Amina Pradhan vs State Of Odisha And Others
2022 Latest Caselaw 5676 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (TAC) No. 4 of 2011

Amina Pradhan                         .....                                  Petitioner
                                                               Mr. P.N. Mohanty, Adv.
                                      Vs.
State of Odisha and others            .....                            Opposite Parties

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                              ORDER

18.10.2022 Order No. This matter is taken up through hybrid mode.

03.

2. Heard learned counsel for the petitioner and Mr. S. Jena, learned Standing Counsel for School and Mass Education Department.

3. Both the counsel are directed to exchange the judgments relied upon by them and apprise the Court by the next date as to which judgment is applicable to the present case, so that this Court can consider the same and pass appropriate order.

4. List after two weeks.

(DR. B.R. SARANGI) JUDGE Ashok