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Rajat Kumar Pattanaik And Others vs Shri Gobinda Joseph Chakrapani
2026 Latest Caselaw 4053 Ori

Citation : 2026 Latest Caselaw 4053 Ori
Judgement Date : 30 April, 2026

[Cites 0, Cited by 0]

Orissa High Court

Rajat Kumar Pattanaik And Others vs Shri Gobinda Joseph Chakrapani on 30 April, 2026

Author: B. P. Routray
Bench: B. P. Routray
                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CONTC No.3616 of 2020 & CONTC No.1932 of 2020

                              In CONTC No.3616 of 2020
                                 Rajat Kumar Pattanaik and others         ....         Petitioners
                                                                   Mr. B.S. Rayaguru, Advocate
                                                            -versus-
                                 Shri Gobinda Joseph Chakrapani, The .... Opposite Parties
                                 Vice-Chancellor, Berhampur
                                 University, Berhampur and others
                                                                         Mr. U.R. Jena, A.G.A.
                                                    Mr. R. Achary, Advocate for O.P. Nos.1 to 3
                                                     Mr. S.R. Pati, Advocate for O.P. Nos.4 & 5


                              In CONTC No.1932 of 2020
                                 Sri Ganesh Chandra Behera and            ....         Petitioners
                                 another
                                                                   Mr. B.S. Rayaguru, Advocate
                                                            -versus-
                                 Shri Gobinda Joseph Chakrapani, The .... Opposite Parties
                                 Vice-Chancellor, Berhampur
                                 University, Berhampur and others
                                                                         Mr. U.R. Jena, A.G.A.
                                                    Mr. R. Achary, Advocate for O.P. Nos.1 to 3
                                                     Mr. S.R. Pati, Advocate for O.P. Nos.4 & 5
                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

30.04.2026 Order No.

08. 1. Mr. R. Achary, learned counsel for Opposite Parties 1 to 3 submits that the proposal has been sent to the Government since 16.02.2026, but no action has been taken till date by the Government in Higher Education Department.

Location: High Court of Orissa, Cuttack Date: 30-Apr-2026 19:24:13

2. Accordingly, Mr. U.R. Jena, learned Additional Government Advocate for the State, is directed to take instruction from the Secretary to Government in Higher Education Department with regard to the steps taken on the recommendation of Opposite Parties.

3. Copy of the contempt petition along with show-cause affidavit and recommendation of Opposite Parties be supplied to Mr. Jena, learned A.G.A., by Mr. Achary, learned counsel for Opposite Parties 1 to 3.

4. List these matters on 25th June 2026.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 30-Apr-2026 19:24:13

 
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