Laxminarayan Soree vs State Of Odisha And Ors
2022 Latest Caselaw 4082 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.20377 of 2022

        Laxminarayan Soree                      ....           Petitioner
                                              Mr. Jyotirmay Gupta, Adv.
                                   -versus-
        State of Odisha and Ors.              ....     Opposite Parties
                                                    Mr. D. Mund, AGA

                    CORAM:
                    DR. JUSTICE S.K. PANIGRAHI

Order                            ORDER
No.                             22.08.2022

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. In this Writ Petition, the Petitioner seeks a direction

from this Court to the Opposite Parties to give him

appointment under the Rehabilitation Assistance Scheme

as per the provision of Orissa Civil Service

(Rehabilitation Assistance) Rules, 1990.

4. However, the question whether the application for

appointment under the Rehabilitation Assistance Scheme

must be considered in light of the Rules prevalent on the

date of death of the Government employee or the date of

consideration of the application is pending before a larger

// 2 //

Bench of the Supreme Court with a reference having been

made in SBI -vrs.- Sheo Shankar Tewari1.

5. In that view of the matter, awaiting the Judgment of

the larger Bench of the Supreme Court in the above case,

the present Writ Petition is adjourned sine die with a

permission to the parties to mention it for listing after the

decision of the Supreme Court.

( Dr. S.K. Panigrahi) Judge B.Jhankar

(2019) 5 SCC 600.