Naba Kishore Mohanty vs State Of Odisha & Others ..... Opp. ...
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Orissa High Court

Naba Kishore Mohanty vs State Of Odisha & Others ..... Opp. ... on 2 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                 W.P.(C) NO.32383 OF 2024

  Naba Kishore Mohanty                   ....   Petitioner
                                                Mr. D. Behera, Adv.

                          -versus-
  State of Odisha & Others       .....         Opp. Parties
                                          Mr. S.K. Jee, AGA


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

02.01.2025

Order No.1

1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel for the parties.

3. Learned counsel for both the parties agreed that the issue involved in this writ petition is analogues to one involved in O.A. No. 1668 of 2017 (Ashok Kumar Mohapatra v. State of Orissa), which was disposed of by the Odisha Administrative Tribunal vide judgment dated 09.10.2018 and confirmed by this Court in W.P.(C) No.6698 of 2020 and further confirmed by the apex Court in SLP(C) No.15573 of 2020.

4. In view of the above and considering the limited prayer to consider the case of the petitioner in the light of the judgment rendered in Ashok Kumar Mohapatra (supra), this writ petition stands disposed of directing the competent authority to dispose of the case of the petitioner applying the decision rendered in the case of Ashok Kumar Mohapatra (supra) by undertaking the entire exercise within a period of two months from the date of communication of the order.

5. Petitioner is directed to serve an extra copy of the brief on learned State Counsel for School & Mass Education Department for communication purpose.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 02-Jan-2025 14:25:14