The Principal Secretary To vs Radhakanta Guru And Others
2023 Latest Caselaw 12265 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A. No.659 of 2021

            The Principal Secretary to ....                       Appellants
            Government     of    Odisha,
            Department    of    Finance,
            Odisha and another
                                              Mr. Debakanta Mohanty, AGA
                                       -versus-
            Radhakanta Guru and others      ....                Respondents
                          Mr. B. S. Tripathy, Advocate for Respondent No.1

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

09.10.2023 Order No. I.A. No.6186 of 2023

02. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. For the reasons stated in the application for condonation of delay,

the delay is condoned.

4. The I.A. is accordingly disposed of.

W.A. No.659 of 2021

5. It is contended by learned counsel for the parties that the case of

the Appellants is covered by the judgment of this Court in the case

of State of Odisha & others v. Bindusagar Samantaray; (W.A.

No.810 of 2021) and batch, disposed of on 25.09.2023.

6. In view of the above submission, the writ appeal stands disposed

of in terms of the judgment of this Court in the case of Bindusagar

Samantaray (supra).

(DR. B. R. SARANGI) ACTING CHIEF JUSTICE

(M. S. RAMAN) JUDGE M. Panda

Signature Not Verified Digitally Signed

Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Oct-2023 20:44:48