Citation : 2025 Latest Caselaw 551 Ori
Judgement Date : 13 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 1666 of 2024
P. Laxminarayana .... Petitioner
Represented by
Mr. S.K. Behera, Advocate
- Versus -
T. Kishore Kumar, District Inspector of .... Opp. Parties
Schools, Paralakhemundi, Gajapati Represented by
Mr. S.N. Patnaik,
Addl. Government Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
13.05.2025 Order No.
05. 1. This matter is taken up through hybrid mode. . 2. This Court has passed a detailed judgment on 06.05.2025 granting time to the Opposite Party-Contemnor to comply with the order filed and file compliance affidavit.
3. Today when the matter is called out the State Counsel requests for further time on the ground that the Opposite Party- Contemnor has sought for necessary approval of the Director but the said post being vacant no action can be taken. This is not acceptable at all.
4. This Court therefore, directs that the order be complied with positively by tomorrow(14.05.2025) and compliance affidavit be filed by day after tomorrow(15.05.2025).
5. Let the Block Education Officer appear in person and file the compliance affidavit before this Court failing which, appropriate orders in the CONTC application shall be passed.
6. List this matter day after tomorrow(15.05.2025).
7. A free copy of this order be handed over to the State counsel for compliance.
(Sashikanta Mishra) Judge
Puspanjali
Designation: Junior Stenographer
Location: High Court of Orissa, Cuttack. Date: 13-May-2025 19:09:24
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