State Of Odisha And Others vs Sashi Bhusan Nayak And Another
2023 Latest Caselaw 1157 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No. 529 of 2020



            State of Odisha and Others           ....            Appellants
                                        Mr. B.A. Prusty, Standing Counsel
                                         (School & Mass Education Dept.)
                                     -versus-
            Sashi Bhusan Nayak and Another       ....          Respondents
                                                                            None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN


                                           ORDER

Order No. 02.02.2023 I.A. Nos. 1131 and 1132 of 2020

02. 1. For the reasons stated therein, the applications are allowed.

Filing of certified copies of the judgment and order is dispensed with. The applications are accordingly disposed of.

I.A. No. 1130 of 2020

2. For the reasons stated therein, the delay of 255 days in filing the appeal is condoned. The I.A. is accordingly disposed of.

W.A. No.529 of 2020

3. Issue notice to the Respondents by Registered Post with A.D. returnable by the next date. Requisites be filed within two weeks. Tracking report be placed on record.

4. List on 8th May, 2023.

I.A. No.1133 of 2020

5. It is directed that there shall be stay of the impugned order dated 27th November, 2019 passed by the learned Single Judge in W.P.(C) No.22953 of 2019 till the next date.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S.Raman) Judge S.K. Jena/Secy.