Citation : 2023 Latest Caselaw 14066 Ori
Judgement Date : 9 November, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 1375 of 2023
Board of Secondary Education, ..... Appellants
Odisha, Cuttack and another
Mr. S.S. Rao, Adv.
Vs.
Sheik Mohammed Sayed ..... Respondent
Mr. P.K. Behera, Adv.
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
09.11.2023 Order No. This matter is taken up through hybrid mode.
2. Heard learned counsel for the parties.
3. It stated that the issue involved in this writ petition is analogous to W.A. No. 1498 of 2022 (Board of Secondary Education, Odisha and another v. Samala Pandu Ranga Rao and another) and batch, which have been dismissed by this Court, vide order dated 12.10.2023.
4. Therefore, in view of the detailed reasons stated in the judgment/order dated 12.10.2023 passed by this Court in W.A. No. 1498 of 2022 (Board of Secondary Education, Odisha and another v. Samala Pandu Ranga Rao and another) and batch, this writ appeal stands dismissed in terms of the said judgment/order.
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
(M.S. RAMAN)
SignatureAshok
Not Verified JUDGE
Digitally Signed
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 09-Nov-2023 17:27:30
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