Basanta Kumar Pradhan & vs State Of Odisha & Ors
2021 Latest Caselaw 11067 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 33471 of 2021

            Basanta Kumar Pradhan &           ....                       Petitioners
            Ors.
                                                        Mr.R.K. Bisoi, Advocate
                                            -Versus -
            State of Odisha & Ors.             ....                 Opposite Parties
                                                                    State Counsel

                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                        ORDER_
                                        28.10.2021

Order No.
              1.

This matter is taken up through hybrid mode.

2. Heard Mr. R.K. Bisoi, learned counsel for the petitioner.

3. This writ petition is disposed of in terms of the judgment passed by the Odisha Administrative Tribunal, Bhubaneswar in O.A. No.952 of 2016 (Prakash Nanda v. State of Odisha, disposed of on 20.06.2017), which has been confirmed by this Court in W.P.(C) No.6155 of 2018 as well as the apex Court in SLP (C) Diary No.4326 of 2020, disposed of on 27.08.2021.

4. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok