Upendra Kumar Nayak vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 2126 Ori

Orissa High Court

Upendra Kumar Nayak vs State Of Odisha & Others .... Opposite ... on 6 January, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.20936 of 2017

                 Upendra Kumar Nayak              ....             Petitioner

                                                       Mr. M.K. Dash, Adv.


                                      -versus-
                 State of Odisha & others         ....     Opposite Parties

                                                        Mrs. U. Padhi, ASC
                                                       Mr. A. Tripathy, Adv.
                                                              (For O.P. No.4)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

06.01.2025 Order No.

09. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the parties.

3. Learned Counsel for the Opposite Party No.4, relying on a recent judgment of the coordinate Bench dated 31.07.2024, passed in W.P.(C) No.18641 of 2020 (Ch. Ajeet Kumar Das and Others Vrs. Registrar, Co- operative Societies, Odisha and Others) submits, the writ petition is not maintainable. The Petitioner should have approached the Cooperative Tribunal for redressal of his grievance, if any.

4. Learned Counsel for the Petitioner prays for an adjournment to examine the said judgment so also satisfy this Court that the writ petition is maintainable against the Opposite Party No.4-Co-operative Society.

5. The matter be listed in the week commencing from 20th January, 2025.

6. Since the subject matter of the writ petition is regarding selection and appointment of Opposite Party No.5 pertaining to the Opposite Party No-4 Co-operative Society, Office is directed to examine as to whether this Court is having assignment to hear the present matter and if not, to list the matter before the Bench having assignment.

                                                             (S. K. MISHRA)
      Mona                                                        JUDGE








Location: High Court of Odisha