Prafulla Chandra Mallick vs State Of Odisha
2022 Latest Caselaw 1139 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WPC (OAC) No. 1037 of 2016

             Prafulla Chandra Mallick                   ...             Petitioner
                                                            Mr. S. Das, Advocate
                                           - Versus -
             State of Odisha                      ...            Opposite Party
                                                                Mr. R. Achary,
                                                  Standing Counsel for S & M.E.
                                                                    Department
                         CORAM:
                           JUSTICE SASHIKANTA MISHRA

                                         ORDER

08.02.2022

Order No. 1. This matter is taken up through hybrid mode.

1.

2. Mr. R. Achary, learned Standing Counsel for School and Mass Education Department prays for one week time to file counter affidavit.

3. Prayer is allowed. Counter affidavit shall be filed within one week.

4. Rejoinder, if any, shall be filed within one week thereafter.

5. List this matter in the week commencing 21st February, 2022.

6. Date chart and judgments filed by the petitioner be kept on record.

                                                        (Sashikanta Mishra)
 A.K. Rana                                                      Judge