BANA BIHARI MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. P.K. Panda, learned counsel appearing for the petitioners as well as Mr. I. Mohanty, learned Addl. Standing Counsel for the State-Opposite Parties. Perused the writ petition as well as the documents annexed thereto.

(2.)

(3.) The Petitioners have knocked the doors of the High Court being aggrieved by order No.646 dtd. 13/4/2021 which was communicated vide a radio message by the Opposite Party No.5 i.e. Superintendent of Police (Signal Odisha Government) indicating therein that the Petitioners are being deployed in different Wireless Training (W.T.) Stations/ Workshop attached to the Crimes and Criminal Tracking Networking System (CCTNS) Project in different districts of the State of Odisha.