Nityananda Rana And Others vs State Of Odisha And Others
2023 Latest Caselaw 3897 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.35901 of 2020

Nityananda Rana and others             .....                                  Petitioners
                                                            Mr. S.D. Routray, Advocate
                                       Vs.
State of Odisha and others             .....                            Opposite Parties
                                                                  Mr. G.N. Rout, ASC
                                                                Mr. N. Barik, Advocate
                                                                        (for O.P. No.3)


                      CORAM: JUSTICE SANJAY KUMAR MISHRA

                                              ORDER

20.04.2023

I.A. No.2848 of 2023

Order No. The matter is taken up through hybrid mode.

04.

2. This I.A. has been filed to delete the name of Petitioner No.10 from the cause title of the Writ Petition on the ground that during pendency of the Writ Petition, Petitioner No.10 has already been regularized as Pharmacist against existing vacancy.

3. In view of such averments made in the I.A., so also submission made by the learned Counsel for the Petitioners, the name of the Petitioner No.10 be deleted from the cause title of the Writ petition. 4 Office is directed to do the needful.

5. Accordingly, the I.A. stands allowed and disposed of.

(S.K. MISHRA) JUDGE W.P.(C) No.35901 of 2020

05. It is stated at the Bar that in identical matters, judgment has been kept reserve by the coordinate Bench.

2. In view of such submission made by the learned Counsel for the parties, liberty is given to the parties to move for listing of the matter after pronouncment of the judgment in identical matters, by the coordinate Bench.

padma

(S.K. MISHRA) JUDGE