Suvendu Kumar Nayak vs State Of Odisha And
2022 Latest Caselaw 6248 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No. 12124 of 2019

             Suvendu Kumar Nayak                    ....        Petitioner

                                   Mr. K.K. Swain, Advocate

                                -versus-
             State of Odisha and          ....     Opp. Parties
             others
                             Mr. Sangram Kumar Jena,
                             Addl. Standing Counsel for
                             School and M.E. Department
                             Mr. Bijay Kumar Parida-2
                             (for opposite party no.5)
                             Mr. Sachidananda Sahoo
                             (for opposite party no.4)

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No. 01.11.2022

08. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Heard Mr. K.K. Swain, learned counsel appearing for the petitioner, Mr. Bijay Kumar Parida- 2, learned counsel appearing for opposite party no.5- Amulya Kumar Dash, and Mr. Sangram Kumar Jena, learned Standing Counsel for School and Mass Education Department for opposite parties nos. 1, 2 and 3 and Mr. Sachidananda Sahoo appearing for opposite party no.4 i.e., Managing Committee of Panchayat High School, R. Nuagaon.

// 2 //

Hearing is concluded and judgment is reserved.

Learned counsel for the petitioner submitted that he will file a copy of the H.S.C. certificate of the petitioner to show his date of birth and he may be given some time.

In view of such submission, list this matter on 04.11.2022 under the headings of 'To be mentioned'.

If any of the parties so likes, they can file their written note of submissions and memo of citations.

( S.K. Sahoo) Judge

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