Orissa High Court
Dr. Uttamkumar Samanta vs Kiit University on 24 June, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 66 of 2017
Dr. Uttamkumar Samanta .... Appellant(s)
In person
-versus-
KIIT University, .... Respondent (s)
Bhubaneswar and others Ms. Pami Rath, Senior Advocate
(for respondent nos.1 to 4)
Mr. P.K. Parhi, DSGI along with
Mr. J.B. Mohanty, CGC
(for respondent nos.5 & 7)
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S. S. MISHRA
ORDER
Order No. 24.06.2025 08. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
Dr. Uttamkumar Samanta, the appellant appears in person.
Ms. Pami Rath, learned Senior Advocate appears for the respondent nos.1 to 4 and Mr. P.K. Parhi, learned D.S.G.I. along with Mr. J.B. Mohanty, learned Central Government Counsel for respondent nos.5 and
7. On consensus of the appellant so also the learned Senior Advocate appearing for respondent nos.1 to 4, the matter is posted to 02.07.2025 for final disposal.
Page 1 of 2The appellant submits that he will supply the copy of the writ appeal along with all the annexures on the learned counsel for Union of India during course of the day.
( S.K. Sahoo) Judge Swarna/Ashok ( S. S. Mishra) Judge Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 25-Jun-2025 11:19:58 Page 2 of 2