Smt. Premalata Mallick vs State Of Odisha And Another
2021 Latest Caselaw 12555 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 13185 of 2019

Smt. Premalata Mallick             .....                         Petitioner
                                            Mr. A.K. Panigrahi, Advocate
                                   Vs.
State of Odisha and another        .....                     Opposite Party
                                                  Mr. H.M. Dhal, AGA &
                                                  Mr. S. Mishra, Advocate
                                                                  (O.P.2)

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

06.12.2021 Order No. This matter is taken up through hybrid mode. 03 2. Heard Mr. A.K. Panigrahi, learned counsel for the petitioner, Mr. H.M. Dhal, learned Additional Government Advocate and Mr. S. Mishra, learned counsel for opposite party no.2.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020, which has been allowed by this Court vide detailed judgment dated 09.09.2021.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition stands disposed of

Arun (DR. B.R. SARANGI) JUDGE