Nanda Kishore Khuntia vs State Of Odisha & Others
2023 Latest Caselaw 6328 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.15796 of 2023

               Nanda Kishore Khuntia                     .....                                Petitioner
                                                                      Mr. P.Ku. Mohanty (2), Advocate

                                                         Vs.
               State of Odisha & Others                  .....                           Opposite parties
                                                                                   Mr.A.K. Mishra, AGA

                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR JUSTICE M.S. RAMAN

                                                                ORDER

17.05.2023 Order No. This matter is taken up through hybrid mode.

2. The Petitioner has filed this writ petition seeking for grant of one advance increment w.e.f. 01.04.2003.

3. Learned counsel for the Petitioner contended that the case of the Petitioner is covered of the judgment dated 30.08.2022 of this Court in the case of Sri Laxmidhar Mishra vs. State of Odisha & Others (W.P.(C) No. 13237 of 2017) and this writ petition may be disposed of in terms of the judgment passed in Sri Laxmidhar Mishra (supra).

4. Mr. A.K. Mishra, learned Addl. Govt. Advocate does not dispute such position.

3. In view of the above, the writ petition stands disposed of in terms of the said judgment.

(DR. B.R. SARANGI) JUDGE

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Aks Designation: PA (SECY-IN-CHARGE) (M.S. RAMAN) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK JUDGE Date: 17-May-2023 17:37:14