G. Satapathy, J
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Mr.S.K.Dey, learned counsel for the petitioner is present.
3. This Court by an order passed on 02.04.2024 has requested the learned DSG to explore the possibility as to whether the petitioner can be given any employment as a special case without treating the same as an precedent to provide succor to the family, but no instruction is received yet. However, this Court on 06.05.2024 has passed the following order:-
“On the prayer of the learned DSG along with Mr.D.Gochhayat, learned CGC, list this matter on 26.06.2024, since learned DSG submits that he has received instruction regarding the status of the petitioner, which will have a direct bearing on the point at issue”.
4. When the matter was taken up, Mr.B.K.Pardhi, learned counsel appearing on behalf of Mr.D.Gochhayat, learned CGC submits that Mr.D.Gochhayat is ill and thereby, an adjournment may kindly be granted.
5. List this matter on 30th August, 2024 for aforesaid two instructions in the matter.
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