Dr. Abhisek Upadhyay vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 11006 Ori

Orissa High Court

Dr. Abhisek Upadhyay vs State Of Odisha & Others .... Opposite ... on 3 December, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.27064 of 2025
            Dr. Abhisek Upadhyay                      ....          Petitioner
                                                                     In Person
                                        -Versus-
            State of Odisha & others                  ....   Opposite Parties
                                                           Ms. B. Dash, ASC
                                                   Mr. B. Mohanty, Advocate
                                                                 (O.P. No.2)

                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK
                                       ORDER

03.12.2025 Order No.

08. 1. Heard the petitioner in person.

2. The State has not filed any reply affidavit. Ms. Dash, learned ASC for the State submits that the writ petition is not maintainable, hence, an affidavit is to be filed with preliminary objection raised and with such submission, a short adjournment is requested.

3. In reply, the petitioner submits that the writ petition is maintainable in view of judgment of a Co-ordinate Bench of this Court in Dr. Pabitra Mohan Mallik Vrs. State of Odisha and others disposed of on 18th May, 2022 in W.P.(C) No.4012 of 2022.

4. Heard Mr. Mohanty, learned counsel for opposite party No.2 with reference to counter affidavit as at Flag-C.

5. Rejoinder affidavit filed by the petitioner to the counter filed by opposite party No.2 is at Flag-D.

6. Awaiting response of the State with such affidavit filed, list on 11th December, 2025 for final orders. It is made clear that no further adjournment shall be entertained for the State to response.

(R.K. Pattanaik) Judge

Alok