Engineer-In-Chief vs Ranjan Nayak
2023 Latest Caselaw 2314 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.712 of 2022


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



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

21.03.2023 Order No.

01. I.A. No. 1814 of 2022

1. Since no delay has been pointed out by the Office, the application is disposed of.

I.A. No. 1813 of 2022

2. 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. 712 of 2022

3. Notice be issued to Respondent 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.

4. List on 25th April, 2023.

I.A. No. 1815 of 2022

5. There shall be stay of the impugned order of the learned Single Judge dated 27th September, 2021 passed in W.P.(C) No. 28826 of 2021 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore