Orissa High Court
State Of Odisha And Others vs Nilamani Behera And Others .... ... on 28 July, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4848 of 2021
State of Odisha and others .... Petitioners
Mr.D.R. Mohapatra, Standing Counsel for School and Mass
Education Department
-versus-
Nilamani Behera and others .... Opposite Parties
Mr.Asok Mohanty, Senior Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
28.07.2021 Order No. I.A. No.9621 of 2021
04. 1. This matter is taken up by video conferencing mode.
2. Issue notice.
3. Mr.D.R. Mohapatra, learned Standing Counsel for School and Mass Education Department accepts notice. A copy of the application be served on him.
4. It is seen that in the present writ petition there has been no interim order in favour of the Petitioners till date. It is not known on what basis, the Petitioners can proceed to recover any amount from the Opposite Parties at this stage.
Page 1 of 25. Accordingly, it is directed that in the next date of hearing, no steps for any recovery be taken pursuant to the letter dated 8th July, 2021 of the Additional Secretary to Government of Odisha, School and Mass Education Department.
6. List on 17th August, 2021.
7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray) Judge B.K. Barik Page 2 of 2