Ashok Kumar Palei vs State Of Odisha And Others
2023 Latest Caselaw 559 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 883 of 2023

Ashok Kumar Palei                      .....                                      Petitioner
                                                             Mr. D.K. Mohapatra, Advocate
                                     Vs.
State of Odisha and others            .....                                   Opposite Parties
                                                               Mr. S. Jena, SC, S&ME Deptt
               CORAM:
                   DR. JUSTICE B.R. SARANGI

                                                 ORDER

17.01.2023

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

01.

2. Heard Mr. D.K. Mohapatra, learned counsel for the petitioner and Mr. S. Jena, learned Standing Counsel for School & Mass Education Department.

3. At the outset, learned Standing Counsel for the School & Mass Education Department raised objection about the maintainability of the writ petition on the ground that the very same petitioner with the self same relief has filed W.P.(C) No. 24538 of 2022 which has been heard by a coordinate Bench of this Court presided over by Hon'ble Dr. Justice S.K. Panigrahi and is pending for delivery of order/judgment.

4. In view of the above, the writ petition is not maintainable and accordingly stands dismissed.

Arun                                             (DR. B.R. SARANGI, J.)