Rama Krishna Samal vs State Of Odisha & Ors
2023 Latest Caselaw 980 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C)(OA) No.1352 of 2016

        Rama Krishna Samal                    ....           Petitioner

                                            -versus-

        State of Odisha & Ors.                ....           Opposite Parties

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

30.01.2023 Order No

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. G.R. Sethi, learned counsel for the Petitioner and Mr. M.K. Balabantaray, learned Standing Counsel appearing for the Opp. Parties.

3. The present writ petition has been filed challenging the notice of retrenchment issued under Annexure-3 dtd.30.06.2016.

4. It is contended that the issue involved in the present case has been taken note of by this Court while delivering the Judgment on 16.11.2022 in W.P.C.(OAC) No. 2066 of 2016 and batch.

5. This Court after going through the said Judgment, finds that the issue involved in the present case is similar to the issue already decided in the above cited case.

6. In view of the same the present writ petition is disposed of in the light of the Judgment passed by this Court in the above noted case on 16.11.2022.

(Biraja Prasanna Satapathy) Judge Sneha