Sadananda Pradhan vs State Of Odisha & Others
2023 Latest Caselaw 12574 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     FAO NO.562 of 2011

                              Sadananda Pradhan                    ....     Appellant
                                                                          Mr.S. D. Routray, Adv.

                                                                -versus-

                              State of Odisha & Others             ...       Respondents
                                                                          State Counsel

                                                           CORAM:
                                              JUSTICE BIRAJA PRASANNA SATAPATHY

                                                             ORDER

12.10.2023 Order No

3. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr.S.D. Routray, learned counsel appearing for the appellant.

3. Even though the present appeal has been challenging the judgment dt.26.09.2011 passed by the Presiding Officer, State Education Tribunal in G.I.A Case NO.289 of 2009, but till date, defects as pointed out by the S.R have not yet been removed on the face of the order passed on 17.07.2012 nor notice has been issued to respondents in the appeal.

4. In view of the same , this Court is not inclined to entertain the appeal and the same is accordingly Signature Not Verified dismissed.

Digitally Signed Signed by: SANGITA PATRA Reason: authentication of order (Biraja Prasanna Satapathy) Location: high court of orissa, cuttack Date: 12-Oct-2023 17:33:43 Judge

sangita