State Of Odisha And Others vs Rama Ballav Barik
2023 Latest Caselaw 578 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No. 326 of 2020



            State of Odisha and Others              ....           Appellants
                                Mr. D.R. Mohapatra, Senior Standing Counsel
                                            (School & Mass Education Dept.)
                                        -versus-
            Rama Ballav Barik                       ....          Respondent
                                                                            None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN


                                            ORDER

Order No. 17.01.2023 I.A. Nos. 630 and 631 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.

2. The I.As are disposed of.

I.A. No.629 of 2020

3. For the reasons stated therein, the delay of 173 days in filing the appeal is condoned. The I.A. is accordingly disposed of.

W.A. No.326 of 2020

4. Issue notice to the Respondents by Registered Post/Speed Post with A.D. returnable by the next date. Requisites be filed within a week. Tracking report be placed on record.

5. List on 8th May, 2023.

I.A. No. 632 of 2020

6. It is directed that there shall be stay of the impugned order dated 19th November, 2019 passed by the learned Single Judge in W.P.(C) No. 21644 of 2019 till the next date.

7. 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.