Citation : 2025 Latest Caselaw 3064 Ori
Judgement Date : 29 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.1936 of 2025
Brajaraj Mishra and others ..... Petitioners
Represented By Adv. -
Rama Krishna Bisoi
-versus-
State Of Odisha and others ..... Opposite Parties
Mr. B. Mohanty, Adv. for TDCCOL
Mr. M.R. Mohanty, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
29.01.2025 Order No.
02. 1. This matter is taken up through Hybrid mode.
2. As prayed for Mr. B. Mohanty, learned counsel appearing for the TDCCOL-Opposite Party No.2, list this matter on 31st January, 2025. In the event, joint option form has not been uploaded, as has been directed by the Hon'ble Supreme Court in the judgment dated 04.11.2022 in SLP(C) No.8658-8659 of 2019, the Opposite Party No.2-Corporation shall take immediate steps for compliance with the direction of the Supreme Court and immediately upload the form within the last date as has been indicated by the EPFO authority, i.e. 31.01.2025. Accordingly, learned counsel for the Opposite Party No.2 shall obtain instruction and intimate this Court by the next date.
3. Free copy of the order be handed over to the learned Additional Government Advocate for taking instruction.
Issue urgent certified copy of this order as per Rules in course of the day.
( Aditya Kumar Mohapatra ) Judge
S.K. Rout
Location: High Court of Orissa, Cuttack
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