Orissa High Court
Sudhir Ranjan Sahoo vs State Of Odisha And Others .... Opposite ... on 30 October, 2023
Author: A.K. Mohapatra
Bench: A.K. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.34575 of 2023
Sudhir Ranjan Sahoo .... Petitioner
Mr.Niha Rath, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr.Iswar Mohanty, A.S.C.
CORAM:
JUSTICE A.K. MOHAPATRA
Order No. ORDER
30.10.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner.
3. Two extra copies of the Writ Petition be served on the earned Additional Standing Counsel, who shall obtain instruction as to whether the Petitioner can be absorbed in service as the person, who is supposed to be absorbed in place of the Petitioner in different departments of the Government, learned Additional Standing Counsel shall obtain instruction on the order dated 10.04.2023 passed in WPC(OAC) No.2105 of 2017 (Dinabandhu Munda vs. State of Odisha and others) and intimate this Court by the next date.
4. List this matter in the week commencing from 11th December, 2023.
// 2 // I.A.NO.16727 OF 2023
5. As an interim, it is directed that the interim order passed by the Tribunal on 29.05.2019 shall continue till the next date.
6. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra ) Judge RKS Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Reason: Authentication Location: High Court of Orissa Date: 02-Nov-2023 13:00:24