Saroj Kumar Panda vs State Of Odisha & Others
2023 Latest Caselaw 3476 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.(C) No.10480 of 2021

         Saroj Kumar Panda                 ....    Petitioner
                                                 Mr. S.Swain, Adv.



                                          -versus-

         State of Odisha & Others          ....   Opposite Parties
                                                State Counsel



                             COROM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY

                                   ORDER

13.04.2023 Order No

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Against rejection of claim for grant of benefit in terms of the judgment of this Court in the case of Ritanjali Giri @ Paul vrs. State of Odisha (School & M.E. Deptt.) & Others: 2016(I) ILR 1162, vide order dated 22.12.2020 under Annexure-2, the Petitioner has approached this Court by filing the present writ petition.

3. Learned counsel for the Petitioner states that this question has already been decided by this Court in the case of Prasanta Kumar Mohapatra & Others (W.P.(C) No.23312 of 2020 disposed of on 28.09.2021). Therefore, this writ petition may be disposed of in terms of the said order.

4. Considering the contention raised by learned counsel for the Petitioner and after going through the records, the order impugned under Annexure-2 dated 22.12.2020 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioner in the light // 2 //

of the order passed by this Court in the case of Prasanta Kumar Mohapatra (supra) as expeditiously as possible preferably within a period of 4 (four) months from the date of receipt of this order.

5. The Writ Petition is accordingly disposed of.

Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Judge Subrat