K. Lalitendu Kumar vs Union Of India And Ors
2022 Latest Caselaw 2748 Ori

                                       1


           IN THE HIGH COURT OF ORISSA AT CUTTACK


      W.P.(C) Nos. 29466 of 2011, 29467 of 2011 & 28819 of 2011,

In W.P.(C) No.29466 of 2011

 K. Lalitendu Kumar                         .....                   Petitioner
                                                            Mr. N.R. Routray,
                                                                   Advocate
                                    Vs.
 Union of India and Ors.                    .....               Opposite parties
                                                    Mr. P.K. Parhi, ASGI along
                                                   with Mr.D. Gochhayat, CGC

 In W.P.(C) No.29467 of 2011

 Sarat Kumar Bhal                                                   Petitioner
                                                    Mr. N.R. Routray, Advocate

                                      Vs.
Union of India & Ors.                                        Opposite parties
                                                         Mr. P.K. Parhi, ASGI
                                              along with Mr. B.K. Padhi, CGC

In W.P.(C) No.28819 of 2011
 Saroj Kumar Patra                          .....                   Petitioner
                                                            Mr. N.R. Routray,
                                                                   Advocate
                                    Vs.
 Union of India and Ors.                    .....              Opposite parties
                                                   Mr. P.K. Parhi, ASGI along
                                                  with Mr.D. Gochhayat, CGC


                CORAM:
                   DR. JUSTICE B.R. SARANGI
                   MISS JUSTICE SAVITRI RATHO
                                            ORDER

20.05.2022

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

2. Heard further Mr. N.R. Routray, learned counsel for the petitioners in all the cases and Mr. P.K. Parhi,

learned Assistant Solicitor General of India along with Mr. D. Gochhayat and Mr. B.K. Padhi, learned Central Government Counsel for the opposite parties in all the cases, on being mentioned.

3. Further hearing is concluded and judgment reserved.

Ashok/Puspa ...........................

(DR. B.R. SARANGI) JUDGE

..................................... (SAVITRI RATHO) JUDGE