Krushna Chandra Jena vs Governing Body Of Jambeswar
2022 Latest Caselaw 4748 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.342 of 2014

            Krushna Chandra Jena                    ....             Appellant

               Mr. J. Biswal, Advocate on behalf of Mr. D. Routray Advocate
                                        -versus-
            Governing Body of Jambeswar ....                Respondents
            Mohavidhyalaya, Garasang, Balasore
            and others
                       Mr. Ishwar Mohanty, ASC for Proforma Respondent

            CORAM:

             THE CHIEF JUSTICE
             JUSTICE CHITTARANJAN DASH


                                       ORDER

Order No. 14.09.2022

15. Learned counsel appearing for the Appellant informs the Court that due to subsequent developments, the appeal has been rendered infructuous. It is disposed of as such. However, the question of law arising from the impugned judgment of the learned single Judge is kept open for decision in some other appropriate cases.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

M. Panda