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Pranab Kishore Dash vs State Of Odisha & Others
2023 Latest Caselaw 12493 Ori

Citation : 2023 Latest Caselaw 12493 Ori
Judgement Date : 12 October, 2023

Orissa High Court
Pranab Kishore Dash vs State Of Odisha & Others on 12 October, 2023
                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.21519 of 2020

                  Pranab Kishore Dash                               .....                               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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