State Of Odisha And Others vs Arnapurna Nath
2023 Latest Caselaw 3356 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.95 of 2020

             State of Odisha and others                  ....         Appellants
                                            Mr. Manoja Kumar Khuntia, AGA
                                          -versus-
             Arnapurna Nath                            ....      Respondent
                                                                      None

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY
                                           ORDER

12.04.2023 Order No.

03. 1. Despite service of notice, none appears for the Respondent.

2. By the judgment dated 19th September, 2022 in W.A. No.401 of 2017 and batch (Gagan Bihari Patra v. State of Odisha) the Division Bench of this Court has categorically held that the Collector is authorized to transfer a Gram Rozgar Sevak within the district in view of administrative exigencies. Accordingly, the impugned order dated 17th December, 2019 of the learned Single Judge in W.P.(C) No.21312 of 2019 is hereby set aside.

3. The writ appeal is allowed in the above terms.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda