Basanta Kumar Behera vs State Of Odisha And
2023 Latest Caselaw 10504 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.28286 of 2023

        Basanta Kumar Behera
        and Others                        ....                   Petitioners
                                                  Mr. P.K. Panda, Advocate

                                       -versus-
        State of Odisha and
        Others                            ....               Opposite Parties
                                                              State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

31.08.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. P.K. Panda, learned counsel appearing for the petitioners and learned Additional Government Advocate appearing for the State-opposite parties.

3. Against rejection of claim for grant of benefit in terms of the judgment of this Court in the case of Ritanjali Giri @ Paul vrs. State of Odisha (School & M.E. Deptt.) & Ors: 2016(I) ILR 1162, vide order dated 12.11.2020 under Annexure-2, the petitioners have approached this Court by filing the present writ petition.

4. Learned counsel for the petitioners states that this question has already been decided by this Court in the case of Jagadish Singh Babu v. State of Odisha & Anr. (W.P.(C) No.29322 of 2020 disposed of on // 2 //

11.08.2021). Therefore, this writ petition may be disposed of in terms of the said order.

5. Considering the contention raised by learned counsel for the petitioners and after going through the records, the order impugned under Annexure-2 dated 12.11.2020 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioners in the light of the order passed by this Court in the case of Jagadish Singh Babu (supra) as expeditiously as possible.

6. The writ petition is accordingly disposed of.

7. Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Judge

Basudev

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack