Prasanta Kumar Jena vs State Of Odisha And Others
2022 Latest Caselaw 1918 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.P.(C) No.13463 of 2021
                    Prasanta Kumar Jena                   ....             Petitioner
                                                          Mr. G.R. Sethi, Advocate
                                              -versus-
                    State of Odisha and others         ....         Opp. Parties
                                      Mr. D.R. Mohapatra, Standing Counsel for
                                        School and Mass Education Department
                             CORAM:
                             THE CHIEF JUSTICE
                             JUSTICE R.K. PATTANAIK
                                           ORDER

Order No. 21.03.2022

02. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, the present writ petition does not survive. It is disposed of as such.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge

KC Bisoi