Citation : 2022 Latest Caselaw 6025 Ori
Judgement Date : 28 October, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No. 26834 of 2022
Sanatan Mishra ..... Petitioner
Mr. D.K.Mohapatra , Advocate
Vs.
State of Odisha and others ..... Opposite parties
Mr. S. Jena, SC, S&ME Deptt
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
28.10.2022
Order No. This matter is taken up through hybrid mode.
2. As undertaken by learned counsel for the petitioner, the defect pointed out by S.R. be removed within three days.
3. Heard learned counsel for the parties.
4 Learned counsel for both the parties agreed that the issue involved in this writ petition is analogues to one involved in O.A. No. 1668 of 2017 (Ashok Kumar Mohapatra v. State of Orissa), which was disposed of by the Odisha Administrative Tribunal vide judgment dated 09.10.2018 and confirmed by this Court in W.P.(C) No.6698 of 2020 and further confirmed by the apex Court in SLP(C) No.15573 of 2020.
5. In view of the above and considering the limited prayer to consider the case of the petitioner in the light of the judgment rendered in Ashok Kumar Mohapatra (supra), this writ petition stands disposed of directing the competent authority to dispose of the case of the petitioner applying the decision rendered in the case of Ashok Kumar Mohapatra (supra) by undertaking the entire exercise within a period of two months from the date of communication of the order.
6. Petitioner is directed to serve an extra copy of the brief on learned Standing Counsel for School & Mass Education Department for communication purpose.
Ashok (s) (DR. B.R. SARANGI, J.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!