Orissa High Court
Gitanjali Mishra vs State Of Orissa And Others .... Opposite ... on 25 October, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No. 990 of 1992
Gitanjali Mishra .... Petitioner
M/s R.N. Mishra and associates, Adv.
-Versus -
State of Orissa and others .... Opposite Parties
Mr. M.K. Balabantray,
Standing Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
25.10.2021 Order No. This matter is taken up through hybrid mode.
012. None appears for the petitioner at the time of call.
3. Heard Mr. M.K. Balabantray, learned Standing Counsel.
4. The petitioner has filed this writ petition seeking to quash Annexure-9 by which in pursuance of clause-(a) of Rule-71 of the Orissa Service Code, the petitioner who was working as Junior Clerk of Phulbani Collectorate has been retired from service on 03.01.1990.
5. Since the petitioner has already retired from service w.e.f. 1990 and in the meantime more than 30 years have been passed, with efflux of time, the writ petition has become infructuous.
6. Accordingly, the writ petition stands dismissed.
Ashok (Dr. B.R. Sarangi)
Judge
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