State Of Odisha And Others vs Dayanidhi Sahoo And Another
2023 Latest Caselaw 580 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No. 312 of 2020



            State of Odisha and Others              ....           Appellants
                                Mr. D.R. Mohapatra, Senior Standing Counsel
                                            (School & Mass Education Dept.)
                                        -versus-
            Dayanidhi Sahoo and Another             ....         Respondents
                                                                            None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN


                                            ORDER

Order No. 17.01.2023 I.A. Nos. 588 and 589 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.587 of 2020

3. For the reasons stated therein, the delay of 137 days in filing the appeal is condoned. The I.A. is accordingly disposed of.

W.A. No.312 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. 593 of 2020

6. It is directed that there shall be stay of the impugned order dated 20th December, 2019 passed by the learned Single Judge in W.P.(C) No. 26528 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.