Citation : 2023 Latest Caselaw 6745 Ori
Judgement Date : 19 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.41047 of 2021
Binod Kumar Jena .... Petitioner
Mr. Biswabihari Mohanty, Advocate
-versus-
Odisha University of Agriculture .... Opp. Parties
and Technology, Bhubaneswar and
others
Mr. P.M. Pattajoshi, Advocate
(O.P. Nos. 1 to 3)
Mr. A. Mohanty, Advocate
(O.P. No.4)
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 19.05.2023
03. 1. In view of the common judgment dated 19.05.2023 passed by
this Court in W.P.(C) No.40093 of 2021 and batch, this writ petition, which is squarely covered by the said judgment, is hereby disposed of in terms of the said judgment.
2. The Opposite Parties No.1 to 3 are, accordingly, directed to extend the similar benefits as has been directed in W.P.(C) No.40093 of 2021 and batch to the Petitioner within a period of two months from the date of communication of this judgment.
Signature Not Verified ( A.K. Mohapatra) Digitally Signed Judge Signed by: DEBASIS AECH Designation: PADebasis Reason: Authentication Location: OHC CUTTACK Date: 22-May-2023 14:41:43
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!