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Dillip Kumar Biswal And vs State Of Odisha And
2023 Latest Caselaw 15161 Ori

Citation : 2023 Latest Caselaw 15161 Ori
Judgement Date : 28 November, 2023

Orissa High Court

Dillip Kumar Biswal And vs State Of Odisha And on 28 November, 2023

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.38007 of 2023

        Dillip Kumar Biswal and
        Others                            ....                 Petitioners
                                           Mr. P.K. Pattanayak, Advocate


                                       -versus-
        State of Odisha and
        Others                            ....                 Opposite Party
                                                        Mr. S.K. Samal, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

28.11.2023 Order No.

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

2. Heard learned counsel for the parties.

3. 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 31.12.2021 under Annexure-10, the petitioners have approached this Court by filing the present writ petition.

4. Learned counsel for the petitioners 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.

// 2 //

5. Considering the contention raised by learned counsel for the petitioners and after going through the records, the order impugned under Annexure-10 dated 31.12.2021 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioner in the light of the order passed by this Court in the case of Prasanta Kumar Mohapatra (supra) as expeditiously as possible.

6. The writ petition is accordingly disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Designation: Senior Stenographer Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 29-Nov-2023 17:20:21

 
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