Chairman vs Dillip Kumar Sahoo
2023 Latest Caselaw 6063 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.A. Nos. 492 & 493 of 2023

            Chairman, Council of Higher            ....        Appellants
            Secondary Education, Odisha,
            Bhubanewar and another
                                       Mr.Prafulla Kumar Rath, Advocate
                                     -versus-
            Dillip Kumar Sahoo                     ....       Respondent
                                 M/s. K.K.Swain & associates, Advocates

            Chairman, Council of Higher            ....        Appellants
            Secondary Education, Odisha,
            Bhubanewar and another
                                       Mr.Prafulla Kumar Rath, Advocate
                                     -versus-
            Sourav Kumar Jena                      ....       Respondent
                                 M/s. K.K.Swain & associates, Advocates

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY
                                         ORDER

Order No. 15.05.2023

02. 1. On the issue of whether plea for Rehabilitation Assistance should be considered in terms of the prevalent on the date of such consideration or the policy prevalent at the time of death of the employee in question, the matter is before a larger Bench Supreme Court of India.

2. Awaiting the judgment of Supreme Court of India, these appeals are adjourned sine die with liberty to the counsel for the parties to mention them for listing after judgment of the Supreme Court of India.

3. The interim order passed earlier shall continue in the meanwhile.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-May-2023 10:31:55