Citation : 2023 Latest Caselaw 6090 Ori
Judgement Date : 16 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.17600 of 2010
Dr. Sunit Kumar Sahoo .... Petitioner
Mr. S.P. Patra, Advocate
-versus-
Utkal University & Others .... Opp. Parties
Mr. Guru Prasad Mohanty, Advocate
(for O.Ps. 1 to 3)
Mr. T.K. Praharaj, Standing Counsel
(for O.P.4)
CORAM:
JUSTICE M.S. SAHOO
ORDER
16.05.2023 Hybrid Mode Order No. I.A. No.6483 of 2023
07. 1. I.A. has been filed for impletion of State of Odisha represented through the Secretary, High Education Department, Odisha as opposite party no.4.
2. Copy of the I.A. has been served on the learned counsel for the State as well as the learned counsel for the opposite party nos.1 to 3-University.
3. Considering the submissions of the learned counsel for the petitioner and the fact that in similar matters, the State was arrayed as a party, prayer for addition of party is allowed. Consolidated cause title filed be taken on record.
Accordingly, the I.A. is disposed of.
W.P.(C) No.17600 of 2010
4. It is agreed at the bar that the matter involved in the present writ petition has already been
// 2 //
adjudicated by this Court in W.P.(C) Nos.16721 of 17597 of 2010 disposed of on 01.02.2023.
5. Accordingly, the present writ petition is disposed of in terms of the judgment dated 01.02.2023 passed by this Court in W.P.(C) Nos.16721 and 17597 of 2010.
Ordered accordingly.
(M.S. Sahoo) Judge jyostna
Signature Not Verified Digitally Signed Signed by: JYOSTNARANI MAJHEE Designation: Personal Assistant Reason: Authentication Location: OHC Date: 18-May-2023 17:35:39
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