Bidyadhar Naik vs State Of Odisha & Anr
2023 Latest Caselaw 11097 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.28493 of 2023

        Bidyadhar Naik                            ....         Petitioner
                                                   Mr. S.K. Samal, Adv.
                                      -versus-
        State of Odisha & Anr.                   ....       Opposite Party
                                                      Mr. S.N. Dash, ASC

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                  ORDER

Order                            11.09.2023
No.
 01.    1.      This   matter    is     taken     up    through     hybrid

        arrangement.

2. Through this writ petition the Petitioner claimed

that his application for appointment as against the post of

Sikhya Sahayak has been rejected by the Opposite Party

No.2 by its order no.10450 dated 01.11.2021 vide

Annexure-10.

3. At the time of hearing, learned counsel for the

Petitioner submits that this case is covered by the

judgment dated 23.12.2020 passed in W.A. No.701 of

2019, which has also been upheld by the Supreme Court

in SLP (C) No.5660 of 2021.

// 2 //

4. In such view of the matter, let the notice be issued

to the Opposite Parties.

5. Mr. Dash, learned ASC accepts notice on behalf of

all the Opposite Parties. Let two extra copies of the brief

be served on him within three working days hence.

6. Mr. Dash, learned ASC is also directed to examine

whether the judgment noted hereinabove is applicable to

the present case or not.

7. List this matter on 3.10.2023.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 12-Sep-2023 14:46:18