State Of Odisha And Another vs Prasanta Kumar Mohanty & Ors
2023 Latest Caselaw 4556 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No. 6751 of 2017

State of Odisha and another             .....                                          Petitioners
                                                                             Mr. S. Nayak, ASC.

                                        Vs.
Prasanta Kumar Mohanty & Ors.           .....                                    Opposite Parties
                                                                         Mr. S.D. Routray, Adv.
              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE M.S. RAMAN

                                                  ORDER

26.04.2023 Order No. This matter is taken up through hybrid mode.

15.

2. Mr. S. Nayak, learned Addl. Standing Counsel appearing for the State- Petitioners contends that the matter is covered by the order of this Court passed in the case of State of Orissa, H&U, Dev. Deptt., BBSR v. Bipin Bihari Dash and others, W.P.(C) No. 19699 of 2015 disposed of on 20.10.2016, where reliance was placed to the case of State of Odisha and others v. Purna Chandra Das and others, W.P.(C) No. 19909 of 2015 decided on 05.10.2016.

3. Mr. S.D. Routray, learned counsel for the opposite parties contends that the matter is covered by the judgment of this Court in the case of Chakradhar Prasad Gantayat v. Commissioner-cum-Secretary to Government of Odisha, Works Department, 2021 (III) ILR CUT 707. But on perusal of the cited judgment, i.e., Chakradhar Prasad Gantayat (supra), it is found that the same is totally different from the fact and circumstances of the present case. Therefore, Mr. S.D. Routray, learned counsel for the opposite parties states that he does not want to press the said judgment.

4. List this matter after one week.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Ashok JUDGE