Hari S. Mohapatra vs State Of Odisha & Others
2023 Latest Caselaw 12581 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    FAO NO.544 of 2011

                              Hari S. Mohapatra                    ....   Appellant


                                                                -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. None appeared for the appellant when the matter was called.

3. Even though the present appeal has been filed challenging the judgment dt.24.09.2011 passed by the Presiding Officer, State Education Tribunal in G.I.A Case NO.287 of 2009, but till date, defects as pointed out by the S.R have not been removed on the face of the passed by this Court on 05.07.2012 nor the appeal is admitted.

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 17:33:42 Judge

sangita