Citation : 2023 Latest Caselaw 5862 Ori
Judgement Date : 12 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.662 of 2021
Chancellor, Utkal University .... Appellant
M/s. S. Palit and Associates, Advocates
-versus-
Dr. Sankar Prasad Bhuyan and others .... Respondents
Mr. Rudra Prasad Kar, Advocate for Respondent No.1
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
Order No. 12.05.2023
01. 1. Against the same impugned judgment, Utkal University had filed W.A. No. 491 of 2021, which was heard by this Court on 26th April, 2023. This Court was shown copy of an office order dated 18th March, 2021 issued by the Registrar, Utkal University restoring the professorship of Respondent No.1 pursuant to the order passed on 17th December, 2019 in CONTC Case No. 2390 of 2019 and the impugned order dated 10th January, 2019 in W.P.(C) 15472 of 2007. The said office order was not made subject to any other pending proceeding. Taking note of the above development, W.A. No. 491 of 2021 was disposed of as having been rendered infructuous.
2. The present appeal is by the Chancellor of the same Utkal University. Mr. Subir Palit, learned Senior Counsel for the Appellant, is insistent that notwithstanding the above development, this Court should entertain the present writ appeal.
3. Considering that the Respondent No.1 is already 86 years old and an order has already been passed by the University implementing the impugned order, the Court sees no reason why it should entertain the present writ appeal.
4. Consequently, the writ appeal is disposed of as having become infructuous.
(Dr. S. Muralidhar) Chief Justice
(G. Satapathy) Judge Priyajit
PRIYAJIT Digitally signed by PRIYAJIT SAHOO
SAHOO Date: 2023.05.13 10:08:38 +05'30'
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