Manoranjan Choudhury vs State Of Odisha & Others
2023 Latest Caselaw 4324 Ori

Citation : 2023 Latest Caselaw 4324 Ori
Judgement Date : 25 April, 2023

Orissa High Court

Manoranjan Choudhury vs State Of Odisha & Others on 25 April, 2023

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                        WPC (OAC) No.926 of 2017


         Manoranjan Choudhury                ....   Petitioner
                                                  Mr. A.K. Apat, Advocate

                                            -versus-

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

                           COROM:
                JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

25.04.2023 Order No

03. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. A.K. Apat, learned counsel for the Petitioners and Mr. R.N. Mishra, learned Addl. Government Advocate.

3. This Writ Petition has been filed by the Petitioner challenging the order of reversion passed vide notification dated 10.04.2017 under Annexure-3.

4. It is contended that similar order of reversion so passed under Annexure-3 was challenged by one D. Maleswar Patra placed at Sl.No.9 of the notification under Annexure-3 before this Court in WPC(OAC) No.913 of 2017. This Court vide judgment dated 06.08.2021 was pleased to set aside the order of reversion so passed against D. Maleswar Patra. It is accordingly contended that the Petitioner being similarly situated is entitled to get the benefit.

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4.2. Mr. R.N. Mishra, learned Addl. Government Advocate on being confronted with the said order does not dispute the judgment so passed on 06.08.2021.

5. Having heard learned counsel for the Parties and taking into account the order passed in similar matter as cited (supra), this Court is inclined to quash the order of reversion passed vide notification dated 10.04.2017 under Annexure-3 so far as it relates to the Petitioner and dispose of the writ petition in the light of the judgment passed in the case of D. Maleswar Patra.

6. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Subrat