Jyotismita Naik vs State Of Odisha & Others. ..... Opposite ...
2023 Latest Caselaw 15543 Ori

Orissa High Court

Jyotismita Naik vs State Of Odisha & Others. ..... Opposite ... on 4 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         W.P.(C) No.39120 of 2023

                  Jyotismita Naik                                 .....                                Petitioner
                                                                                      Mr. K.K. Swain, Advocate
                                                                  Vs.
                  State of Odisha & others.                       .....                          Opposite Parties
                                                                                     Mr. Biplab Mohanty, AGA
                                        CORAM:
                                               ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                               MR. JUSTICE MURAHARI SRI RAMAN

                                                                         ORDER

04.12.2023 Order No. This matter is taken up through hybrid mode.

01. 2. Heard Mr. K.K. Swain, learned counsel for the petitioner and Mr. Biplab Mohanty, learned Additional Government Advocate appearing for the opposite parties-State.

3. Mr. K.K. Swain, learned counsel for the petitioner contended that provision of Rule-6(9) of the Odisha Civil Service (Rehabilitation Assistance) Rules, 2020 is under challenge in this writ petition and this Court has already considered the same and passed a common judgment on dated 27.06.2023 in W.P.(C) No.2081 of 2021 (Suchitra Bal v. State of Odisha & others) and batch. Therefore, it is contended that this matter is covered by the said judgment, which is not disputed by Mr. Biplab Mohanty, learned Additional Government Advocate appearing for the State.

4. Accordingly, this writ petition stands disposed of in terms of the common judgment passed by this Court in the case of Suchitra Bal (supra).

                                                                                (DR. B.R. SARANGI)
                                                                              ACTING CHIEF JUSTICE



Designation: PERSONAL ASSISTANT
                                                                                       (M.S. RAMAN)
Reason: Authentication                                                                    JUDGE

Location: Orissa High Court, Cuttack MRS Date: 04-Dec-2023 15:55:53