State Of Odisha And Another vs Arun Kumar Nath And Others
2023 Latest Caselaw 2502 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No.1022 of 2022

             State of Odisha and another                   ....           Appellants
                                                        Mr. M. K. Khuntia, AGA
                                     -versus-
             Arun Kumar Nath and others          ....      Respondents
                                     Mr. Arun Kumar Acharya, Advocate

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                            ORDER

28.03.2023 Order No.

02. 1. Even according to the learned counsel for the Respondents, the present case concerns the plea of regularization of gardeners whereas the judgment dated 9th September, 2021 in W.P.(C) No.19951 of 2020 (Patitapaban Dutta Dash v. State of Odisha) concerns regularization of Data Entry Operators (DEOs). The said order has simply been followed and the writ petition was disposed of on the very first day without any opportunity to the State Government to file a reply to point out the distinction if any between the said decision and the case on hand.

2. On that short ground, the impugned order is set aside and W.P.(C) No.32081 of 2021 is restored to the file of learned Single Judge where it will be listed for hearing on 7th August, 2023. The State will file its affidavit in reply to the writ petition not later than 24th July, 2023 and rejoinder thereto would have been filed by the date fixed i.e., 7th August, 2023. There will be no further time granted to either party for the above purpose. The learned Single

Judge will then proceed in accordance with law and endeavour to dispose of the writ petition as expeditiously as possible.

3. The writ appeal is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda