State Of Odisha And Others vs Basanta Kumar Swain
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Orissa High Court

State Of Odisha And Others vs Basanta Kumar Swain on 6 January, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.1610 of 2023

            State of Odisha and others                     ....         Appellants
                                                                Mr. B. Dash, AGA
                                          -versus-
            Basanta Kumar Swain                            ....        Respondent
                                                                          None

                                    CORAM:
                          HON'BLE THE CHIEF JUSTICE
                      HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

Order No. 06.01.2025

04. This matter is taken up through Hybrid mode.

LA. No.4287 of 2023 and W.A. No.1610 of 2023

2. When the matter was earlier taken up on 09.12.2024, as the postal tracking report indicated that the notice had been served on the respondent, the case was directed to be listed for fresh admission on 16.12.2024, with the application for condonation of delay. It could not be taken up on that day.

3. On 23.12.2024, the matter was listed for orders. Since the matter was earlier directed to be listed for admission, this Court had directed this case to be listed for admission on 06.01.2025 (today). Accordingly, this appeal has been listed today for admission and is taken up today.

4. Despite service of notice, there is no representation on behalf of the respondent today also.

5. In the present intra-court appeal, a decision of the learned Single Judge dated 04.05.2021 in W.P.(C) No.27401 of 2020 and batch including W.P.(C) No.8705 of 2021 is under challenge. The said order of the learned Single Judge has been set aside by a judgment of a co-ordinate Bench of this Court dated 29.10.2024 passed in W.A. No.417 of 2021 (State of Odisha and others v. School Managing Committee of Amaramunda Government Primary School and another).

6. Accordingly, this appeal is allowed in terms of the said judgment dated 29.10.2024 passed in W.A. No.417 of 2021.

(Chakradhari Sharan Singh) Chief Justice

(Savitri Ratho) Judge M. Panda

Location: High Court of Orissa, Cuttack Date: 07-Jan-2025 16:59:32