Mustak Alli Rajavi vs State Of Odisha And Others
2022 Latest Caselaw 6463 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P (C) No. 16012 of 2022

Mustak Alli Rajavi                        .....                                    Petitioner
                                                                   Mr. P.K. Mohapatra, Adv.
                                          Vs.
State of Odisha and others                .....                              Opposite Parties
                                                                             State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI

                                                 ORDER

10.11.2022 Order No. This matter is taken up through hybrid mode. 02 2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking to quash the order dated 15.01.2022 under Annexure-9 and further to issue direction to the opposite parties to give appointment to the petitioner under Rehabilitation Assistance Scheme as per Odisha Civil Service (Rehabilitation Assistance) Rules, 1990 and OCS (R.A.) Amendment Rules, 2016 within a stipulated period.

4. Mr. P.K. Mohapatra, learned counsel for the petitioners contended that the case of the petitioner is covered by the judgment of the apex Court in the case of Malaya Nanda Sethy v. State of Orissa, Civil Appeal No. 4103 of 2022 disposed of on 20.05.2022. Therefore, this writ petition may be disposed of in the light of the aforesaid order, to which learned State Counsel has raised no objection.

5. In the above view of the matter, the order dated 15.01.2022 passed by opposite party no.4 under Annexure-9 is hereby quashed. The opposite parties are directed to consider the case of the petitioner in the light of the judgment passed by the apex Court in the case of Malaya Nanda Sethy (supra) and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) Alok JUDGE