Nilambar Mahapatra vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 111 Ori

Orissa High Court

Nilambar Mahapatra vs State Of Odisha & Ors. ..... Opposite ... on 3 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No. 9253 of 2025
Nilambar Mahapatra           .....       Petitioner
                                                   Mr. J. Gupta, Advocate
                                  -versus-
State of Odisha & Ors.               .....            Opposite Parties
                                                     Mr. A. Tripathy, AGA


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

03.05.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel 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 Petitioner has approached this Court by filing the present writ petition.

4. Learned counsel for the Petitioner 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 Petitioner 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

Location: HIGH COURT OF ORISSA