Biswambar Pradhan vs State Of Odisha And Others
2023 Latest Caselaw 12036 Ori

Citation : 2023 Latest Caselaw 12036 Ori
Judgement Date : 5 October, 2023

Orissa High Court

Biswambar Pradhan vs State Of Odisha And Others on 5 October, 2023

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              WPC (OAC) No. 3587 of 2015

             Biswambar Pradhan                           .....                                     Petitioner
                                                                                        Mr. A. Mishra, Adv.
                                                         Vs.
             State of Odisha and others                  .....                               Opposite Parties
                                                                                      Mr. A.K. Mishra, AGA

                              CORAM:
                                  ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                  MR. JUSTICE MURAHARI SRI RAMAN

                                                                 ORDER

05.10.2023 Order No. This matter is taken up by hybrid mode.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking to quash the notification dated 03.08.2015 under Annexure-3 containing the recommendation of the meeting under Annexure-4 and to issue direction to the opposite parties no.2 and 3 to consider his case for appointment against any posts of Group-C category from the date of joining with all service and financial benefits.

4. Mr. A. Mishra, learned counsel for the petitioner states that the case of the petitioner is covered by the judgment of this Court in the case of State of Odisha v. Bindusagar Samantray (W.A. No. 810 of 2021 disposed of on 25.09.2023), to which Mr. A.K. Mishra, learned Addl. Government Advocate appearing for the State-opposite parties has raised no objection.

5. In the above view of the matter, this writ petition stands disposed of in terms of the judgment of this Court in the case of State of Odisha v. Bindusagar Samantray (W.A. No. 810 of 2021 disposed of on 25.09.2023).

             Ashok                                                       (DR. B.R. SARANGI)
                                                                       ACTING CHIEF JUSTICE
Signature Not Verified
Digitally Signed

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant (M.S. RAMAN) Reason: Authentication Location: HIGH COURT OF ORISSA JUDGE Date: 06-Oct-2023 16:38:43