Motilal Panigrahi vs Principal Secy. To Govt.-Cum
2022 Latest Caselaw 895 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      WP(C) No. 3169 of 2022

                 Motilal Panigrahi                      ....                    Petitioners
                                                                 Mr. S.K. Ojha, Advocate
                                                    -Versus -
                 Principal Secy. to Govt.-cum-          ....                Opposite Parties
                 Commnr., H & UD Deptt.& Ors.
                                                                             State Counsel

                             CORAM:
                              DR. JUSTICE B.R. SARANGI

ORDER_ 01.02.2022

Order No. 1. This matter is taken up through hybrid mode.

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. 19951 of 2020, which has been disposed of vide judgment dated 09.09.2021.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition is allowed in terms of the said judgment.

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Dr. B.R. Sarangi) Judge Alok