Ashok Kumar Nayak vs State Of Odisha And Others
2021 Latest Caselaw 11443 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P. (C) No. 32615 of 2021

      Ashok Kumar Nayak                    ....                           Petitioner
                                                           Mr. S.B. Jena, Advocate
                                            -Versus -
      State of Odisha and others           ....                    Opposite Parties
                                                                                .


                         CORAM:
                           DR. JUSTICE B.R. SARANGI
                                            ORDER

08.11.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner and learned State Counsel.

3. Against rejection of the claim with regard to compassionate appointment vide order dated 21.03.2020, the petitioner has approached this Court by filing the present writ petition.

4. This question had come up for consideration before the Division Bench of this Court in W.A. No.367 of 2021. Therefore, in view of the judgment passed by the Division Bench of this Court in W.A. No.367 of 2021 on 26.10.2021, this writ petition stands disposed of in terms of the said judgment.

    Ashok                                                        (Dr. B.R. Sarangi)
                                                                       Judge