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Bishnupriya Mangaraj vs State Of Odisha & Ors
2023 Latest Caselaw 11084 Ori

Citation : 2023 Latest Caselaw 11084 Ori
Judgement Date : 11 September, 2023

Orissa High Court
Bishnupriya Mangaraj vs State Of Odisha & Ors on 11 September, 2023
            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 15280 of 2023

        Bishnupriya Mangaraj                ....                Petitioner
                                                       Mr. S. Mohanty, Advocate

                                           -versus-

        State Of Odisha & Ors.              ....               Opposite Parties
                                                             Mr. S. Rath, ASC
                                                        Mr. A.C. Panda, Advocate
                                                            (Opp. Party No. 4)

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

11.09.2023 Order No

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

2. Heard Mr. S. Mohanty, learned counsel for the Petitioner, Mr. S. Rath, learned Addl. Standing Counsel appearing for the State-Opp. Parties and Mr. A.C. Panda, learned counsel appearing for the Opp. Party No. 4.

3. The Petitioner has filed the present writ petition challenging the order of termination dtd.05.05.2023 issued by the Principal, Emarti Devi Women's College-Opp. Party No. 4 under Annexure-6.

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. 15074 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.

// 2 //

5. Mr. A.C. 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-6, dispose of the writ petition in the light of the order passed in W.P.(C) No. 15074 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

 
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