Mahendra Kumar Padhi vs State Of Odisha And Others
2023 Latest Caselaw 183 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 36252 of 2022

Mahendra Kumar Padhi                  .....                                          Petitioner
                                                                 Mr. A.U. Senapati, Advocate
                                      Vs.
State of Odisha and others            .....                                      Opposite Parties
                                                                  Mr. S. Jena, SC, S&ME Deptt
              CORAM:
                 DR. JUSTICE B.R. SARANGI
                                                  ORDER

04.01.2023

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

01. 2. 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 15.12.2020 under Annexure-4, the petitioner has approached this Court by filing the present writ petition.

3. Learned counsel for the petitioner states that this question has already been decided by this Court in the case of Prasanta Kumar Mohapatra & others (W.P.(C) No.23312 of 2020 disposed of on 28.09.2021). Therefore, this writ petition may be disposed of in terms of the said order.

4. Considering the contention raised by learned counsel for the parties and after going through the records, the order impugned under Annexure-4 dated 15.12.2020 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioner in the light of the order passed by this Court in the case of Prasanta Kumar Mohapatra (supra) as expeditiously as possible.

5. The writ petition is accordingly disposed of.

Arun                                               (DR. B.R. SARANGI, J.)