Titnunmali Mohapatra vs State Of Odisha And Ors
2022 Latest Caselaw 379 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 802 of 2022

            Titnunmali Mohapatra                ....                          Petitioners
                                                             Mr. A. Tripathy, Advocate
                                                -Versus -
            State of Odisha and Ors.            ....                         Opp. Parties

                                                                         State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                        ORDER

18.01.2022

Order No. 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. 16906 of 2020 and W.P.(C) No. 18877 of 2021, which have been allowed vide common judgment delivered on 23.11.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 23.11.2021 passed in W.P.(C) No. 16906 of 2020 and W.P.(C) No. 18877 of 2021 read with G.A. Deptt. Resolution dated 15.02.2014, this writ petition stands disposed of.

4. 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 Ashok