Board Of Secondary Education vs Neusmita Brahma
2023 Latest Caselaw 3359 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.4 of 2023

            Board of Secondary Education, Orissa      ....           Appellant
                                                      Mr.S.S.Rao, Advocate
                                        -versus-
            Neusmita Brahma                           ....          Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                        ORDER

12.04.2023 Order No.

01. I.A. No. 6 of 2023

1. For the reasons stated therein, the application is allowed. Filing of certified copy of the impugned judgment is dispensed with. The application is accordingly disposed of.

W.A. No. 4 of 2023

2. Notice be issued to Respondent by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date.

3. List on 10th August, 2023. Defect be cured in the meanwhile.

I.A. No. 5 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 25th November, 2022 passed in W.P.(C) No. 11623 of 2022 in the meanwhile.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore