Citation : 2021 Latest Caselaw 12848 Ori
Judgement Date : 14 December, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 1756 of 2021
Ranjan Kumar Sahoo .... Petitioners
Mr. B.P. Satapathy, Advocate
-Versus -
Biju Pattanaik National Steel .... Opposite Parties
Institute & Anr.
Mr. S.S. Mohapatra, Advocate
(O.Ps.1 & 2)
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER_
14.12.2021
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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!