Citation : 2023 Latest Caselaw 12491 Ori
Judgement Date : 12 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.29160 of 2020
Ranjan Kumar Pradhan ..... Petitioner
Mr. K.K. Swain, Advocate
Vs.
State of Odisha & others. ..... Opposite Parties
Mr. H.M. Dhal, AGA
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
12.10.2023 Order No. This matter is taken up through hybrid mode.
05. 2. Heard Mr. K.K. Swain, learned counsel for the petitioner and Mr. H.M. Dhal, learned Additional Government Advocate appearing for the opposite parties-State.
3. Mr. K.K. Swain, learned counsel for the petitioner contended that provision of Rule-6(9) of the Odisha Civil Service (Rehabilitation Assistance) Rules, 1990 is under challenge in this writ petition and this Court has already considered the same and passed a common judgment on dated 27.06.2023 in W.P.(C) No.2081 of 2021 (Suchitra Bal v. State of Odisha & others) and batch. Therefore, it is contended that this matter is covered by the said judgment, which is not disputed by Mr. H.M. Dhal, learned Additional Government Advocate appearing for the State.
4. Accordingly, this writ petition stands disposed of in terms of the common judgment passed by this Court in the case of Suchitra Bal (supra).
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT (M.S. RAMAN) Reason: Authentication JUDGE Location: Orissa High Court, Cuttack MRS Date: 13-Oct-2023 11:29:29
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