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Keshaba Sahu vs ) State Of Odisha ..... Opposite Parties
2026 Latest Caselaw 2067 Ori

Citation : 2026 Latest Caselaw 2067 Ori
Judgement Date : 7 March, 2026

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Orissa High Court

Keshaba Sahu vs ) State Of Odisha ..... Opposite Parties on 7 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No.6049 of 2026
Keshaba Sahu                 .....       Petitioner
                                                    Represented by Adv. -
                                                    Durgesh Narayan Rath

                                 -versus-
1) State Of Odisha                          .....       Opposite Parties
2) Dircetor, Elementary Education,                  Represented by Adv. -
Odisha, Bhubaneswar                                 Mr. G. Mohanty, SC
3) Collector Cum Chairman, Ssa Cum
Chief Executive Officer, Zilla
Parishad, Subarnapur
4) District Project Coordinator,
Samagra Shiksha, Subarnapur
5) District Education Officer,
Subarnapur
6) Block Education Officer,
Birmaharajpur
7) Headmaster, Govt. Primary School,
Badkhamar

                         CORAM:
           MR. JUSTICE ANANDA CHANDRA BEHERA

                                ORDER

07.03.2026 Order No.

01. 1. This matter is taken up through hybrid mode.

2. The learned Standing Counsel submitted to take instruction for hearing of the writ petition.

3. List this matter on 16.04.2026.

(ANANDA CHANDRA BEHERA) Judge

02. 1. The operation of the Letter No.2622 dated 23.12.2025 issued by the Collector-cum-Chairman, Samagra Shiksha, Subarnapur (Opposite Party No.3) be stated till the next date.

2. The I.A. be listed on 16.04.2026 for objection and hearing.

3. Urgent certified copy of this order be granted to the petitioner on proper application.

(ANANDA CHANDRA BEHERA) Judge

Sipra

Location: High Court of Orissa, Cuttack

 
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