Kausalya Naik vs Collector And D.M.
2021 Latest Caselaw 11159 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 31832 of 2021

Kausalya Naik                      .....                            Petitioners
                                                  Mr. K.C. Nayak, Advocate
                                   Vs.
Collector and D.M., Dhenkanal      .....                      Opposite Parties
and another
                                                               State Counsel

            CORAM:
                DR. JUSTICE B.R. SARANGI

                                        ORDER

30.10.2021

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

2. The petitioner in this writ petition seeks direction to the opposite parties to take a decision on the representation of the petitioner in accordance with law regarding compassionate appointment.

3. 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.

Arun                                           (DR. B.R. SARANGI)
                                                     JUDGE