Mahadev Meher And Others vs State Of Odisha And Others
2022 Latest Caselaw 7218 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 28452 of 2021

Mahadev Meher and others              .....                                           Petitioners
                                                                        Mr. K. Swain, Advocate
                                      Vs.
State of Odisha and others            .....                                     Opposite Parties
                                                                 Mr. S. Jena, SC, S&ME Deptt
              CORAM:
                 DR. JUSTICE B.R. SARANGI

                                                  ORDER

08.12.2022

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

03. 2. Against rejection of claim for grant of benefit in terms of the judgment of this Court in the case of Ritanjali Giri @ Paul vrs. State of Odisha (School & M.E. Deptt.) & Ors : 2016(I) ILR 1162, vide order dated 12.02.2021 under Annexure-2, the petitioners have approached this Court by filing the present writ petition.

3. Learned counsel for the petitioners states that this question has already been decided by this Court in the case of Prasanta Kumar Mohapatra & others (W.P.(C) No.23312 of 2020 disposed of on 28.09.2021). Therefore, this writ petition may be disposed of in terms of the said order.

4. Considering the contention raised by learned counsel for the petitioners and after going through the records, the order impugned under Annexure-2 dated 12.02.2021 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioners in the light of the order passed by this Court in the case of Prasanta Kumar Mohapatra (supra) as expeditiously as possible.

5. The writ petition is accordingly disposed of.

Arun                                              (DR. B.R. SARANGI, J.)