Orissa High Court
Bibhuti Bhusan Lenka vs D.G. & I.G. Of Police on 6 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC(OAC) Nos.3878, 3863, 3879, 3880, 3881, 3882, 3883,
3884 & 2066 of 2017
Bibhuti Bhusan Lenka ..... Petitioner
(In WPC(OAC) No.3878 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Ashok Kumar Behera ..... Petitioner
(In WPC(OAC) No.3863 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Suresh Chandra Behera ..... Petitioner
(In WPC(OAC) No.3879 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Nirakar Gedi ..... Petitioner
(In WPC(OAC) No.3880 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Benudhar Dehuri ..... Petitioner
(In WPC(OAC) No.3881 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Page 1 of 3
Dipak Kumar Dansana ..... Petitioner
(In WPC(OAC) No.3882 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Ranjit Behera ..... Petitioner
(In WPC(OAC) No.3883 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Kanhu Charan Mallik ..... Petitioner
(In WPC(OAC) No.3884 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
Badrul Hasan Khan ..... Petitioner
(In WPC(OAC) No.2066 of
2017)
Mr. P.K. Rout, Advocate
Vs.
D.G. & I.G. of Police, Odisha & ..... Opposite Parties
others
Mr. S.N. Nayak, ASC
CORAM:
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
06.10.2023
Order No. This matter is taken up through hybrid mode.
02.
2. The petitioners have approached the learned Odisha State
Administrative Tribunal by filing their respective Original
Applications, with a prayer to quash the Order No.1288(21)PMT-
RO, dated 03.06.2016 passed by the Superintendent of Police,
Police Motor Transport, Odisha, Cuttack and the revised select list
referred to therein vide Annexure-3.
3. Mr. Prakash Kumar Rout, learned counsel for the petitioners
brought to the notice of this Court that identical matters arising out
of the same order vide No.1288(21)/PMT dated 03.06.2016
(Annexure-3) have been disposed of by a Coordinate Bench of this
Court vide judgment dated 16.11.2022 in WPC(OAC) No.2066 of
2016 and batch (Abhilash Nanda vrs. D.G. & I.G. of Police,
Odisha, Cuttack and others).
4. Mr. S.N. Nayak, learned Additional Standing Counsel
appearing for the State, being served with a copy of the aforesaid
judgment by Mr. P.K. Rout, learned counsel for the petitioners,
verified and submitted that the present batch of matters is covered
by the aforesaid judgment in the case of Abhilash Nanda (supra).
5. In view of the aforesaid submission of the learned counsel
for the parties, all these writ petitions are disposed of in terms of
the judgment of this Court in the case of Abhilash Nanda (supra).
(M.S. RAMAN)
JUDGE
MRS
Signature Not Verified
Digitally Signed
Signed by: MANORANJAN SAMAL
Designation: PERSONAL ASSISTANT
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 09-Oct-2023 10:43:02
