Adaita Pradhan & Others vs State Of Odisha & Others
2023 Latest Caselaw 3721 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P (C) No.21908 of 2015

Adaita Pradhan & Others               .....                                  Petitioners
                                                              M/s.T. Mishra, Advocate
                                      Vs.
State of Odisha & Others              .....                            Opposite Parties
                                                                Mr. A.K. Mishra, AGA

              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE M.S. RAMAN

                                             ORDER

18.04.2023 Order No. This matter is taken up through hybrid mode.

03.

2. Heard learned counsel for the parties.

3. Learned counsel for the Petitioners contended that the case of the Petitioners is covered by the judgment of this Court dated 28.03.2023 passed in W.P.(C) No. 6871 of 2012 (Bijay Kumar Sahoo vs. Commissioner-cum-Secretary to Govt. Panchayat Raj Department, Bhubaneswar & Ors.)

4. In view of the above, this writ petition stands disposed of in terms of the aforesaid judgment.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Aks JUDGE