Santosh Kumar Nayak vs State Of Odisha And Ors
2022 Latest Caselaw 787 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No. 2198 of 2022

             Santosh Kumar Nayak                ....                           Petitioner
                                                             Mr. T. Dash, Advocate
                                                 -Versus -
             State of Odisha and Ors.           ....                     Opp. Parties

                                                                       State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                         ORDER

28.01.2022

This matter is taken up through video conferencing mode. Order No. 01 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. 10261 of 2020 (Mochiram Behera v. State of Orissa & others), which has been allowed vide order dated 10.12.2021 by this Court.

4. Therefore, in view of the detailed reasons stated in the order and order dated 10.12.2021 passed in W.P.(C) No. 10261 of 2020 (Mochiram Behera v. State of Orissa & others), this writ petition stands disposed of 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