Satyabadi Muduli & Others vs State Of Odisha & Others
2022 Latest Caselaw 24 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.41281 of 2021

                 Satyabadi Muduli & others               ....           Petitioners
                                             Mr.Bhabani Sankar Das, Advocate.
                                            -versus-
                 State of Odisha & others                ....         Opp. Parties

                                          Mr. Sangram Jena, Standing Counsel,
                                                                     S & ME

                                         CORAM:

                            JUSTICE A.K. MOHAPATRA

                                             ORDER

Order No. 03.01.2022

01. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Prayer of the Petitioners in the present Writ Petition is similar to the prayer in the matter of School Managing Committee of Amaramunda Government Primary School-vrs.State of Odisha and others and batch reported in 2021 (II) OLR 1.

3. Mr.Das, learned counsel appearing for the Petitioners submits that the present matter be disposed of in the light of the said judgment as the matters are identical and the matter has been decided by the learned Single Bench of this Court.

4. Mr.Jena, learned Standing Counsel for School & Mass Education submits that the judgment referred to and relied upon by the learned counsel for the Petitioners has been appealed against by filing W.A. No. 417 of 2021. A Division Bench of this Court by order dated 20th July, 2021 has stayed operation of the judgment // 2 //

referred to by the learned counsel for the Petitioners. The writ appeal is pending for final hearing as of now.

5. In such view of the matter put up this matter after disposal of W.A.No.417 of 2021.

( A.K. Mohapatra) Judge RKS