Orissa High Court
State Of Odisha And Another vs Kailash Chandra Gouda And on 28 September, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.737 of 2021
State of Odisha and another .... Appellants
Additional Government Advocate
-versus-
Kailash Chandra Gouda and .... Respondents
another
Mr. A. Tripathy, Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
28.09.2021 Order No.
01. I.A. No.1800 of 2021
1. The matter is taken up by a separate notice.
2. Considering the submissions made, the delay in filing the appeal is condoned.
3. The I.A. is allowed.
W.A. No.737 of 2021
1. The present appeal is stated to be similar to W.A. No.298 of 2021 (State of Odisha v. Patitapaban Dutta Dash) which was disposed of by this Court by an order dated 17th June, 2021.
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2. Accordingly, with the consent of learned counsel for the parties, the following directions are issued:
(i) The writ petition i.e. W.P.(C) No.21848 of 2020 is restored to the file and the impugned order dated 3rd September 2020 passed therein by the learned Single Judge is set aside.
(ii) The said writ petition be listed on 1st October 2021 before the learned Single Judge.
(iii) Learned Single Judge is requested to ensure that the pleadings are completed in a time bound manner and dispose of the writ petition on merits not later than 10th January, 2022.
(iv) Till disposal of the writ petition, the status quo as to the services of the Respondents shall be maintained.
3. The writ appeal is disposed of in the above terms.
4. Urgent certified copy of this order be granted as per rules.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray ) Judge K.C. Bisoi Page 2 of 2