Manoj Kumar vs A. State Of Orissa & ... Opp. Parties
2024 Latest Caselaw 1905 Ori

Orissa High Court

Manoj Kumar vs A. State Of Orissa & ... Opp. Parties on 31 January, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                     WP(C ) No.38190 of 2020

             Manoj Kumar            ....               Petitioner
             Gochhayat                               Mr. S.K. Das, Adv.
                                   -versus-

        A. State of Orissa &        ...                 Opp. Parties
           Others                                    State Counsel

                               CORAM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY

Order                              ORDER
No                               31.01.2024
        3.   1.    This    matter is taken      up    through      Hybrid
             Arrangement      (Virtual/Physical) Mode.

             2.    Heard    learned counsel appearing        for   the
             parties.

3. The Petitioner has filed the present Writ Petition inter challenging the order dt.21.07.2017 so passed by Opp. Party No.2 under Annexure-10 and further order passed by Opp. Party No.1 on 22.10.2020 under Annexure-11. Vide the said order, the claim of the petitioner to get the benefit of appointment under the provisions of Rehabilitation Assistance Scheme has been rejected.

4. Learned counsels appearing for the parties contended that the issue has now been settled by this Court in its judgment dt.19.10.2023 in W.P.(C ) No.34453 of 2021 and judgment passed by this Court on 25.09.2023 in W.A. No.810 of 2021 and batch.

// 2 //

5. Considering the submissions made, this Court is inclined to quash the order under Annexures-10 & 11. While quashing the same, this Court remits the matter to Opp. Party No.1 to take a fresh decision on the petitioner's claim following the decision as cited (supra) within a period of two(2) months from the date of receipt of this order and communicate the result thereof to the Petitioner.

The Writ Petition is accordingly disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: AUTHENTICATION OF ORDER Location: HIGH COURT OF ORISSA, CUTTACK Date: 01-Feb-2024 13:16:16