K. Nagamani vs State Of Odisha And Others
2022 Latest Caselaw 551 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 40778 of 2021

            K. Nagamani                         ....                               Petitioner
                                                                    Mr. S. Mallik, Adv.
                                                 -Versus -
            State of Odisha and others          ....                       Opposite Party
                                                                          State Counsel


                      CORAM:
                       DR. JUSTICE B.R. SARANGI
                                       ORDER

21.01.2022

Order No. This matter is taken up through video conferencing

mode.

2. Heard Mr. S. Mallik, learned counsel for the petitioner and learned State Counsel.

3. Mr. S. Mallik, learned counsel for the petitioner contended that the relief sought in the present writ petition has already been decided by the tribunal in the case of Tarini Charan Panda v. State of Odisha and others (O.A. No.1456 (C) of 2014 disposed of on 29.03.2017. Thereby, this writ petition may be disposed of in terms of the said judgment.

4. In view of the above submission, this writ petition stands disposed of in terms of the judgment of the tribunal in the case of Tarini Charan Panda mentioned supra.

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.

Ashok                                              (Dr. B.R. Sarangi)
                                                        Judge