Binapani Mohanty vs State Of Odisha & Ors
2023 Latest Caselaw 11080 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 25490 of 2023

        Binapani Mohanty                    ....                Petitioner
                                                      Mr. J.K. Rath, Sr. Advocate
                                                              Along with
                                                       Mr. D.N. Rath, Advocate

                                           -versus-

        State Of Odisha & Ors.              ....               Opposite Parties
                                                             Mr. S. Rath, ASC
                                                        Mr. M.K. Panda, Advocate
                                                         (Opp. Party Nos. 4 & 5)

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

11.09.2023 Order No

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

2. Heard Mr. J.K. Rath, learned Sr. Counsel along with Mr. D.N. Rath, learned counsel for the Petitioner and Mr. S. Rath, learned Addl. Standing Counsel appearing for the State and Mr. M.K. Panda, learned counsel appearing for the Opp. Party Nos. 4 & 5.

3. The Petitioner has filed the present writ petition challenging the order of disengagement so passed by the Opp. Party No. 4 vide order dtd.31.07.2023 under Annexure-7.

4. Learned counsel for the Petitioner contended that the case of the Petitioner is covered by the Judgment passed by this Court on 11.09.2023 in the connected W.P.(C) No. 25405 of 2023 and in view of the Judgment passed in above said writ petition, the impugned order is not sustainable in the eye of law.

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5. Mr. M.K. Panda, learned counsel appearing for the College does not dispute the said position.

6. In the above view of the matter, this Court while quashing the order at Annexure-7, dispose of the writ petition in the light of the Judgment passed in W.P.(C) No. 25405 of 2023.

7. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication

Date: 14-Sep-2023 13:18:46