Prabhamai Nayak vs State Of Odisha & Ors
2022 Latest Caselaw 4696 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.27250 of 2021


        Prabhamai Nayak                     ....          Petitioner
                                     Mr. Santosh Kumar Swain, Adv

                                  -versus-

        State of Odisha & Ors.                ....       Opposite Parties
                                                   Mr. R.K. Samal, SC
                                                   (for S & ME Deptt.)



                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

Order                             ORDER
No.                              13.09.2022

6. 1. This matter is taken up through hybrid mode.

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3.Accordingly, while allowing the aforesaid Writ Petition,

this Court sets aside the impugned letter dated 19.02.2021

of the District Project Coordinator and directs the

Opposite Parties to release the no-objection certificate

within two weeks hence, if there are no other reasons to

withhold the same apart from this recovery. In the

// 2 //

interest of doing complete justice, it is also clarified that

the previous letter dated 15.10.2019 of the District Project

Coordinator is also set aside. The gratuity due to the

Petitioner to be released within a period of six weeks

thereafter with accrued interest, if any.

4. The Writ Petition is disposed of being allowed.

(Dr. S.K. Panigrahi) Judge

B.Jhankar