Orissa High Court

Prasanta Kumar Mishra vs State Of Odisha And on 7 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

Signature Not Verified
Digitally Signed
Signed by: BASUDEV SWAIN
Reason: Authentication         IN THE HIGH COURT OF ORISSA AT CUTTACK
Location: High Court of Orissa, Cuttack
Date: 08-May-2024 19:23:35
                                W.P.(C) No.11193 of 2024

                Prasanta Kumar Mishra
                and Others                       ....                Petitioners
                                                 Mr. P.K. Pattanayak, Advocate

                                              -versus-
                State of Odisha and
                Others                           ....                Opposite Parties
                                                                      State Counsel
                                   CORAM:
                       JUSTICE BIRAJA PRASANNA SATAPATHY
                                                ORDER

07.05.2024 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) 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 18.12.2023 under Annexure-5, 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 Prasanta Kumar Mohapatra & others (W.P.(C) No.23312 of 2020) disposed of on 28.09.2021.

// 2 //

Reason: Authentication Therefore, this writ petition may be disposed of in terms Location: High Court of Orissa, Cuttack Date: 08-May-2024 19:23:35 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-5 dated 18.12.2023 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 Prasanta Kumar Mohapatra (supra) as expeditiously as possible.

6. The writ petition is accordingly disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev