Ajit Kumar Samantray vs ) State Of Odisha ..... Opposite Parties
2024 Latest Caselaw 8095 Ori

Orissa High Court

Ajit Kumar Samantray vs ) State Of Odisha ..... Opposite Parties on 1 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           WP(C) No.10548 of 2024
                         Ajit Kumar Samantray              .....  Petitioner
                                                                                Mr. P.K. Panda, Advocate

                                                             -versus-
                         1) State Of Odisha                             .....      Opposite Parties
                         2) Director, Secondary Education                       Mr. S.K. Samal, AGA
                         3) District Education Officer
                         4) Accountant General
                         5) Controller Of Accounts

                                              CORAM:
                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                                             ORDER

01.05.2024

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. It is contended by the learned counsel appearing for the Parties that the issue involved in the present writ petition is covered by the Judgment of this Court so passed on 12.01.2024 in W.P.(C) No. 17067 of 2023 and batch.

4. In view of such submissions made by the learned counsel appearing for the Parties, the present writ petition is disposed of in the light of Judgment so passed in W.P.(C) No. 17067 of 2023 and batch.

Judge

Location: High Court of Orissa, Cuttack Date: 03-May-2024 19:00:37