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Biswanath Baliarsingh & vs State Of Odisha And
2023 Latest Caselaw 13125 Ori

Citation : 2023 Latest Caselaw 13125 Ori
Judgement Date : 19 October, 2023

Orissa High Court
Biswanath Baliarsingh & vs State Of Odisha And on 19 October, 2023
          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.29573 of 2023

        Biswanath Baliarsingh &
        Others                           ....                   Petitioners
                                               Mr. A.U. Senapati, Advocate

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

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

19.10.2023 Order No.

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

2. Heard Mr. A.U. Senapati, learned counsel for the Petitioners 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 29.06.2022 under Annexure-4, the petitioners have approached this Court by filing the present writ petition.

4. Learned counsel for the petitioners states that this question has already been decided by this Court in the case of Jagadish Singh Babu v. State of Odisha & // 2 //

Anr. (W.P.(C) No.29322 of 2020 disposed of on 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 petitioners and after going through the records, the order impugned under Annexure-4 dated 26.09.2022 is hereby quashed. The matter is remitted back to the authority to consider the case of the petitioners 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

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 20-Oct-2023 14:50:04

 
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