All Odisha Additional Computer vs State Of Odisha .... Opposite Parties
2024 Latest Caselaw 10146 Ori

Orissa High Court

All Odisha Additional Computer vs State Of Odisha .... Opposite Parties on 18 June, 2024

Author: Savitri Ratho

Bench: Savitri Ratho

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         W.P.(C) No. 13557 of 2024

                       All Odisha Additional Computer        ....         Petitioner
                       Programmers Association (AOACPA),
                       BBSR
                                                Mr. Manoj Kumar Mohanty, Advocate
                                                   -versus-
                       1. State of Odisha                    .... Opposite Parties
                       2. The Principal Secretary to Govt.,
                          Panchayati Raj & Drinking Water
                          Deptt., BBSR
                                                            Mr. M.K. Khuntia, AGA

                         CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE SAVITRI RATHO

                                                   ORDER

Order No. 18.06.2024

01. This matter is taken up through Hybrid mode.

2. Heard Mr. Manoj Kumar Mohanty, learned counsel for the petitioner and Mr. M.K. Khuntia, learned Additional Government Advocate appearing on behalf of State-opposite parties.

3. The hearing concludes. Judgment is reserved.

(Chakradhari Sharan Singh) Chief Justice

(Savitri Ratho)

Digitally Signed Puspa/Sukanta Signed by: PUSPANJALI MOHAPATRA Reason: Authentication Location: Orissa High Court Date: 19-Jun-2024 18:38:29