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Judgment
12 paragraphs · 201 wordsM.S.Sahoo, J
This matter is taken up through hybrid mode.
Defect pointed out by the S.R. be removed within seven working days, as undertaken by the learned counsel for the petitioner.
It is submitted by the learned counsel for the petitioner that opposite party no.2- Commissioner-cum-Secretary, Department of Higher Education, Bhubaneswar may be deleted as there is no relief claimed qua the said Department.
Prayer is allowed. Opposite party no.2 is deleted.
It is submitted by the learned counsel for the petitioner that the gratuity for which the petitioner is entitled to in accordance with law has not been released.
Issue notice on the question of admission indicating that the matter is likely to be disposed of at the stage of admission.
Learned Standing Counsel appears on behalf of opposite parties and waives of notice. Let one extra copy of the brief be served on the learned Standing Counsel.
Issue notice to opposite party no.3 by registered post with A.D., fixing a short returnable date. Requisites shall be filed within seven working days.
Notice to opposite party nos.4 and 5 is waived for the present.
List this matter on 28.07.2022.
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