Manoranjan Sahoo vs State Of Odisha & Others
2023 Latest Caselaw 1443 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             WPC(OAC) No.122 of 2007

                 Manoranjan Sahoo                     ....          Petitioner

                                            Mr. M.K. Mohanty, Advocate.

                                         -versus-

                 State of Odisha & others             ....       Opp. Parties

                                                      Mr. D. Mohapatra, S.C.
                                                             S & M.E. Deptt.

                                    CORAM:
                           DR. JUSTICE S.K. PANIGRAHI

                                         ORDER

Order No.                                10.02.2023

       7.   1.      This   matter   is    taken     up     through   Hybrid

            Arrangement.

2. Heard Mr. M.K. Mohanty, learned counsel for the

petitioner and Mr. D. Mohapatra, learned Standing

Counsel for the School & Mass Education Department.

3. Hearing is concluded and Judgment/Order is

reserved.

4. Written note of submissions, if any, be filed within

three days.

(Dr. S.K. Panigrahi) Judge

amit // 2 //