Subhashish Dash vs State Of Odisha And Others .... Opposite ...
2024 Latest Caselaw 137 Ori

Orissa High Court

Subhashish Dash vs State Of Odisha And Others .... Opposite ... on 3 January, 2024

Bench: B.R. Sarangi, Murahari Sri Raman

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No. 28300 of 2020

            Subhashish Dash                            ....           Petitioner
                                                     Mr. K. Swain, Advocate
                                         -versus-
            State of Odisha and others               .... Opposite Parties
                      Mr. Biplab Mohanty, Additional Government Advocate

                        CORAM:
                        ACTING CHIEF JUSTICE DR. B.R. SARANGI
                        MR. JUSTICE MURAHARI SRI RAMAN

                                        ORDER

Order No. 03.01.2024

04. 1. This matter is taken up through Hybrid mode.

2. Heard Mr. K. Swain, learned counsel appearing for the Petitioner and Mr. Biplab Mohanty, learned Additional Government Advocate (AGA) for the State-Opposite Parties.

3. Mr. K. Swain, learned counsel appearing for the Petitioner contended that the provision of Rule-6(9) of the Odisha Civil Service (Rehabilitation Assistance) Rules, 2020 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 and others) and batch. Therefore, it is contended that this matter is covered by the said judgment, which is not disputed by Mr. Biplab Mohanty, learned AGA 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

(M.S. RAMAN) JUDGE S. Behera/ M. Panda

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 04-Jan-2024 10:46:21