Abdul Kasim Khan vs ) State Of Odisha ..... Opposite Parties
2024 Latest Caselaw 8404 Ori

Orissa High Court

Abdul Kasim Khan vs ) State Of Odisha ..... Opposite Parties on 6 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No.11068 of 2024
                         Abdul Kasim Khan              .....     Petitioner
                                                                                Mr. C.R. Pattnaik, Advocate

                                                             -versus-
                         1) State Of Odisha                             .....        Opposite Parties
                         2) Director, Secondary Education,                           Mr. S. Rath, ASC
                         Odisha
                         3) District Education Officer,
                         Balasore
                         4) Controller Of Accounts, Odisha

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

                                                          ORDER

06.05.2024

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.

Digitally Signed                                             (BIRAJA PRASANNA SATAPATHY)

Reason: Authentication                                                  Judge

Location: High Court of Orissa, Cuttack Date: 06-May-2024 17:59:55Sneha