Citation : 2025 Latest Caselaw 6412 Ori
Judgement Date : 30 June, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC(OAC) No. 526 of 2016
Ajit Kumar Panigrahi .... Petitioner
Represented by
Mr. B. K. Nayak, Advocate
- Versus -
State of Odisha & Others .... Opp. Parties
Represented by
Mr. S.N. Patnaik,
Addl. Government Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
30.06.2025 Order No.
04. 1. This matter is taken up through hybrid mode. . 2. In course of hearing, it is submitted by learned counsel for the petitioner as well as the State and the Provident Fund Commissioner that the present matter is squarely covered by the judgment of the Co-ordinate Bench of this Court in the case of Ganeswar Jena Vrs. State of Odisha & Others(WPC (OAC) No.1643 of 2016).
3. In view of such submission, the writ application is disposed of in terms of the order passed in Ganeswar Jena(supra).
(Sashikanta Mishra) Judge
Designation: Junior Stenographer
Location: High Court of Orissa, Cuttack. Date: 01-Jul-2025 10:34:45
Puspanjali
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