Orissa High Court
State Of Odisha And Others vs Subanananda Swain ..... Opposite Party on 19 May, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.17033 of 2013
State of Odisha and others ..... Petitioners
Mr. S.Jena, SC
S & ME Department
Vs.
Subanananda Swain ..... Opposite Party
Mr. B.Dash, Adv.
CORAM:
DR. JUSTICE B.R. SARANGI
MISS JUSTICE SAVITRI RATHO
ORDER
19.05.2022 Order No.
05. This matter is taken up through hybrid mode.
2. Heard Mr. S.Jena, learned Standing Counsel for School and Mass Education Department on behalf of the petitioners-State and learned counsel for the opp. party.
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