Alok Kumar Jena vs Govt. Of Odisha & Others
2023 Latest Caselaw 8410 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.22297 of 2022


                            Alok Kumar Jena                       ....                  Petitioner
                                                                        Mr. S. Mohanty, Advocate
                                                    -versus-
                            Govt. of Odisha & Others
                                                       ....           Opposite Parties
                                                           Mr.M.K. Balabantaray, AGA

                                                  CORAM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY


                                                                 ORDER

01.08.2023 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. Though it is contended that the issue involved in this case is covered by a judgment of this Court passed on 06.05.2022 in W.P.(C) No.38329 of 2021 and batch, but learned Addl. Government Advocate contended that the issue is not similar.

4. In view of the same, list this matter in the week commencing 21st of August, 2023. The judgment dated 06.05.2023 so produced in Court be kept in record.

Signature Not Verified (Biraja Prasanna Satapathy) Digitally Signed Signed by: SUBRAT KUMAR BARIK Judge Reason: ..

Location: HIGH COURT OF ORISSA, CUTTACK Date: 02-Aug-2023 15:45:55 Subrat