Dhiren Ku. Sahoo vs State Of Odisha & Others
2023 Latest Caselaw 3515 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                 W.P.(C) Nos.9589, 9594, 9598, 9599,
                      9603 & 9606 of 2020

                      W.P.(C) No.9589 of 2020

         Dhiren Ku. Sahoo                 ....    Petitioner
                                                Mr. S. Jena, Adv.

                                         -versus-

         State of Odisha & Others         ....   Opposite Parties
                                               Mr. M.K. Balabantaray, AGA


                            COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                  ORDER

13.04.2023 Order No

03. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr.S. Jena, learned counsel appearing for the Petitioners and Mr. M.K. Balabantaray, learned Addl. Government Advocate for the State-Opposite Parties.

3. These Writ Petitions have been filed by the Petitioners challenging the order dated 25.06.2015 issued by the Government in the Department of Higher Education, Odisha under Annexure-6.

4. Learned counsel for the Petitioners contended that order dated 25.06.2015 was also under challenge before this Court in W.P.(C) No.20713 of 2016 and W.P.(C) No.22554 of 2017. This Court vide judgment dated 14.03.2023 has already quashed the order dated 25.06.2015 while disposing those writ petitions.

5. In view of the same, this Court while quashing the order at Annexure-6, dispose of the writ petition in the // 2 //

light of the judgment passed by this Court in the aforementioned cases.

6. Accordingly, these Writ Petitions stand disposed of.

7. Photocopy of the order be placed in the connected cases.

(Biraja Prasanna Satapathy) Judge Subrat