Engineer-In-Chief vs Niranjan Sethy
2023 Latest Caselaw 2305 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.996 of 2022


            Engineer-in-Chief, Public Health,     ....       Appellants
            Odisha, Bhubaneswar and others
               Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                       -versus-
            Niranjan Sethy                        ....      Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

21.03.2023 Order No.

01. I.A. No. 2473 of 2022

1. For the reasons stated therein, the application is allowed. Filing of certified copy of the impugned judgment is dispensed with. The application is accordingly disposed of.

W.A. No. 996 of 2022 and I.A. No. 2474 of 2022

2. Notice be issued to Respondent both on the question of limitation as well as admission by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date.

3. List on 25th April, 2023.

I.A. No. 2475 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 30th September, 2021 passed in W.P.(C) No. 30252 of 2021 in the meanwhile.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore