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Judgment
It is seen that the impugned order has been passed on the very first day of listing of the writ petition by the learned Single Judge without an opportunity to the present Appellants to file a response on merits to the writ petition and to point out whether the facts concerning Respondent No.1 were identical to the Petitioner in Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR CUT-94.
On that short ground, the impugned order is set aside and the writ petition is restored to the file of the learned Single Judge to be listed for hearing on 16th February, 2022.
Counter affidavit be filed by 24th January, 2022 and rejoinder affidavit thereto, if any, be filed by 16th February, 2022. No further time shall be granted for completion of pleadings in the writ petition.
The Learned Single Judge is requested to endeavour to dispose of the writ petition i.e. W.P.(C) No.19688 of 2021 within a period of four months thereafter.
The writ appeal is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
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