Debendra Nath Malik vs State Of Odisha And Others
2023 Latest Caselaw 7576 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.(C) No.19120 of 2018

        Debendra Nath Malik                  ....         Petitioner
                                              Mr. D. N. Rath, Adv.
                                -versus-
        State of Odisha and others       ....    Opposite Parties
                                       Mr. H. K. Panigrahi, A.S.C.

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

Order                            ORDER
No.                             13.07.2023

 10.    1.      This   matter   is   taken   up   through     hybrid

        arrangement.

2. Heard learned counsel for the petitioner and

learned counsel for the State.

2. Learned counsel for the State is directed to clarify

as to whether the petitioner is covered under the

judgment of Hrishikesh Bindhani vs. State of Odisha. It is

pertinent to mention that the petitioner was found to be

not covered under the said judgment on 12.02.2009 and

accordingly, he was reengaged on the same day and later

he was again thrown out on 27.10.2018. This shows the

State government has not applied the mind in proper

perspective.

// 2 //

3. Further, lcounsel for the State is directed to take

instructions on this issue.

4. List this matter on 1st August, 2023.

(Dr. S.K. Panigrahi) Judge L.B./Sumitra

Signature Not Verified Digitally Signed Signed by: SUMITRA NAYAK Designation: Jr. Stenographer Reason: Authentication Location: Orissa High Court, Cuttack