State Of Odisha And Others vs Nirakar Panigrahi And Others
2022 Latest Caselaw 2610 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P (C) No16051 of 2019

State of Odisha and others             .....                                  Petitioners
                                                                         Mr.S.Jena, SC,
                                                                    S & ME Department
                                       Vs.

Nirakar Panigrahi and others           .....                             Opposite Parties


             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MISS JUSTICE SAVITRI RATHO

                                              ORDER

13.05.2022

Order No. This matter is taken up through hybrid mode.

04.

2. Mr. S. Jena, learned Standing Counsel for School & Mass Education Department contended that similar matter had come for consideration before the apex Court in Civil Appeal Nos. 3036-3064 of 2022, arising out of Special Leave Petition (Civil) No. 22987- 23015 of 2019 (State of Odisha & Ors. Etc. Etc. vrs. Sulekh Chandra Pradhan Etc. Etc.,) by which, the judgments and orders dated 18th May, 2017 and 30th January, 2018 of the tribunal passed in a batch of Original Applications are quashed and set aside.

3. In view of the above submission, this writ petition stands disposed of in terms of the aforesaid judgments and orders.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE Arun/Bichi

(SAVITRI RATHO) JUDGE