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Asutosh Pattanaik vs State Of Odisha And Another
2022 Latest Caselaw 443 Ori

Citation : 2022 Latest Caselaw 443 Ori
Judgement Date : 20 January, 2022

Orissa High Court
Asutosh Pattanaik vs State Of Odisha And Another on 20 January, 2022
                                      1



         IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.924 of 2022

Asutosh Pattanaik                   .....                                Petitioner
                                                       Mr.S.N. Patnaik, Advocate
                                    Vs.
State of Odisha and another         .....                         Opposite parties

            CORAM:
                DR. JUSTICE B.R. SARANGI

                                           ORDER

20.01.2022

Order No. This matter is taken up through video conferencing mode.

2. Heard.

3. This writ petition has been filed seeking direction to opposite parties to issue appointment order in favour of the petitioner in compliance to the order of Tribunal dated 22.06.2018 under Annexure-12.

4. Learned counsel for the petitioner contended that pursuant to the order passed by the Tribunal under Annexure-12, steps have been taken vide Annexures-13, 14 and 15, but appointment order has not yet been issued in favour of the petitioner.

5. Considering the limited grievance of the petitioner, this Court disposes of the writ petition directing opposite party no.1 to act upon the communications made under Annexures-13, 14 and 15, taking into consideration the judgment of the apex Court in Civil Appeal No. 7752 of 2021 arising out of Special Leave Petition (C) No. 1564 of 2021 under Annexure-16 within a period of two months from the date of production of certified/authenticated copy this order.

6. As the restrictions due to resurgence of COVID-19

situation are continuing, learned counsel for the parties may utilize a print out 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 Notice No.4587 dated 25th March, 2020, as modified by Court's Notice No. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Arun                                     (DR. B.R. SARANGI, J.)
 

 
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