Bhawanipatna Central ... vs Sushsrita Kand And Others
2021 Latest Caselaw 11767 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.812 of 2021

             Bhawanipatna Central Co-operative          ....             Appellant
             Bank Ltd.
                                                        Mr. B. Sahoo, Advocate
                                          -versus-
             Sushsrita Kand and others                ....         Respondents
                                                  Mr. S.D. Tripathy, Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE A.K. MOHAPATRA

                                         ORDER

15.11.2021 Order No.

03. 1. This Court has heard learned counsel for the parties.

2. Learned Single Judge has by the impugned order dated 19th August 2021 passed in W.P.(C) No.23639 of 2021directed the present Appellant to consider the case of Respondent No.1 for appointment under the Rehabilitation and Assistance Scheme by applying the 1990 Rules.

3. On an identical issue, this Court has in a recent judgment dated 26th October 2021 in W.A. No.367 of 2021 (State of Odisha v. Yagyansis Ray) set aside a similar of the learned Single Judge and held that it was the 2020 Rules that would apply to the case of the Applicants since those were the Rules that were prevalent on the date of consideration of the application.

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4. In that view of the matter, the impugned order of the learned Single Judge is set aside. The writ appeal is allowed but with no order as to costs.

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge S.K. Guin