Managing Committee Of Sriman vs State Of Orissa & Others
2022 Latest Caselaw 5078 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 10031 of 2011
      Managing Committee of Sriman         ....                     Petitioners
      High School, Kamalasole,
      Mayurbhanj & Another
                                                 Mr. P.C. Acharya, Advocate
                                      Versus
      State of Orissa & Others             ....                Opposite Parties
                                            Mr. S.N. Mohapatra, SC (S&ME)
                                                   (For O.P. Nos.1, 2 & 3)
                                                     None (For O.P. No.4)
              CORAM:
                        JUSTICE SAVITRI RATHO
                                      ORDER

Order No. 23.09.2022

07. (Through hybrid mode)

1. Mr. P.C. Acharya, learned counsel for the petitioners has filed an affidavit along with judgment dated 30.09.2021 passed by the learned 1st Additional District & Sessions Judge, Baripada in S.T. Case No. 33/07 of 2013-11 which indicates that Sanjeeb Kumar Giri, S/o- Ratikanta Giri and Ratikanta Giri, S/o-Late Udayanath Giri have been convicted for commission of offences punishable under Sections 302/34 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs.3,000/-, in default of payment of fine to undergo R.I. for 3 more months.

2. Mr. Acharya, learned counsel for the petitioners submits that in view of this conviction of the opposite party no.4, the question of his being taken back into service does not arise.

3. But since none appears on behalf of the opposite party no.4 when the matter is taken up, in order to give another chance to him, list this matter on 26.09.2022.

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(Savitri Ratho) Judge puspa