Gangadhar Das vs State Of Odisha & Ors
2023 Latest Caselaw 137 Ori

Citation : 2023 Latest Caselaw 137 Ori
Judgement Date : 3 January, 2023

Orissa High Court

Gangadhar Das vs State Of Odisha & Ors on 3 January, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No. 2939 of 2018

Gangadhar Das                         .....                               Petitioner
                                                         Mr. S. Behera, Advocate
                                      Vs.
State of Odisha & Ors.                .....                        Opposite Parties
                                                                    State Counsel
                                                                                .
             CORAM:
                DR. JUSTICE B.R. SARANGI

                                             ORDER

03.01.2023

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

2. Mr. S. Behera, learned counsel appearing for the petitioner contended that the case of the petitioner is covered by the order passed by this Court in Kishore Chandra Mishra v. State of Odisha (WPC (OA) No.2283 of 2017, disposed of on 01.12.2022).

3. Mr. S. Jena, learned Standing Counsel for School and Mass Education Department contended that the order cited by the learned counsel for the petitioner is not applicable to the petitioner in view of judgment of the apex Court in State of Uttar Pradesh v. Arvind Kumar Srivastava, (2015) 1 SCC 347.

4. Let the copies of the judgments be exchanged between the two counsels and examine whether the judgment is applicable to the petitioner or not.

5. Put up this matter after two weeks connecting with W.P.(C) No.2900 of 2018.

(DR. B.R. SARANGI) JUDGE Alok