Orissa High Court
Dandapani Maharana vs State Of Odisha And Others ..... ... on 19 May, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.5052 of 2017
Dandapani Maharana ..... Petitioner
Mr. A.K.Behera, Adv.
Vs.
State of Odisha and others ..... Opposite Parties
Mr. S.Jena, SC
S & ME Department
CORAM:
DR. JUSTICE B.R. SARANGI
MISS JUSTICE SAVITRI RATHO
ORDER
19.05.2022 Order No.
04. This matter is taken up through hybrid mode.
2. Heard learned counsel for the petitioner and Mr. S.Jena, learned Standing Counsel for School and Mass Education Department on behalf of the opp. parties-State.
3. Since the issue involved in this case is analogous to W.P.(C) No.13167 of 2012 and batch (State of Odisha & Ors. v. Banchanidhi Das) disposed of on 28.03.2022 by this Court, this writ petition stands disposed of in terms of the said order.
Issue urgent certified copy as per rules.
(DR. B.R. SARANGI) JUDGE (SAVITRI RATHO) JUDGE Ashok/Bichi Page 1 of 1