Orissa High Court
State Of Odisha And Another vs Smruti Ranjan Rajguru And Others on 22 September, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A No. 527 of 2021
State of Odisha and another .... Appellants
Mr. M.S. Sahoo, AGA
-versus-
Smruti Ranjan Rajguru and others .... Respondents
Mr. Atul Tripathy, Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
Order No. 22.09.2021 W.A. No.527 of 2021 and I.A. No.1744 of 2021
03. 1. W.A. No. 527 of 2021 and I.A. No.1744 of 2021 are stated to be similar to W.A. No. 298 of 2021 (State of Odisha v. Patitapaban Dutta Dash) which was disposed of by this Court by order dated 17th June, 2021.
2. Accordingy, with the consent of learned counsel for the parties, the following directions are issued:
(i) The writ petition i.e. W.P.(C) No.21837 of 2020 is restored to the file and the impugned order dated 3rd September, 2020 passed therein by the learned Single Judge is set aside.
(ii) The said writ petition be listed on 24th September, 2021 before the learned Single Judge.Page 1 of 2
(iii) Learned Single Judge is requested to ensure that the pleadings are completed in a time bound manner and dispose of the writ petition on merits not later than 10th January, 2022.
(iv) Till disposal of the writ petition, the status quo as to the services of the Respondents shall be maintained.
3. The writ appeal is disposed of in the above terms. The I.A. No. 1744 of 2021 stands disposed of accordingly.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray) Judge S.K. Jena/PA Page 2 of 2