Soumyashree Behera vs State Of Odisha & .... Opposite Parties
2025 Latest Caselaw 3576 Ori

Orissa High Court

Soumyashree Behera vs State Of Odisha & .... Opposite Parties on 3 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No. 7890 of 2023
             Soumyashree Behera               ....             Petitioner
                                             Mr. S. Patra 1, Advocate

                                       -versus-

             State of Odisha &                ....     Opposite Parties
             Others
                                                     Mr. S.N. Das, ASC

                           CORAM: JUSTICE V. NARASINGH
                                        ORDER

03.02.2025 Order No.

03. 1. List this matter on 10.03.2025 for further hearing as the first case on Board.

2. Learned counsel for the Petitioner relies on the judgment of the Apex Court in the case of S.D. Manohara vs. Konkan Railway Corporation Limited & Ors., 2024 SCC OnLine SC 2546 wherein the Apex Court was seized of a similar issue that is the import of withdrawal of a resignation by the employee, before its acceptance by the Authorities.

3. Learned counsel for the State seeks an adjournment to go through the judgment and make his submissions.

4. List this matter on the date fixed.

5. Copy of this order be made over the learned counsel for the State, as prayed for.

(V. Narasingh) Judge

Ayesha

Location: High Court of Orissa, Cuttack