M/S.Suresh Kumar Nayak vs State Of Odisha & Others
2022 Latest Caselaw 6048 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.P.C (OA) No. 1947 of 2014
                    M/s.Suresh Kumar Nayak          ....                 Petitioner
                                                  Mr. Sameer Kumar Das, Advocate
                                                                     -versus-

                    State of Odisha & Others                             ....              Opposite Parties
                                                                  Mr. Ramanath Acharya, Standing Counsel
                                                                              (School & Mass Education)
                                                                                        for opposite party
                                                                                               Nos.1 to 3

                                                   CORAM:
                                                  JUSTICE MURAHARI SRI RAMAN
                                                                           ORDER

28.10.2022 Order No.

01. This matter is taken up by virtual/physical mode.

1. Hearing of this matter was taken up along with W.P.C (OA) No.1946 of 2014 : Sri Shiba Shankar Jena Vrs. State of Odisha & Others.

2. On conclusion of hearing on 20.10.2022, the matter has been reserved for delivery of Judgment.

3. Today Judgment has been pronounced in W.P.C (OA) No.1946 of 2022 : Sri Shiba Shankar Jena Vrs. State of Odisha & Others.

4. Since identical questions are involved in the present matter, this writ petition is disposed off in the same terms as per Judgment dated 28.10.2022 delivered in W.P.C (OA) No.1946 of 2014 : Sri Shiba Shankar Jena Vrs. State of Odisha & Others.

(M.S. Raman) Judge

Laxmikanta High Court of Orissa October 28, 2022