Bhramarbara Jena vs State Of Odisha And Others ..... ...
2024 Latest Caselaw 9972 Ori

Orissa High Court

Bhramarbara Jena vs State Of Odisha And Others ..... ... on 30 May, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No.2409 of 2022

            Bhramarbara Jena                             .....                  Petitioner
                                                                  Represented By Adv. -
                                                                  Mr. Rajendra Krushna Bose

                                           -versus-

            State Of Odisha and others                .....            Opposite Parties
                                                                 Represented By Adv. -

                                                                 Mr. N.K. Praharaj, A.G.A.



                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                            ORDER

30.05.2024 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. The facts of this case being identical to the one involved in W.P.(C) No.1333 of 2022 and that the issue which is required to be adjudicated being the same, this case was heard analogously with the above noted case.

3. Accordingly, the writ petition is being allowed in terms of the judgment delivered today in W.P.(C) No.1333 of 2022, the impugned order dated 09.12.2021 under Annexure-8 passed in the present case is hereby quashed.

4. Hence, the Opposite Parties are directed to grant the

benefits to the Petitioner as has been directed in the above noted writ petition.

( A.K. Mohapatra ) Judge Debasis