Dhananjay Kar vs State Of Odisha & Others ..... Opposite ...
2024 Latest Caselaw 10341 Ori

Orissa High Court

Dhananjay Kar vs State Of Odisha & Others ..... Opposite ... on 21 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK

                 W.P (C ) No.2150 of 2021

Dhananjay Kar                     .....          Petitioner
                                            Mr. B. Mishra, Adv.
                         -versus-
State of Odisha & Others        .....        Opposite Parties
                                        Mr.S.K. Samal, AGA

THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                          ORDER

21.06.2024 Order No.3

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the 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 12.11.2020 under Annexure-7, 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.

5. Considering the contention raised by learned counsel for the petitioner and after going through the records, the order impugned under Annexure-7 dated 12.11.2020 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.

( BIRAJA PRASANNA SATAPATHY) Judge sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 24-Jun-2024 11:34:42