Bani Prasad Dora vs State Of Odisha And
2023 Latest Caselaw 12301 Ori

Citation : 2023 Latest Caselaw 12301 Ori
Judgement Date : 10 October, 2023

Orissa High Court

Bani Prasad Dora vs State Of Odisha And on 10 October, 2023

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.31940 of 2023

        Bani Prasad Dora                  ....                        Petitioner
                                                   Mr. R.P. Dalai, Advocate

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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

10.10.2023 Order No.

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

2. Heard Mr. R.P. Dalai, learned counsel for the Petitioner and Mr. S.K. Samal, learned Addl. Govt. Advocate for the State.

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 19.07.2023 under Annexure-5, the petitioner has approached this Court by filing the present writ petition.

4. Learned counsel for the petitioner states that this question has already been decided by this Court in the case of Jagadish Singh Babu v. State of Odisha & Anr. (W.P.(C) No.29322 of 2020 disposed of on // 2 //

11.08.2021). Therefore, this writ petition may be disposed of in terms of the said order.

5. Considering the contention raised by learned counsel for the petitioner and after going through the records, the order impugned under Annexure-5 dated 19.07.2023 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 Jagadish Singh Babu (supra) as expeditiously as possible.

6. The Writ Petition is accordingly disposed of.

7. Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Judge

Basudev

Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 14-Oct-2023 11:14:04