Dambarudhar Pradhan vs Managing Committee Of
2023 Latest Caselaw 12447 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.26965 of 2011

      Dambarudhar Pradhan                   ...            Petitioner
                                  Ms. S. Pattnaik, Advocate
                           -versus-
      Managing Committee of          ... Opposite Parties
      Kalikanarayani Bidyapitha,
      Puri and others
                                     Mr. M.K. Khuntia, AGA
                                   Mr. B.P. Das, Adv.(OP-1)
                              CORAM:
                       JUSTICE G. SATAPATHY
                                 ORDER(ORAL)

Order No.                         11.10.2023
   17.    1.     This   matter    is    taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard learned counsel for the parties, but it appears that there is no clarification with regard to direction of reinstating the appellant-OPNo.5 herein as to which post in the judgment passed in appeal by the learned Tribunal which has been impugned in this writ and, therefore, Mr. Abhisek Mohanty, learned counsel appearing for Managing Committee is requested to obtain instruction as to the status of other two posts of peon, since the writ petitioner is continuing as a peon in third post. Similarly, Mr. M.K. Khuntia, learned AGA is also requested to obtain instruction in this regard from the DEO, Puri. The aforesaid instruction be obtained by the next date.

3. Accordingly, list this matter on 07.11.2023.

4. Interim order passed on 12.05.2022 shall continue till the next date.

(G. Satapathy) Judge

Subhasmita

Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 12-Oct-2023 16:05:19