Orissa High Court
Mahadded Doud Khan vs Pradipta Kumar Mohapatra on 8 October, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 5965 of 2021
Mahadded doud Khan .... Petitioner
Mr. A.K. Pattnaik, Adv.
-Versus -
Pradipta Kumar Mohapatra, .... Opposite Parties
Addl. Chief Secretary to Govt. H
& FW Department.
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER_ 08.10.2021 Order No. This matter is taken up through hybrid mode. 1 2. Heard learned counsel for the petitioner.
3. Since the claim of the petitioner for regularization of service has been rejected in compliance of order dated 10.06.2021 passed in W.P.(C) No. 17526 of 2021, that gives rise to fresh cause of action. But instead of filing separate writ petition, the petitioner has filed this contempt petition, which is not maintainable. Accordingly, the contempt proceeding is dropped.
(Dr. B.R. Sarangi) Judge A.K. Rana Page 1 of 1