WP(C)/16142/2021
2021 Latest Caselaw 6341 Ori

                                W.P.(C) No. 16142 of 2021




02.   11.06.2021         The matter is taken up by video conferencing mode.
                         Heard Mr. J.K. Khuntia, learned counsel for the petitioner.
                         Against    rejection   of   the   claim   with   regard   to
                   compassionate appointment vide order dated 02.03.2021 under
                   Annexure-7, the petitioner approached this Court by filing the
                   present writ petition.
                         Mr. J.K. Khuntia, learned counsel for the petitioner
                   contended that the case of the petitioner is fully covered by the
                   judgment of this Court in the case of Damodar Jena v. M.D.
                   GRIDCO, 2015 (II) ILR CUT 569. But without considering the
                   same in proper perspective, the claim of the petitioner has been
                   rejected which is contrary to the provisions of law.
                         Issue notice to the opposite parties.
                         Four extra copies of the writ petition be served on
                   learned State Counsel appearing for opposite parties no.1 to 4
                   within three days enabling him to obtain instructions or file
                   counter affidavit.
                         As the restrictions due to resurgence of COVID-19
                   situation are continuing, learned counsel for the parties may
                   utilize a print out of the order available in the High Court's
                   website, at par with certified copy, subject to attestation by the
                   concerned advocate, in the manner prescribed, vide Court's
                   Notice No.4587 dated 25th March, 2020, as modified by Court's
                   notice no. 4798 dated 15th April, 2021.


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

Ashok (DR. B.R. SARANGI) JUDGE