Chandramani Biswal & Anr vs State Of Odisha And Others
2022 Latest Caselaw 7548 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 40892 of 2021

            Chandramani Biswal & Anr.          ....                         Petitioners
                                                             Mr. S. Mishra, Advocate
                                                -Versus -
            State of Odisha and others         ....                       Opp. Parties
                                                                       State Counsel
                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                      ORDER

19.12.2022 Order No. This matter is taken up through hybrid mode.

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 01.02.2021 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 01.02.2021 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.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok