Mrunalini Mallick vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 3933 Ori

Citation : 2025 Latest Caselaw 3933 Ori
Judgement Date : 12 February, 2025

Orissa High Court

Mrunalini Mallick vs State Of Odisha And Others .... Opposite ... on 12 February, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              W.P.(C) No. 18708 of 2024

                        Mrunalini Mallick                         ....                   Petitioner
                                                                                Represented by
                                                                       Mr. S.K. Nath, Advocate

                                                             -Versus -
                        State of Odisha and Others                 ....            Opposite Parties
                                                                                  Represented by
                                                                       Addl. Government Advocate


                                        CORAM:
                                          JUSTICE SASHIKANTA MISHRA
                                                      ORDER

12.02.2025 W.P.(C) Nos. 18708, 1877, 18902 and 23381 of 2024 Order No.

10.

1. These matters are taken up through hybrid mode.

2. All these matters involve similar facts and are therefore, taken up together.

3. Heard in part.

4. Learned State Counsel shall inform the Court as to why the petitioners could not be re-selected or freshly selected after passing of the judgment in Hrushikesh Bindhani v. State of Orissa.

5. List these matters on 12.03.2025.

(Sashikanta Mishra) Judge

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack BC. Tudu Date: 14-Feb-2025 11:32:49