Amina Pradhan vs State Of Odisha
2022 Latest Caselaw 265 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        WPC (TAC) No.4 of 2011

                       Amina Pradhan                            ....           Petitioner(s)
                                                                         Mr. S.C. Debdas,
                                                                                Advocate
                                                    -versus-

                       State of Odisha                          ....       Opposite Party(s)
                                                                          Mr. R.K. Samal,
                                                                                Advocate

                                 CORAM:
                                 JUSTICE BISWANATH RATH
                                                    ORDER

          Order No.                                10.01.2022
                 02.   1.      This matter is taken up by video conferencing mode.

2. Taking aid of some judgments Mr. Debdash, learned counsel for Petitioner submits that the judgments are clearly applicable to the case at hand.

3. Let a copy of such judgment be served on Mr. Samal, learned Standing Counsel for the School & Mass Education Department, who is directed to examine regarding applicability of such judgment to the case at hand. Copy of such judgment be also supplied to this Court.

4. List this matter on 27th January, 2022.

5. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Memo Nos.514(100) & 492(100) dated 7th January, 2022.

(Biswanath Rath) Judge Ayaskanta Jena