Roshni Bala Nayak vs Ouat
2023 Latest Caselaw 8273 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.40800 of 2021

                 Roshni Bala Nayak                      ....           Petitioner
                                                  Mr. Sasanka Sekhar Satapathy,
                                                                      Advocate

                                            -versus-

                 OUAT, Bhubaneswar and others           ....     Opposite Parties
                                                        Mr. Avijit Pal, Advocate
                                                             for O.P.Nos.1 & 3.
                                                Mr.Aurovinda Mohanty, Advocate
                                                                    forO.P.No.4


                                         CORAM:

                            JUSTICE A.K. MOHAPATRA

Order No.                                    ORDER
                                            31.07.2023

    02.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the Petitioner as well as the learned counsel for the Opposite Parties.

3. It is contended by the learned counsel appearing for the parties that the facts of the present case is covered by the judgment delivered by this Court in W.P.(C) No.40093 of 2021 and batch of similar other matters, which was disposed of vide judgment dated 19th May, 2023.

4. In such view of the matter, nothing survives to adjudicate in the Writ Petition. The Opposite Parties are directed to consider the case of // 2 //

the Petitioner in the light of the judgment delivered by this Court in W.P.(C) No.40093 of 2021 in Prabhanjan Mishra-vrs.Odisha University of Agriculture and Technology (OUAT), Bhubaneswar and others decided on 19th May, 2023 within a period of two months from the date of production of certified copy of this order by the Petitioner.

5. With the aforesaid observation, the Writ Petition is disposed of.

6. Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge RKS

Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 01-Aug-2023 17:41:44