Lokanath Naik vs General Manager
2025 Latest Caselaw 3729 Ori

Orissa High Court

Lokanath Naik vs General Manager on 6 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.15326 of 2023

        Lokanath Naik                       ....            Petitioner
                                         Mr. U.C Mohanty, Advocate

                                   -versus-

        General Manager,         .... Opposite Parties
        Mahanadi Coal Field Ltd.
                               Mr. S.D Das, Sr. Advocate

                          CORAM: JUSTICE V. NARASINGH
                                     ORDER

06.02.2025 Order No.

07. 1. Learned counsel for the Petitioner files rejoinder affidavit in Court. The same is taken on record. Copy thereof has been served on the learned counsel Mr. M. Faradish, assisting the senior counsel Mr. S. Das.

2. Learned Sr. Counsel, Mr. S.D Das referring to the judgments Hindustan Petroleum Corporation Ltd. and others vrs. Sarvesh Berry reported in (2005) 10 SCC 471, Stanzen Toyotetsu India Private Ltd. vrs. Girish V. and Others reported in (2014) 3 SCC 636, State of Rajasthan vrs. B.K. Meena and others, reported in (1996) 6 SCC 417, Depot Manager, A.P. State Road Transport

Corporation vrs. Mohd. Yousuf Miya and others, reported in (1997) 2 SCC 699, R. Subba Rao vrs. Chief Vigilance Officer in Writ Petition No.19655 of 2011 dated 25.08.2022, submits that the point agitated is no longer res integra.

3. On the consent of the parties, list this matter on 11.03.2025 as the first case on board.

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 07-Feb-2025 20:14:54