Dipak Dash vs State Of Odisha And Others .... Opposite ...
2023 Latest Caselaw 15627 Ori

Orissa High Court

Dipak Dash vs State Of Odisha And Others .... Opposite ... on 5 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.620 of 2021

            Dipak Dash                                  ....         Petitioner
                                                    Mr. K.K. Swain, Advocate
                                         -versus-
            State of Odisha and others                 .... Opposite Parties
                                                 Mr. Biplab Mohanty, A.G.A.

                      CORAM:
                      ACTING CHIEF JUSTICE DR. B.R. SARANGI
                      JUSTICE MURAHARI SRI RAMAN

                                          ORDER

05.12.2023 Order No.

03. 1. This matter is taken up through hybrid mode.

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 contends

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 WP(C) No.

2081 of 2021 (Suchitra Bal v. State of Odisha) and batch.

Therefore, it is contended that this matter is covered by the said

judgment, which is not disputed by learned Additional Government

Advocate appearing for the Opposite Parties-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

(M.S. RAMAN) JUDGE S.K. Guin/PA

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Dec-2023 17:55:28