Nalini Kumar Sahu vs State Of Odisha And
2023 Latest Caselaw 11829 Ori

Citation : 2023 Latest Caselaw 11829 Ori
Judgement Date : 29 September, 2023

Orissa High Court

Nalini Kumar Sahu vs State Of Odisha And on 29 September, 2023

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.29575 of 2023

        Nalini Kumar Sahu               ....                Petitioner
                                          Mr. A.U. Senapati, Advocate
                                    -versus-
        State of Odisha and
        Others                          ....               Opposite Parties
                                                       Mr. S.K. Samal, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order No.                           29.09.2023
      01. 1.     This   matter    is taken up          through   Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard Mr. A.U. Senapati, learned counsel appearing for the petitioner and learned Additional Govt. Advocate appearing for the State-opposite parties.

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 18.03.2021 under Annexure-3, 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 11.08.2021). Therefore, this writ petition may be disposed of in terms of the said order.

// 2 //

5. Considering the contention raised by learned counsel for the petitioner and after going through the records, the order impugned under Annexure-3 dated 18.03.2021 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: 30-Sep-2023 12:52:49