Bichitra Kumar Sahoo & vs State Of Odisha And Others
2023 Latest Caselaw 711 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 23792 of 2022

            Bichitra Kumar Sahoo &             ....                         Petitioners
            Ors.
                                                              Mr. A. Rout, Advocate
                                                -Versus -
            State of Odisha and others         ....                       Opp. Parties
                                                                       State Counsel
                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                      ORDER

20.01.2023 Order No. This matter is taken up through hybrid mode.

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 27.08.2020 under Annexure-1, 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 petitioners and after going through the records, the order impugned under Annexure-1 dated 27.08.2020 is hereby quashed. The matter is remitted back to the authority to

consider the case of the petitioners 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.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok