PRAMOD JENA AND ANOTHER Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. A.K.Nayak, learned counsel appearing for the petitioner.

(3.) This matter has been taken up on mention assigning urgency. Before taking up the matter, the copy of this petition was served on Mr. S.S.Kanungo, learned Additional Government Advocate.