Nirupama Dash vs State Of Orissa & Others
2023 Latest Caselaw 12589 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       FAO No.213 of 2001

                              Nirupama Dash                            ....           Appellant
                                                                                         None

                                                                      -versus-

                              State of Orissa & Others                 ....            Respondents
                                                                                 Mr. S.K. Samal, AGA



                                                  CORAM:
                                      JUSTICE BIRAJA PRASANNA SATAPATHY

                                                               ORDER

12.10.2023 Order No

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

2. None appeared for the Appellant when the matter was called out.

3. Even though the present appeal has been filed since 18.05.2011 challenging the judgment dtd.24.09.2010 so passed by the State Education Tribunal, Orissa, Bhubaneswar in GIA Case No.49/2006, but till date the order impugned has not yet been filed.

4. In view of such position, this Court is not inclined to entertain the appeal.

5. Accordingly, the FAO stands dismissed. Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication (Biraja Prasanna Satapathy) Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Oct-2023 16:20:01 Judge Subrat