Manoj Kumar Sahu vs State Of Odisha And Another
2022 Latest Caselaw 7510 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 31789 of 2021

                Manoj Kumar Sahu                         ....                           Petitioner
                                                                           Mr. S. Mishra, Adv.
                                                        -Versus -
                State of Odisha and another              ....                        Opp. Parties
                                                                                  State Counsel
                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                              ORDER

16.12.2022 Order No. This matter is taken up through hybrid mode. 02 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 23.02.2021 under Annexure-3, the petitioner has approached this Court by filing the present writ petition.

3. Learned counsel for the petitioner states that this question has already been decided by this Court in the case of Jagadish Singh Babu v. State of Odisha (W.P.(C) No. 29322 of 2020 disposed of on 11.08.2021). Therefore, this writ petition may be disposed of in terms of the said order.

4. Considering the contention raised by learned counsel for the petitioner and after going through the records, the order impugned under Annexure-3 dated 23.02.2021 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioner in the light of the order passed by this Court in the case of Jagadish Singh Babu (supra) as expeditiously as possible.

5. The writ petition is accordingly disposed of.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Ashok Judge