Rabi Narayan Meher vs State Govt. Of Odisha And
2022 Latest Caselaw 5740 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          WPC (OA) No.541 of 2013

               Rabi Narayan Meher                   ....                                Petitioner
                                                                    Mr. K.K. Swain, Advocate
                                                        -Versus -
               State Govt. of Odisha and            ....                      Opposite Parties
               others                                                         State Counsel

                       CORAM:
                        DR. JUSTICE B.R. SARANGI
                                         ORDER

19.10.2022 This matter is taken up through hybrid mode. Order No.

2. Heard learned counsel for the petitioner.

3. Learned counsel for the petitioner contended that the case of the petitioner is covered by the ratio decided by this Court in Udayanath Rout v. State of Odisha (WPC (OAC) No.2408 of 2015, disposed of on 09.08.2021). Therefore, direction be issued to the authority to consider the case of the petitioner in the light of said order.

4. Considering the contentions raised by learned counsel for the parties, this Court disposes of the writ petition with a direction to the State opposite parties to consider the case of the petitioner in the light of the judgment passed by this Court in Udayanath Rout (supra) within a period of four months from the date of production/communication of this order.

5. Issue urgent certified copy as per rules.

Alok                                                           (Dr. B.R. Sarangi)
                                                                    Judge