Pitambar Samal vs State Of Orissa And Others
2023 Latest Caselaw 426 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 37118 of 2022

Pitambar Samal                             .....                                    Petitioner
                                                                     Mr. A. Swain, Advocate
                                           Vs.
State of Orissa and others                 .....                               Opposite Parties
                                                                               State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                                  ORDER

11.01.2023 Order No. This matter is taken up through hybrid mode. 01 2. Heard.

3. Against rejection of claim vide order dated 08.08.2022 under Annexure-18 in pursuance of the order dated 19.04.2022 passed in W.P.(C) No. 8295 of 2022, the petitioner has approached this Court by filing the present writ petition.

4. Mr. A. Swain, learned counsel for the petitioner contended that the benefit has been extended to one Prasanna Kumar Rout, pursuant to the judgment passed by this Court in W.P.(C) No. 3472 of 2014 disposed of on 30.10.2017, whereas the same has been denied to the petitioner.

5. Issue notice to the opposite parties.

6. Three extra copies of the writ petition be served on Mr. S. Jena, learned Standing Counsel appearing for the School and Mass Education Department appearing for opposite parties no.1 to 3 within three days enabling him to obtain instructions or file counter affidavit.

7. Steps for service of notice on the opposite parties no.4 and 5 by registered post with A.D. be taken within three days. Office shall send notice to the said opposite parties fixing an early returnable date.

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