Sanjay Kumar Rout vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 5791 Ori

Orissa High Court

Sanjay Kumar Rout vs State Of Odisha & Ors. ..... Opposite ... on 23 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                     WP(C) No.14766 of 2025
Sanjay Kumar Rout                       .....                              Petitioner
                                                          Mr. Pradeep Ku. Khuntia,
                                                                         Advocate


                              -versus-
State of Odisha & Ors.               .....                  Opposite Parties
                                                          Mr. Goutam Tripathy,
                                                                         AGA


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                              ORDER

23.05.2025

1. This matter is taken up through hybrid mode.

2. Heard.

3. Issue notice on the question of admission.

4. 1 (one) extra copy of the writ petition be served on the learned State Counsel, who accepted notice on behalf of all the Opp. Parties by Monday.

5. Issue notice to the Opposite Party Nos.4 and 5 by registered post with AD. Requisites shall be filed by Monday. In that event, notice be issued fixing a short returnable date.

6. List this matter in the week commencing 18th August 2025. Counter affidavit, if any, be filed in the meantime.

(BIRAJA PRASANNA SATAPATHY) Vacation Judge

1. Heard.

2. Issue notice as above.

3. In the interim, there shall be stay of operation of judgment dated 22.11.2024 passed by the State Educational Tribunal in Appeal No.03 of 2018 under Annexure-4 till the next date.

(BIRAJA PRASANNA SATAPATHY) Vacation Judge Narayan