Tapan Kumar Parida vs Director General
2023 Latest Caselaw 10345 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.P.(C) No.28078 of 2023

                                  Tapan Kumar Parida                ....             Petitioner
                                                       Ms. Babita Kumari Pattanaik, Advocate

                                                          -versus-

                                  Director General,                    ....       Opp. Parties
                                  Railway Protection Force,
                                  Headquarter Railway Board,
                                  New Delhi and others
                                                                     Mr. P.K. Parhi, D.S.G.I.
                                                          along with Mr. D.R. Bhokta, C.G.C.

                                             CORAM:
                                             JUSTICE A.K. MOHAPATRA

                                                           ORDER

         Order No.                                        29.08.2023
                01.          1.      In terms of the judgment passed today in W.P.(C)

No.22177 of 2023, the writ petition is allowed. The impugned order dated 12.07.2023 under Annexure-2 and order dated 21.08.2023 under Annexure-6 to the writ petition are hereby quashed.

( A.K. Mohapatra) Judge Debasis

Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: Secretary Reason: Authentication Location: OHC CUTTACK Date: 29-Aug-2023 16:52:40