Ranjan Kumar Giri vs State Of Odisha And Others
2022 Latest Caselaw 7463 Ori

Citation : 2022 Latest Caselaw 7463 Ori
Judgement Date : 15 December, 2022

Orissa High Court

Ranjan Kumar Giri vs State Of Odisha And Others on 15 December, 2022

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No.17871 of 2022

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

                                               ORDER

15.12.2022 Order No. This matter is taken up through hybrid mode. 03 2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking to quash the order dated 24.11.2021 under Annexure-6 issued by opposite party no.3, and further to issue direction to the opposite parties to give appointment to the petitioner under Rehabilitation Assistance Scheme as per Odisha Civil Service (Rehabilitation Assistance) Rules, 1990 within a stipulated period.

4. Mr. S. Roy, 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 24.11.2021 passed by opposite party no.3 under Annexure-6 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.

(DR. B.R. SARANGI) Alok JUDGE