Radheshyam Bhue vs State Of Odisha &
2025 Latest Caselaw 3876 Ori

Orissa High Court

Radheshyam Bhue vs State Of Odisha & on 11 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.33286 of 2024

            Radheshyam Bhue               .....     Petitioner

                                    Mr. D.S. Sahani,
                                    Advocate
                                     -versus-
            State of Odisha &
            others                        .....   Opp. Parties

                                    Mr. Aurobinda Mohanty,
                                    Addl. Standing Counsel
                                     CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
              THE HON'BLE MISS. JUSTICE SAVITRI RATHO

                                      ORDER

Order No.                           11.02.2025

  02.              This    matter    is      taken   up   through    Hybrid

arrangement (video conferencing/physical mode).

Mrs. Sephalee Das, learned counsel for the Union of India files appearance memo dated 11.02.2025, which is taken on record.

This writ petition has been filed by the petitioner, Radheshyam Bhue, with a prayer to quash the entire judgment and order dated 05.04.2013 passed by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.260 of 2018 and engage the

petitioner in 12-A scheme.

Learned counsel for the petitioner by filing a memo dated 11.02.2025 in Court today seeks permission of the Court to withdraw this writ petition.

Permission is granted.

The writ petition stands disposed of as withdrawn. The memo is taken on record.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge Rajesh

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Feb-2025 17:50:38