Soumyashree Saiprabha Das & vs State Of Odisha & Others .... Opposite ...
2026 Latest Caselaw 123 Ori

Orissa High Court

Soumyashree Saiprabha Das & vs State Of Odisha & Others .... Opposite ... on 7 January, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 10239 of 2025

            Soumyashree Saiprabha Das &               ....             Petitioners
            Others
                                                           Represented by Adv.-
                                                      Mr. S. Satapathy, Advocate
                                         -Versus-
            State of Odisha & Others                  ....       Opposite Parties
                                                         Represented by Adv._
                                                   Mr. Debaraj Mohanty, AGA
                                                                    (for O.P. 1)
                                                  Mr. R.C. Mohanty, Advocate
                                          along with Mr. K.C. Swain, Advocate
                                                   & Mr. S.S. Sahoo, Advocate
                                                               (for O.Ps.2 & 3)
                                              Mr. A.K. Roy, Sr. Panel Counsel
                                                                    (for O.P. 4)
                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO

                                         ORDER

Order No.                               07.01.2026
                                      (Hybrid mode)
  03.        1.     By order dated 29.11.2025, hearing was completed, and

the matter was kept reserved for judgment to be pronounced. For obtaining further clarification, the matter is listed today marked 'To Be Mentioned'.

3. We have further heard the learned counsel for the petitioner, the learned Additional Government Advocate, learned counsel Mr. R.C. Mohanty for opposite parties No.2 and 3 and Mr. A.K. Roy, learned Senior Panel Counsel for opposite party No.4.

4. It is stated at the Bar that during the pendency of the writ petition, the petitioners-students have already taken admission in the Post Basic Bachelor of Science Nursing.

5. Memo of date is filed by the learned counsel for the petitioner seeking to withdraw the writ application.

Memo shall be taken on record. Scanned copy be updated.

6. The Writ Petition is disposed of.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta