Prasanta Kumar vs State Of Orissa & Others Opp. Parties
2024 Latest Caselaw 16870 Ori

Orissa High Court

Prasanta Kumar vs State Of Orissa & Others Opp. Parties on 20 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WP(C ) No.26952 of 2020

        Prasanta Kumar                                          Petitioner
        Satapathy                        ....                Mr. D.N. Rath, Adv.

                                          -versus-
        State of Orissa & Others                                Opp. Parties
                                         ....                Mr. S.P.Das, ASC



                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

20.11.2024 Order No.

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

2. Heard learned counsel for the parties.

3. Mr. D.N. Rath, learned counsel for the petitioner contended that the case of the petitioner is covered by the judgment of the apex Court in the case of Malaya Nanda Sethy v. State of Orissa, Civil Appeal No. 4103 of 2022 disposed of on 20.05.2022. Therefore, direction may be given to the authority consider the case of the petitioner in the light of the aforesaid order taking into consideration the list prepared by the authority under Annexure-5 dated 02.12.2019.

4. Mr. S.P. Das, learned Addl. Standing does not dispute the position.

5. In the above view of the matter, this writ petition stands disposed of directing the opposite parties-authority to consider the case of the petitioner in the light of the judgment passed by the apex Court in the case of Malaya Nanda Sethy (supra) taking into consideration the list prepared by the authority under Annexure-5 dated 02.12.2019, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

(Biraja Prasanna Satapathy) Judge sangita

Reason: AUTHENTICATION OF ORDER Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Nov-2024 18:21:40