Bimala Swain vs State Of Odisha And Ors
2021 Latest Caselaw 12606 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OAC) No. 2889 of 2016

            Bimala Swain                        ....                               Petitioner
                                                                   Mr. S. Das, Advocate
                                                 -Versus -
            State of Odisha and Ors.            ....                         Opp. Parties

                                                                          State Counsel

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

07.12.2021 Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner states that the claim of the petitioner is fully covered by the judgment dated 15.09.2021 passed by this Court in WPC (OAC) No. 902 of 2016 (Satyabrata Nayak & Ors. v. State of Odisha & Ors.) and batch.

4. In view of such submission, this writ petition stands disposed of in terms of the judgment dated 15.09.2021 passed by this Court in WPC (OAC) No. 902 of 2016 (Satyabrata Nayak & Ors. v. State of Odisha & Ors.) and batch.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge GDS