Orissa High Court
In Re : Death Of Sanitation Workers vs Chief Secretary And Others .... ... on 29 September, 2022
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
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IN THE HIGH COURT OF ORISSA AT CUTTACK
WP (C ) No.14589 of 2021
In Re : Death of Sanitation Workers .... Petitioner
Ms. Pami Rath & Mr. B.P.Tripathy, Amicus Curiae
-versus-
Chief Secretary and Others .... Opp.Parties
Mr. P.K.Muduli, AGA, Mr. Debasis Nayak,Advocate for O.P.
Party (CMC), Mr. Parnoy Mohanty, Advocate for Opposite Party
(BMC), Mr. Partha Sarathi Nayak, Advocate for Opposite Party
(LC Infra Project Pvt. Ltd.)
CORAM:
THE CHIEF JUSTICE
JUSTICE CHITTARANJAN DASH Order No. ORDER 29.09.2022
15. 1. On the question of engagement of Sri Deepak Kumar Nayak as Contractor, affidavits have been filed by both WATCO and Deepak Kumar Nayak. The latter has also submitted a pen drive which also includes footage of payment of money to the legal heirs of the deceased. It has been pointed out by Mr. P.K.Muduli, learned AGA that in view of the fact that an FIR has already been lodged arising out of the incident of the unfortunate death of two sanitation workers on 15th April,2021 and C.T. Case No.83 of 2021 has also been registered no observations may be made on this aspect lest they may prejudice the progress of the investigation in the aforementioned criminal case.
2. Taking into account the above submission, the Court refrains from expressing any view on the affidavits filed. Copies of the Page 1 of 2 // 2 // affidavits and the video clips submitted be made available to the learned counsel for the State.
3. Mr. Muduli states that he will submit a status report on the progress of the criminal cases registered in the wake of the death of sanitation workers.
4. The status report be submitted by the next date.
5. List on 21st December,2022.
(Dr. S. Muralidhar) Chief Justice (Chittaranjan Dash) Judge B.C.Mohanty Page 2 of 2