Sujit Kumar Mishra vs State Of Odisha And Others
2021 Latest Caselaw 8497 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                           WPC (OAC) No.912 of 2017

  Sujit Kumar Mishra                             .....                      Petitioner
                                                           Mr. S. Mohanty, Advocate
                                           Vs.
  State of Odisha and others                     .....                 Opposite parties
                                                                 Mr. M. Balabantaray,
                                                                    Standing Counsel


              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                             ORDER

12.08.2021

Order No. This matter is taken up by hybrid mode.

It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in WPC (OAC) No. 913 of 2017 (D. Maleswar Patra v. State of Odisha and others), which has been disposed of on 06.08.2021.

Therefore, in view of the reasons stated in the detailed order dated 06.08.2021 passed in WPC (OAC) No. 913 of 2017 (D. Maleswar Patra v. State of Odisha and others), this writ petition stands disposed of in terms of the said judgment.

Consequentially, the impugned order of reversion in Annexure-4 dated 10.04.2017, so far as it relates to the petitioner, cannot sustain in the eye of law and the same is liable to be quashed and hereby quashed. The matter is remitted back to the authority concerned to reconsider the same and pass appropriate order by affording opportunity of hearing to the petitioner in compliance of the principles of natural justice.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE