Shri Abhinava Dalua vs State Of Odisha & Ors. .......... ...
2025 Latest Caselaw 2198 Ori

Orissa High Court

Shri Abhinava Dalua vs State Of Odisha & Ors. .......... ... on 7 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No. 31649 of 2024

                             Shri Abhinava Dalua                          ........   Petitioner(s)
                                                                 Mr. Merussagar Samantaray , Adv.
                                                                      along with Ms. J.J. Jyoti, Adv.
                                                     -Versus-

                             State of Odisha & Ors.                 .......... Opposite Parties
                                                                    Ms. Jyoshnamayee Sahoo, ASC
                                         CORAM:
                                         DR. JUSTICE S.K. PANIGRAHI
                                                     ORDER

07.01.2025

Order No.

04. 1. This matter is taken up through a hybrid arrangement.

2. Heard.

3. Learned counsel for the State is directed to take instruction

regarding reinstatement of the present Petitioner as he has been

under suspension with effect from 30.08.2022 which is against

the spirit of the judgment of the Supreme Court in Ajay Kumar

Choudhry vs. Union of India1.

4. List this matter on 9th January, 2025.

( Dr. S.K. Panigrahi)

Digitally Signed Judge

Murmuby: LITARAM MURMU Designation: P.A. Reason: Authentication Location: OHC Date: 07-Jan-2025 18:42:39

(2015) 7 SCC 291