Orissa High Court
Sitaram Naik And Another vs State Of Odisha And on 25 September, 2023
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30592 of 2023
Sitaram Naik and Another .... Petitioners
Mr. P.K. Pattanayak, Advocate
-versus-
State of Odisha and
Others .... Opposite Party
Mr. S.K. Samal, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
25.09.2023 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) 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 24.08.2022 under Annexure-9, the petitioners have approached this Court by filing the present writ petition.
4. Learned counsel for the petitioners 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.
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5. Considering the contention raised by learned counsel for the petitioners and after going through the records, the order impugned under Annexure-9 dated 24.08.2022 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 Basudev Signature Not Verified Page 2 of 2 Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 25-Sep-2023 18:05:17