Harekrushna Jena vs State Of Odisha & Others
2023 Latest Caselaw 10333 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WPC (OAC) No. 4144 of 2014

                                  Harekrushna Jena                 ....         Petitioner

                                                     Mr. Subhasis Satapathy on behalf
                                                     of Mr. B.K. Nayak, Advocate

                                                      -versus-
                                  State of Odisha & Others         ....       Opp. Parties

                                                     Mr. B.P. Tripathy, Addl. Govt.
                                                     Advocate for Opp. Parties

                                                    CORAM:
                                               JUSTICE M.S. SAHOO

                                                    ORDER

        Order No.                                29.08.2023
                                                 Hybrid Mode
              05.            1.     Learned counsel for the petitioner files a copy of the

judgment and order of the learned Tribunal in OA No.4339(c) of 2014 disposed of on 05.04.2016 along with memo dated 29.08.2023.

Copy of the said judgment is served on the learned Addl. Govt. Advocate.

2. It is apparent that in a batch of similar petitions with identical prayers, the aforesaid judgment was passed by the learned Tribunal, therefore there is no reason, the present petition also be disposed of.

Learned Addl. Govt. Advocate shall obtain up-to- date instruction in the matter.

List on 12.09.2023. Memo along with copy of the said judgment is taken on record. SignatureRJNot Verified (M.S. Sahoo) Digitally Signed Signed by: RADHARANI JENA Judge Designation: Senior Steno Reason: Authentication Location: ohc Date: 31-Aug-2023 11:33:07