Orissa High Court
Kaushik Bhanja vs Opgc & Others .... Opposite Party(S) on 9 November, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
OJC No.6605 of 2001
Kaushik Bhanja .... Petitioner(s).
Mr. A.K. Mishra, Advocate
-versus-
OPGC & Others .... Opposite Party(s)
Mr. S.P. Panda, AGA.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 09.11.2022 07 1. Heard learned counsel for the parties.
2. There is no dispute at the bar that similar matters involving similar issue have already been decided by this Court in the disposal of OJC No.7047 of 2001and the case of the parties squarely governed by the direction in Paragraph- 7 and Paragraph-8 therein. In course of submission Mr. Nanda, learned senior counsel however raises a minor objection to the effect that even though pleading involves D.A.V. Management in the case disposed of and sought coverage D.A.V. Management was though a party, the case at hand does not involve the D.A.V. Management as a party to contest the case.
3. It is considering the direction part in Paragraphs-7 & 8, this Court finds there is no difficulty in giving such direction and covering the case with a decision of this Court in OJC No.7047 of 2001 and directing the authority concern to consider the case of the petitioner in the light of the direction given in the disposed of case. In the decision process, the Case of the petitioner shall be governed under the direction at Paragraphs-7 & 8. Decision, as appropriate, be taken by completing the entire exercise within a period of four months from the date of communication of this order by the petitioner, if necessary, there may be involvement of any other organization required to be involved herein. Certified copy of order in O.J.C. No. 7047 of 2001 be supplied by the petitioner to the competent authority along with certified copy of order herein.
4. With this observation, the writ petition stands disposed of.
(Biswanath Rath) Judge sks Page 1 of 1