ADHIKARI KASHINATH DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical) mode.

(2.) The Petitioner by filing this writ petition has invoked the jurisdiction of this Court under Articles 226 and 227 of the Constitution of India seeking quashment of the Office Order of the Commissioner of Endowments, Odisha, Bhubaneswar as at Annexure-1.

(3.) Heard Mr. Ramakanta Mohanty, learned Senior Counsel for the petitioner, Mr. Amiya Kumar Mishra, learned Counsel for the Opposite Party No.7 and Ms. P. Naidu, learned counsel for the Commissioner of Endowments.