Pramod Kumar Padhan vs State Of Odisha And Ors
2022 Latest Caselaw 1449 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 38350 of 2020

            Pramod Kumar Padhan                ....                           Petitioners
                                                               Mr. S. Behera, Advocate
                                                -Versus -
            State of Odisha and Ors.           ....                         Opp. Parties

                                                                         State Counsel

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

18.02.2022 This matter is taken up through hybrid mode Order No.

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 33301 of 2020, W.P.(C) No. 32900 of 2020, W.P.(C) No.33346 of 2020 & W.P.(C) No.33366 of 2020, which have been allowed vide common judgment delivered today (11.12.2021) by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 11.12.2021 passed in W.P.(C) No. 33301 of 2020, W.P.(C) No. 32900 of 2020, W.P.(C) No.33346 of 2020 & W.P.(C) No.33366 of 2020, this writ petition stands disposed of in terms of the said judgment.

                                                            (Dr. B.R. Sarangi)
     Alok                                                        Judge