Rashmi Ranjan Dash vs State Of Odisha And Others
2021 Latest Caselaw 12445 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WPC (OAC) No. 1285 of 2017

     Rashmi Ranjan Dash                        ....                       Petitioners
                                                           Mr. S. Mohanty, Advocate
                                           -Versus -
     State of Odisha and others               ....                       Opp. Parties
                                                Mr. Balabantaray, Standing Counsel
                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                            ORDER

03.12.2021

Order No. This matter is taken up through hybrid mode. 02 2. Heard.

3. Mr. S. Mohanty, learned counsel for the petitioner contended that the issue involved in this case is analogous to one involved in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide judgment dated 23.11.2021 and this matter may be disposed of in terms of the judgment passed in the said judgment, to which learned Standing Counsel for the State has no objection.

6. As agreed to by learned counsel for the parties, this writ petition stands disposed of in terms of the judgment dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Arun