Vice-Chairman vs Sukanta Kumar Mohanty And Others
2023 Latest Caselaw 3748 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.A. No.720 of 2023


            Vice-Chairman, State Council for       ....         Appellants
            Technical Education & Vocational
            Training, Bhubaneswar and another
                                        Mr. Manoja Kumar Khuntia, AGA
                                      -versus-
            Sukanta Kumar Mohanty and others       ....       Respondents
                         Mr. Atul Tripathy, Advocate for Respondent No.1

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                           ORDER

18.04.2023 Order No.

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

Appellants refers to the order dated 10th February, 2023 passed by the Supreme Court of India in SLP (C) No.24226 of 2022 directed against the judgment dated 25th August, 2022 passed by this Court in W.A. No.363 of 2021. It appears that by the said order, the SLP was tagged with Civil Appeal No.1878 of 2016 (Oil and Natural Gas Corporation v. Krishan Gopal) on the question whether the power to create a permanent or sanctioned post lies in the judicial domain.

2. Learned counsel for Respondent No.1 wants to produce orders passed by this Court in similar writ appeals.

3. List on 4th September, 2023

I.A. No.1846 of 2023

4. Since the Supreme Court has permitted the Respondent in the above SLP to continue in service, the Respondents here will continue in service till the next date.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda