WP(C)/12919/2009
2021 Latest Caselaw 1159 Ori

                            W.P.(C) No.12919 of 2009




8.     1.02.2021         This matter is taken up through Video Conferencing.
                         Heard learned counsel for the parties.
                         There is no denial by all the parties herein that similarly
                   situated matters vide W.P.(C) Nos.12915 to 12925 of 2009 are
                   disposed of by this Court on 21.06.2017 and challenging the
                   judgment of this Court passed therein, the State Government
                   had gone to the Hon'ble Supreme Court by way of concerned
                   SLP(C)s, which have been disposed of by the Hon'ble Supreme
                   Court by giving particular direction. As there is no dispute that
                   this case is already covered by the judgment passed in W.P.(C)
                   No.12915 to 12925 of 2009, this Writ Petition stands disposed
                   of directing the O.Ps. to consider the case of the petitioner in
                   the light of the direction given in the aforesaid Writ Petitions
                   read with the decision of the Hon'ble Supreme Court.
                         As   restrictions   are continuing    due   to   COVID-19,
                   petitioner(s) may utilize the soft copy of this order available in
                   the High Court's website or print out thereof at par with
                   certified copies in the manner prescribed, vide Court's Notice
                   No.4587, dated 25.03.2020.


                                                       ..............................

(Biswanath Rath, J.)

Ayas