Kalakar Mahanta vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1513 Ori

Orissa High Court

Kalakar Mahanta vs State Of Odisha And Others .... Opp. ... on 21 July, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.19301 of 2025

            Kalakar Mahanta                  ....       Petitioner

                                    Mr. Ranjit Samal, Advocate

                                  -versus-

            State of Odisha and others       ....     Opp. Parties

                                 Mr. Subha Bikash Panda, AGA

                        CORAM:
                        JUSTICE MRUGANKA SEKHAR SAHOO
                                   ORDER

21.07.2025 (Hybrid Mode) Order No.

01. 1. It is submitted by the learned counsel for the petitioner that the issue raised in the writ petition is covered by the judgment of Odisha Administrative Tribunal dated 09.10.2018 in O.A. No.1668 of 2017:Ashok Kumar Mohapatra v. State of Orissa, which has been confirmed by the Division Bench of this Court in W.P(C) No.6698 of 2020 and the order of the Division Bench having been confirmed by the Supreme Court in SLP(C) No.15573 of 2020.

2. Learned Additional Government Advocate shall obtain instruction regarding the submissions made at the Bar.

List after two weeks. Liberty to mention for listing before the assigned Bench.

(Mruganka Sekhar Sahoo) Judge RJ