Saroj Kumar Jena vs State Of Odisha & Others ..... Opposite ...
2023 Latest Caselaw 15698 Ori

Orissa High Court

Saroj Kumar Jena vs State Of Odisha & Others ..... Opposite ... on 6 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     W.P.(C) No.39632 of 2023
                  Saroj Kumar Jena                               .....                             Petitioner
                                                                             Mr. Jashobanta Dash, Advocate
                                                                 Vs.
                  State of odisha & Others                       .....                          Opposite Parties
                                                                                       Mr. P.P. Mohanty, AGA

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

                                                                        ORDER

06.12.2023 Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. Mr. Jashobanta Dash, learned counsel for the Petitioner states that the case of the Petitioner is covered by the judgment of the apex Court in the case of State of Odisha & Others v. Radheshyam Agrawal, 2023 SCC OnLine SC 331, wherein the very same clause was under consideration. Therefore, this matter may be disposed of in the light of the aforesaid judgment, to which Mr. P.P. Mohanty, learned Additional Government Advocate appearing for the State- Opposite parties has raised no objection.

4. In view of the above submission, the impugned order/letter under Annexure-4 is hereby quashed. The writ petition stands disposed of in terms of the judgment passed by the Apex Court in the case of Radheshyam Agrawal (supra). The Opposite Parties are directed to work out the direction contained in the aforesaid judgment of the apex Court.

ACTING CHIEF JUSTICE

Designation: PERSONAL ASSISTANT Reason: Authentication MRS Location: Orissa high court, cuttack Date: 06-Dec-2023 14:32:09 (M.S. RAMAN) JUDGE