Sagarika Parida vs State Of Odisha And Others
2023 Latest Caselaw 4747 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.32287 of 2020

Sagarika Parida                   .....                         Petitioner
                                                        Mr. P. Das, Adv.
                                  Vs.
State of Odisha and others        .....                 Opposite Parties
                                                     Mr. G.N. Rout, ASC

                                                    Mr. S.N. Pattnaik, SC
                                                 (for opposite party no.2)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

01.05.2023 Order No. The matter is taken up through hybrid mode.

03.

2. Mr. Das, Learned Counsel for the Petitioner, so also Mr. Rout, learned ASC for the State Opposite Party and Mr. S.N. Pattnaik, learned SC for Opposite Party No.2 are present.

3. Mr. Das submits that the case of the Petitioner is covered vide judgment of the apex Court in Pawan Kumar vs. Union of India and another, reported in 2022 Live Law (SC) 441, which is appended to the I.A.

4. Learned Counsel for the Opposite Parties submits that the said submission is incorrect and based on the said judgment, without hearing the Opposite Parties, matter cannot be disposed of at this stage and needs full fledged hearing.

5. It is submitted at the Bar that pleadings are complete.

6. In view of such submission made by the learned

Counsel for the parties, matter be listed in the week

commencing from 26.06.2023 under the heading 'For

Admission.

7. Learned Counsel for the parties are directed to submit their respective Date Chart, Written Notes of Submission and Citations in the meantime after exchanging copies between themselves.

(S.K. MISHRA) JUDGE

padma

PADMA Digitally by PADMA signed

CHARAN CHARAN DASH Date: 2023.05.03 DASH 12:16:14 +05'30'