State Of Odisha And Others vs Soubhagyabanta Sahu And Others
2023 Latest Caselaw 3739 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.144 of 2023

            State of Odisha and others                  ....          Appellants
                                      Mr. Manoja Kumar Khuntia, AGA
                                    -versus-
            Soubhagyabanta Sahu and others       ....     Respondents


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

18.04.2023 Order No. I.A. No.349 of 2023 and W.A. No.144 of 2023

01. 1. Learned Additional Government Advocate for the State-

Appellants relies on the judgment of this Court dated 19th September, 2022 in W.A. No.401 of 2017 and batch (Gagan Bihari Patra v. State of Odisha) in relation to transfer of a Gram Rozgar Sevak.

2. Issue notice to Respondent No.1 on the questions of limitation and admission by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days. Accepts one set of process fee. The tracking report be placed on record before the next date.

3. List on 27th June, 2023.

I. A. No.350 of 2023

4. In the meanwhile, the impugned judgment of the learned Single Judge dated 21st September, 2021 passed in W.P.(C) No.14953 of 2018 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda