Dr. Smruti Snigdha Sahoo vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 6355 Ori

Orissa High Court

Dr. Smruti Snigdha Sahoo vs ) State Of Odisha ..... Opposite Parties on 26 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.10839 of 2025
            Dr. Smruti Snigdha Sahoo        .....     Petitioner
                                                             Represented By Adv. -
                                                             Avijit Mishra

                                             -versus-
            1) State Of Odisha                       .....        Opposite Parties
            2) Directorate Of Medical Education              Represented By Adv. -
            And Training                                     Ms. B.Sahu, A.G.A.
            3) Director Of Health Services                   Mr.rajani Chandra
            4) Principal And Dean, Scb Medical               ,mohanty,k.c Swain,
            College And Hospital                             Somaleen Pattanaik

                                    CORAM:
                      THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                  MOHAPATRA

                                             ORDER

26.06.2025

Order No.

10. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsels for both the parties.

3. In course of hearing of the matter today in Court a copy of letter dated 24th June, 2025 was produced on behalf of Mr. R.C.Mohanty, learned standing counsel. On perusal of the aforesaid letter it appears that the D.M.E.T., Odisha has instructed Mr. R.C.Mohanty, learned standing counsel not to appear in this matter as the matter is to be conducted by the Law Officers of the Advocate General, Odisha.

4. The letter is taken on record. Accordingly, the appearance of

Mr. R.C.Mohanty, learned standing counsel is dispensed with.

5. Hearing from learned counsel for both parties is closed.

6. The Order/judgment is reserved.

( A.K. Mohapatra ) Judge Rubi