Pramod Kumar Swain & vs State Of Odisha And
2024 Latest Caselaw 9858 Ori

Orissa High Court

Pramod Kumar Swain & vs State Of Odisha And on 21 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.13173 of 2024

        Pramod Kumar Swain &                 ....                   Petitioners
        Others
                                                   Mr. D.K. Mohapatra, Advocate



                                        -versus-
        State of Odisha and
        Others                               ....            Opposite Parties
                                                              State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                          ORDER

21.05.2024 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 v. State of Odisha (School & M.E. Deptt.) & others, reported in 2016 (I) ILR-1162, vide order dtd.14.02.2022 under Annexure-3, 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 // 2 //

28.09.2021. Therefore, this Writ Petition may be disposed of in terms of the said order.

5. Considering the contention raised by learned counsel for the petitioners and after going through the records, the order impugned under Annexure-3 dated 14.02.2022 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

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK