LAWS(ORI)-2025-10-108

BAURIBANDHU JENA Vs. STATE OF ODISHA

Decided On October 16, 2025
Bauribandhu Jena Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. B.S. Tripathy-1 learned Sr. Counsel appearing for the Petitioner along with Mr. A. Tripathy, learned counsel and Mr. P.K. Panda, learned Addl. Standing Counsel appearing for the Opp. Parties.

(3.) The present writ petition has been filed inter alia challenging order dtd.1/3/2021 so passed by Opp. Party No. 1 under Annexure-9, wherein claim of the Petitioner to get the benefit of regularization was rejected.