E. Meerabai Patro vs State Of Odisha And Others
2025 Latest Caselaw 4826 Ori

Orissa High Court

E. Meerabai Patro vs State Of Odisha And Others on 10 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.A. No.320 of 2024
            E. Meerabai Patro                        ....             Appellant

                                                       Represented By Adv. -
                                                    Mr. S. Pattanaik, Advocate
                                         -versus-

            State of Odisha and others               ....          Respondents
                                                        Represented By Adv. -
                                                          Mr. D. Mohanty, AGA
                               CORAM:
              THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                          THE ACTING CHIEF JUSTICE
                                      AND
                   THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

10.03.2025 Order No.

02.

1. The writ appeal has been listed under heading 'To Be

Mentioned' pursuant to direction in order dated 25th February, 2025.

Paragraph 4 from said order is reproduced below.

"4. In event there is no dispute that husband of appellant was working as a pharmacist in a Government hospital treating COVID patients and he died of COVID-19, we would like the State to consider ex gratia assistance, for purpose of disposal of the appeal without adjudication."

2. Mr. Mohanty, learned advocate, Additional Government

Advocate appears on behalf of State and submits, affidavit has been

filed. State is prepared to give ex gratia of ₹50,000/-.

3. Mr. Pattanaik, learned advocate appears on behalf of appellant

and hands up judgment dated 6th December, 2024 of a learned single

Judge in W.P.(C) no.23242 of 2024 (Bharati Satpathy v. State of

Odisha and others). He submits, thereby has been direction for

payment of ex gratia at ₹50,00,000/- in view of provisions of Finance

Department resolution dated 4th August, 2020. The resolution is at

page 56 of the appeal. On query he submits, State opposed before the

learned single Judge and that is why direction was for ex gratia.

4. The resolution included decision taken to provide insurance

cover of ₹50,00,000/- for 90 days to public healthcare providers

including community health workers, who may have to be in direct

contact with COVID-19 patients and who may be at risk of being

impacted. The learned single Judge having directed ex gratia implies

there was no insurance taken for husband of petitioner (Bharati

Satpathy) (supra). State is to further consider.

5. List under heading 'To Be Mentioned' on 7th April, 2025.

                                                                      (Arindam Sinha)
                                                                     Acting Chief Justice



Digitally Signed                                                            Judge

Designation: Junior Stenographer
       Jyoti
Reason: Authentication
Location: HIGH COURT OF ORISSA
Date: 10-Mar-2025 17:06:19