Citation : 2025 Latest Caselaw 7447 Ori
Judgement Date : 23 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 10057 of 2025
Satrughan Swain ..... Petitioner
Mr. J. Gupta, Advocate
-versus-
State of Odisha & Ors. ..... Opposite Parties
Mr. C.K. Pradhan, AGA
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
23.04.2025
1. This matter is taken up through hybrid mode.
2. Heard learned counsel appearing 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 09.12.2022 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. 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-5 dated 09.12.2022 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 Jyoti
Designation: Junior Stenographer
Location: HIGH COURT OF ORISSA Date: 24-Apr-2025 17:20:30
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