Mangal Majhi & Ors vs State Of Odisha And Ors
2023 Latest Caselaw 13059 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 34004 of 2023

            Mangal Majhi & Ors.                ........    Petitioners
                                            Mr. Pitambar Panda, Adv.
                               -Versus-

            State of Odisha and Ors.      .......... Opposite Parties
                                               Mr. D. Nayak, AGA

                       CORAM:
                       DR. JUSTICE S.K. PANIGRAHI

                              ORDER

18.10.2023 Order No.

01. 1. This matter is taken up through hybrid

arrangement.

2. Heard.

3. The Petitioners, in this Writ Petition, seeks a

direction from this Court to the Opposite Party No.1 to

grant consequential service benefit of Sikshya Sahayak

pursuant to the resolution dated 16.02.2008 in the light

of the decision in the case of Dhananjay Charan Dey and

others vs. State of Odisha and others vide judgment dated

05.03.2020 passed by this Court in W.P.(C) No.31679 of

2011, which is confirmed by the Hon'ble apex Court.

4. Learned Additional Government Advocate for

the State waives of notice on behalf of the Opposite

Parties. Required number of copies of the Writ Petition

be served on him.

5. List this matter on 21st November, 2023.

( Dr. S.K. Panigrahi) Judge

Murmu

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 19-Oct-2023 20:23:45