Dillip Kumar Rout & vs Aswathy S.
2022 Latest Caselaw 6389 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.6259 of 2022
                  Dillip Kumar Rout &
                  Others                           ....   Petitioners
                                      Mr. Abhishek Mohanty, Advocate
                                       -versus-
                  Aswathy S., I.A.S. and                        .... Contemnors/
                  Another                                           Opp. Parties
                                        Mr. D. R. Mohapatra, Sr. Standing Counsel
                                             School & Mass Education Department

                                            CORAM:
                                           JUSTICE JASWANT SINGH
                                           JUSTICE M.S. SAHOO
                                                ORDER (Oral)

Order No. 03.11.2022

01. This matter is taken up through hybrid arrangement.

1. Mr. Mohapatra, learned Sr. Standing Counsel for School and Mass Education Department submits that the instant Contempt Petition has been filed for the alleged violation of the order dated 7th March, 2022, which in turn is based on the earlier judgment passed by this Court in W.P.(C) (OAC) No.902 of 2016 and connected matter (Satyabrata Nayak and others v. State of Odisha and others), wherein the official department has filed a Writ Appeal No.557 of 2022 before this Court and the LPA Bench vide order dated 15th September, 2022 in the said appeal has stayed the operation of the basic order dated 15th September, 2021. Hence, no contempt is made out.

2. In view of the above, it is contended that as of date, no contempt is made out and accordingly the instant Contempt Petition stands disposed of.

(Jaswant Singh) Judge

(M.S. Sahoo) Judge Sipun 3rd November, 2022, cuttack