State Of Odisha And Another vs Dibakar Panda
2022 Latest Caselaw 6747 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                              RVWPET No.85 of 2022

            State of Odisha and another           ....           Petitioners
                  Mr. Dipti Ranjan Mohapatra, Senior Standing Counsel for
                               the School and Mass Education Department
                                       -versus-
            Dibakar Panda                         ....        Opposite Party
                       Mr. Budhadev Routray, Senior Advocate along with
                                Mr. S. K. Das and Mr. J. Biswal Advocates
                        CORAM:
                        THE CHIEF JUSTICE
                        DR. JUSTICE S. K. PANIGRAHI
                                       ORDER

18.11.2022 Order No.

02. 1. This petition has been filed for review of the judgment dated 23rd December, 2020 passed in W.A. No.700 of 2019 and batch of cases.

2. It is pointed out by Mr. Budhadev Routray, learned Senior Counsel appearing for the Opposite Party in the review petition that the present review petition is itself delayed over 468 days and there is not even an application for condonation of delay.

3. Even if there was an application, the Court would not be inclined to condone such extraordinary delay in filing the review petition.

4. Even, otherwise, no grounds have been made out for review of the aforementioned judgment dated 23rd December, 2020 of this Court on merits particularly since the SLP filed against the

judgment under review has already been dismissed by the Supreme Court of India.

5. The review petition is accordingly dismissed both on the ground of limitation as well as on merits.

(Dr. S. Muralidhar) Chief Justice

(Dr. S. K. Panigrahi) Judge

M. Panda