WP(C)/1451/2021
2021 Latest Caselaw 544 Ori

                                W.P.(C) No.1451 of 2021




2.     15.01.2021          This    matter     is   taken    up   through    Video
                    Conferencing.
                           Heard    Mr.     S.K.   Padhy,   learned   counsel   for
                    petitioner and Mr. P.K. Parhi, learned ASG of India with
                    Mr. C.K. Pradhan, learned CGC for O.Ps.
                           Mr. S.K. Padhy, learned counsel for petitioner prays
                    for directing the O.P.3 to consider the case of the
                    petitioner in the light of the judgment vide Annexure-8
                    (series).
                           Considering the limited request involved in this
                    matter and without expressing any opinion on merit of
                    the case, this Court leaves it open for the O.P.3 to look
                    into the request of petitioner and take a lawful decision in
                    the matter taking into account the applicability of the
                    judgment vide Annexure-8 (series).
                           The entire exercise shall be completed within a
                    period of two months from the date of communication of
                    a copy of this order, a copy of the Writ Petition so also
                    copy of the judgment vide Annexure-8(series), by the
                    petitioners.
                           The Writ Petition stands disposed of.
                           As restrictions are still 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.


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(Biswanath Rath, J.) Ayas