Jugal Kishore Pahi vs State Of Odisha And Others
2022 Latest Caselaw 1269 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.3220 of 2022

                 Jugal Kishore Pahi                        ....           Petitioner
                                                         Mr.T.K.Mahanta, Advocate

                                              -versus-
                 State of Odisha and others            ....      Opposite Parties
                                               Mr. B.Mohanty, Standing Counsel
                                                                      S & ME.

                             CORAM:
                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 11.02.2022
    01.     1.      This matter is taken up through Hybrid arrangement
            (virtual/physical mode).

2. Heard learned counsel for the Petitioner and Mr.Mohanty, learned Standing Counsel for School & Mass Education Department.

3. It is submitted by Mr.Mohanty, learned Standing Counsel for School & Mass Education department that the relief sought for in the present writ application is the subject matter of W.A.No.810 of 2021 and by order dated 07.12.20221 the judgment basing upon which the Petitioner has advanced her claim has been stayed. In such view of the matter issue notice to the opposite parties.

4. Since Mr.Mohanty, learned Standing Counsel accepts notice on behalf of Opposite Party Nos.1,2 and 4, three extra copies of the brief be served on him within three working days.

5. Since Mr.Mund, learned Additional Government Advocate accepts notice on behalf of Opposite Party No.3, one extra copy of the brief be served on him within the aforesaid period.

// 2 //

6. Notice be issued to the opposite Party No.5 by registered post with A.D. fixing a short returnable date. Requisites shall be filed within one week.

7. Counter Affidavit be filed in the meantime.

8. List this matter after disposal of W.A.No.810 of 2021.

RKS ( A.K. Mohapatra) Judge