Jeetendriya Mahapatra And vs State Of Odisha And Others
2022 Latest Caselaw 6609 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 29244 of 2022

Jeetendriya Mahapatra and             .....                                   Petitioners
others
                                                               Mr. K.K. Rath, Advocate
                                      Vs.
State of Odisha and others            .....                              Opposite parties
                                                           Mr. S. Jena, SC, S&ME Deptt
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                               ORDER

15.11.2022

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

2. The petitioners have filed this writ petition seeking to quash the order dated 01.02.2022 under Annexure-6.

3. Mr. S. Jena, learned Standing Counsel for School & Mass Education Department contended that this matter is covered by the judgment of this Court in the case of WPC (OAC) No. 2480 of 2015 disposed of on 12.11.2021.

4. Mr. K. Rath, learned counsel for the petitioners wants to examine the same as to whether the case of the petitioners is covered by the aforesaid ratio or not.

5. Call this matter after three weeks.

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