LAXMIDHAR SAMAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

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

(3.) By means of this petition, the petitioner has challenged the Orissa (Non-Government Colleges, Junior Colleges and Higher Secondary Schools) Grant-in-Aid Order, 2004.