Arun Kumar Mohanty vs State Of Odisha And Others
2023 Latest Caselaw 2232 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P. (C) No.16548 of 2015

Arun Kumar Mohanty                       .....                                 Petitioner
                                                                 Mr.A.Mishra, Advocate
                                         Vs.
State of Odisha and others               .....                         Opposite Parties
                                                                  Mr. B.A.Prusty, SC,
                                                       School & Mass Education Deptt.

             CORAM:
                        JUSTICE S.TALAPATRA
                       JUSTICE SAVITRI RATHO

                                                ORDER

17.03.2023 Order No. 1. This matter is taken up through hybrid mode.

36.

2. As there is no time today to take up the matter, let the matter be listed again on 19th April, 2023.

3. Mr.A.Mishra, learned counsel has appeared for the petitioner and Mr.B.A.Prusty, learned Standing Counsel, School and Mass Education Department has appeared for the opposite parties.

4. Mr. Mishra, learned counsel for the petitioner has submitted that this writ petition is squarely covered by the judgment dated 27.01.2022 of this Court delivered in WPC (OAC) No.3829 of 2015 (Manmohan Biswal and others v. State of Odisha and others).

5. We would request Mr.Mishra, learned counsel to supply a copy of the aforesaid judgment to Mr.Prusty, learned Standing Counsel, School and Mass Education Department, so that he can obtain information from the Department with regard to the judgment as cited above.

(S.Talapatra) Judge

(Savitri Ratho) Bichi Judge

//2//

//3//