Citation : 2023 Latest Caselaw 5842 Ori
Judgement Date : 12 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 25649 of 2022
Dr. Basant Kumar Mishra .... Petitioner
Mr. D.N. Rath, Advocate
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. H.K. Panigrahi, ASC
Mr. T. Mishra, Advocate
(Opp. Party No. 5)
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
12.05.2023 Order No
12. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. With regard to maintainability of the writ petition when learned counsel appearing for Opp. Party No. 5 contended that the writ petition is maintainable relying on the decision of the Hon'ble Apex Court in the case of Committee of Management, Delhi Public School & Anr. Vs. M.K. Gandhi & Ors. ((2015) 17 SCC 353), Mr. B.S. Tripathy, learned counsel appearing for the Petitioner produced before this Court the Judgment of the Hon'ble Apex Court in the case of ST. Mary's Education Society & Anr. Vs. Rajendra Prasad Bhargava & Ors. (SLP (Civil) No. 1118 of 2022). Copy of the same be kept in record.
// 2 //
4. Mr. Mishra is directed to go through the said Judgment and apprise this Court on the question of maintainability on the next date.
5. As requested by learned counsel appearing for the Parties, list this matter in the week commencing 26th June, 2023.
(Biraja Prasanna Satapathy) Judge Sneha
Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: Cuttack Date: 15-May-2023 19:42:20
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