Orissa High Court
Khedu Nag vs ) Dig Of Police on 20 March, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.7516 of 2025
Khedu Nag ..... Petitioner
Represented By Adv. -
Rabindra Nath Prusty
-versus-
1) Dig Of Police , Group Course ..... Opposite Parties
C.r.p.f Sonepat
2) Commandant,c.r.p.f- Represented By Adv.
216,battalion,nuapada -Mr. P.K.Parhi,
3) Sujata Bhosagar @ Nag D.S.G.I.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 20.03.2025
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the petitioner as well as learned counsel for the Opposite Parties.
3. Issue notice on the question of admission to the Opposite Parties.
4. Mr. P.K.Parhi, learned D.S.G.I. accepts notice on behalf of the Opposite Party Nos.1 & 2, two extra copies of the brief be served him within a week.
5. Issue notice to the Opposite Party No.3 by Registered Post with A.D. by fixing a short returnable date. Requisites be filed within Page 1 of 2. a week.
6. Reply affidavit, if any, be filed within four weeks, after serving a copy thereof in advance on the learned counsel for the petitioner.
7. List this matter in the week commencing from 30th June, 2025.
I.A. No.4166 of 20258. Heard.
9. Notice.
10. As an interim measure, it is directed that the statutory benefits/ death benefits/ terminal benefits including other pensionary benefits as is payable on the death of deceased employee shall not be disbursed without the leave of this Court till the next date.
( A.K. Mohapatra) Judge Rubi Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 25-Mar-2025 10:48:27