Citation : 2023 Latest Caselaw 7778 Ori
Judgement Date : 18 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 16151 of 2019
Dr. Ashok Kumar Mohanty and .... Petitioners
others
Mr. J. Rath, Sr. Advocate
-Versus-
State of Odisha and another .... Opposite Parties
Mr. S. Mishra, ASC
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 18.07.2023
Order No. 1. This is taken up through hybrid mode.
17. 2. Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
3. While preparing for judgment in this case, it came to light that by way of an amendment in the year 1998 the provision under Section 7-C of the Orissa Education (Amendment) Act was altered to insert two sub-Sections, namely sub-section (4-a) and (4-b). This development does not appear to have been taken note of by the Co-ordinate Bench while remitting the matter to the Government for consideration of the case of the petitioners. Therefore, the matter is listed today under the heading 'To be mentioned' to afford opportunity to the parties to put forth their contentions in this regard.
4. Mr. J.K. Rath, learned Senior Counsel submits that he would examine the legality and applicability of the amendment retrospectively to the case of the petitioners and for which he requires some time.
5. List this matter on 8th August, 2023 under the heading 'To be mentioned'.
A.K. Rana
(Sashikanta Mishra) Judge Signature Not Verified Digitally Signed Signed by: AJAYA KUMAR RANA Designation: PERSONAL ASSISTANT Reason: Authentication Location: High Court of Orisssa, Cuttack
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