Odisha State Disaster Management vs Presiding Officer
2023 Latest Caselaw 11952 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.13355 of 2022
                                 (Through Hybrid mode)

            Odisha State Disaster Management      ....                        Petitioner
            Authority
                                                       Mr. P. K. Rath, Senior Advocate
                                            -versus-
            Presiding Officer, Labour Court,      ....                 Opposite Parties
            BBSR and others

                                                         Ms. S. Pattanayak, Advocate
                                                        (Addl. Government Advocate)

                                                              Mr. A. Mishra, Advocate

                                                           Mr. M. K. Panda, Advocate

            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                         ORDER

04.10.2023 Order No.

04. 1. Mr. Rath, learned senior advocate appears on behalf of petitioner

and Mr. Mishra, learned advocate, for the workman. Ms. Pattanayak,

learned advocate, Additional Government Advocate appears on behalf of

State and Mr. Panda, learned advocate, for opposite party no.3 (service

provider).

2. Submission of Mr. Rath and Mr. Mishra is that impugned order is

same as impugned in WP(C) no.13324 of 2022, as separately made in the

case of this workman.

// 2 //

3. The writ petition is covered by our judgment made this day in

WP(C) no.13324 of 2022.

4. The writ petition is accordingly dismissed.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 06-Oct-2023 18:12:46