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Sushanta Gajendra Singh & vs Principal Secy. To Govt.-Cum-H
2021 Latest Caselaw 12608 Ori

Citation : 2021 Latest Caselaw 12608 Ori
Judgement Date : 7 December, 2021

Orissa High Court
Sushanta Gajendra Singh & vs Principal Secy. To Govt.-Cum-H on 7 December, 2021
                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No. 17970 of 2021

             Sushanta Gajendra Singh &             ....                   Petitioners
             Ors.
                                                            Mr. S.K. Ojha, Advocate
                                                -Versus -
             Principal Secy. to Govt.-cum-H        ....              Opposite Parties
             & UD Deptt. & Ors.
                                                                      State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                             ORDER_
                                             07.12.2021

Order No.
            1.

This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

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 disposed of vide 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 is allowed.

5. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok

 
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