Sk. Zamiruddin Khan vs State Of Odisha And Others
2021 Latest Caselaw 11138 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OAC) No. 465 of 1999

            Sk. Zamiruddin Khan                ....                               Petitioner
                                                                     Mr. S. Palit, Adv.
                                                -Versus -
            State of Odisha and others         ....                     Opposite Parties




                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

30.10.2021

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

2. Mr. S. Palit, learned counsel for the petitioner states that the case of the petitioner is covered by the judgment of the tribunal in O.A. No.2674 (C) of 1997 and batch (Balaram Sahu v. State of Orissa and others) disposed of on 18.05.2012. Therefore, this writ petition may be disposed of in terms of the said judgment.

3. In view of the above submission, this writ petition stands disposed of in terms of the judgment passed by the tribunal in O.A. No.2674 (C) of 1997 and batch (Balaram Sahu v. State of Orissa and others) disposed of on 18.05.2012.

    Ashok                                                   (Dr. B.R. Sarangi)
                                                                 Judge