P.Rabikiran Rao vs State Of Orissa & Others
2023 Latest Caselaw 3579 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC(OAPC) No.1 of 2017

                 P.Rabikiran Rao                 ....       Petitioner
                                                Mr.S.Patra, Advocate

                                    -versus-
                 State of Orissa & others     ....    Opp. Parties
                                             Mr. Y.S.P.Babu, AGA

                                        CORAM:

                            JUSTICE G. SATAPATHY

                                      ORDER

Order No.                           17.04.2023

   03.      1.     This   matter   is   taken    up   through   Hybrid

Arrangement (Virtual /Physical Mode).

2. Despite availing opportunity, the State-opposite party has not filed counter affidavit, but on the other hand learned counsel for the petitioner prays for an adjournment to argue in the matter.

3. In view of the above, list this matter on 8th May, 2023 by which date, the State may file counter affidavit, if any, and in case no counter affidavit is filed, the matter would be heard on that day. It appears from the O.A. that there is a delay of four years and one month in making the O.A. and the authority while rejecting the application for // 2 //

rehabilitation appointment of the petitioner has referred to one judgment of the Apex Court and in such situation, learned counsel for the petitioner is asked to meet those two points in course of argument.

Kishore ( G. Satapathy) Judge