Orissa High Court
State Of Orissa & Others vs Prasanna Kumar Rath .... Opp.Party on 23 February, 2022
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4167 of 2021
State of Orissa & Others .... Petitioners
Mr. D.R. Mohapatra, Sr. Standing
Counsel (for S & ME)
-versus-
Prasanna Kumar Rath .... Opp.Party
Mr. Laxmi Kanta Mohanty, Advocate
CORAM:
JUSTICE JASWANT SINGH
JUSTICE M.S. RAMAN
ORDER (Oral)
Order No. 23.02.2022
08. 1. This matter is taken up by virtual/physical mode.
2. Mr. D.R. Mohapatra, learned Senior Standing Counsel for the School & Mass Education states that the present petition is required to be allowed in the light of the order passed by the Hon'ble Supreme Court in the SLP. Counsel is directed to file the copy of the order of the Hon'ble Supreme Court.
3. List this matter on 29th June, 2022 along with connected matters.
Interim order dated 19.03.2021 shall continue till the next date.
(Jaswant Singh) Judge (M.S. Raman) Judge Aks P.T.O.