Amrita Jena vs State Of Odisha & Others
2023 Latest Caselaw 278 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WPC(OAC) No.1035 of 2016

             Amrita Jena                              ....                    Petitioner
                                                      Mr. J. Biswal, proxy counsel
                                                  on behalf of Mr. S. Das, Advocate

                                            -versus-
             State of Odisha & Others              ....                Opposite Parties

                                        Mr. Nilamber Jena, Sr. Standing Counsel for
                                                         School & Mass Education

                               CORAM:
                               JUSTICE M.S. RAMAN

                                                   ORDER

Order No. 06.01.2023

03. 1. Mr. N. Jena, learned Senior Standing Counsel for the School & Mass Education prays for accommodation till next date to enable him to take instruction regarding applicability of decision rendered by this Court in Satyabrata Nayak vs. State of Odisha (WPC (OAC) No. 906 of 2016) vide judgment dated 15th September, 2021.

2. List on 13th January, 2023.

(M.S. Raman) Judge

Aks