Ram Krishna Das vs State Of Odisha & Ors. ..... Opposite ...
2024 Latest Caselaw 16500 Ori

Orissa High Court

Ram Krishna Das vs State Of Odisha & Ors. ..... Opposite ... on 11 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 36815 of 2021
Ram Krishna Das             .....       Petitioner
                                                  Mr. D.N. Rath, Advocate
                                -versus-
State of Odisha & Ors.             .....             Opposite Parties
                                                     Mr. S.P. Das, ASC
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

11.11.2024

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 01.10.2021 under Annexure-15, 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. 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-15 dated 01.10.2021 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 Sneha

Location: High Court of Orissa, Cuttack