Laxman Kumar Pradhan vs State Of Odisha And
2025 Latest Caselaw 5984 Ori

Citation : 2025 Latest Caselaw 5984 Ori
Judgement Date : 18 June, 2025

Orissa High Court

Laxman Kumar Pradhan vs State Of Odisha And on 18 June, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.3354 of 2024

            Laxman Kumar Pradhan        ....                               Appellant
                                                            Represented by Adv.-
                                                           Mr. S. Mallik, Advocate

                                             -versus-
            State of Odisha and         ....                             Respondents
            others                                            Represented by Adv.-

                                                          Mr. Satyabrata Mohanthy,
                                                 (Additional Government Advocate)
            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE M.S. SAHOO
                                              ORDER

18.06.2025 Order No.

01. 1. Learned counsel appearing for the petitioner seeks to faultier a

learned Single Judge's judgment on the ground that longevity achieved

during the Independence has not been adverted to while construing

subject Rule that was promulgated under the provisions of the then

Government of India Act, 1935 and reprinted thereafter under the proviso

to Article 309 of the Constitution of India. This aspect is not adverted to

in the impugned judgment. A case thus is made out for admission.

2. Admit and issue notice.

3. Learned Additional Government Advocate Sri Mohanty, on

request, accepts notice for the respondents. Appellant to make over a set of

papers to him immediately.