Orissa High Court
State Of Odisha And Others vs Pitambar Routray And Others ..... ... on 13 May, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.5612 of 2019
State of Odisha and others
..... Petitioners
Mr.S.Jena, SC,
S & ME Department
Vs.
Pitambar Routray and others ..... Opposite Parties
Mr.N.Lenka, Adv.
(O.P.1)
CORAM:
DR. JUSTICE B.R. SARANGI
MISS JUSTICE SAVITRI RATHO
ORDER
13.05.2022 Order No. This matter is taken up through hybrid mode.
04.
2. Mr. S. Jena, learned Standing Counsel for School & Mass Education Department contended that similar matter had come for consideration before the apex Court in Civil Appeal Nos. 3036-3064 of 2022, arising out of Special Leave Petition (Civil) No. 22987- 23015 of 2019 (State of Odisha & Ors. Etc. Etc. vrs. Sulekh Chandra Pradhan Etc. Etc.,) by which, the judgments and orders dated 18th May, 2017 and 30th January, 2018 of the tribunal passed in a batch of Original Applications are quashed and set aside.
3. In view of the above submission, this writ petition stands disposed of in terms of the aforesaid judgments and orders.
Issue urgent certified copy as per rules.
(DR. B.R. SARANGI) JUDGE Arun/Bichi (SAVITRI RATHO) JUDGE Page 1 of 1