Ankit Bal vs State Of Odisha And Others
2022 Latest Caselaw 7263 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 33380 of 2022

Ankit Bal                                .....                                  Petitioner
                                                                   Mr. S. Roy, Advocate
                                         Vs.
State of Odisha and others               .....                            Opposite Parties
                                                                          State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI

                                                ORDER

09.12.2022

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

01. 2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking to quash the order dated 21.10.2020 under Annexure-8 and issue direction to the opposite parties to appoint him under the rehabilitation assistance scheme, as per OCS (RA) Rules, 1990 and to grant all consequential service and financial benefits within a stipulated time.

4. Learned counsel for the petitioner contended that the case of the petitioner is covered by the judgment of the apex Court in the case of Malaya Nanda Sethy v. State of Orissa, Civil Appeal No. 4103 of 2022 disposed of on 20.05.2022. Therefore, this writ petition may be disposed of in the light of the aforesaid order, to which learned State Counsel has raised no objection.

5. In the above view of the matter, the order dated 21.10.2020 passed by the authority under Annexure-8 is hereby quashed. The opposite parties are directed to consider the case of the petitioner in the light of the judgment passed by the apex Court in the case of Malaya Nanda Sethy (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

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