Orissa High Court
Samita Kumari Rath vs State Of Odisha And Others ..... ... on 12 November, 2024
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.3102 of 2018
Samita Kumari Rath ..... Petitioner
Represented by
Mr. S.K.Bhanjadeo,
Advocate
-versus-
State of Odisha and others ..... Opp.Parties
Represented by A.G.A
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
12.11.2024.
Order No.
09. 1. This matter is taken up through hybrid mode.
2. Learned State counsel has obtained written instructions from the Medical Superintendent, SCB Medical College and Hospital, who in turn has obtained information from the Professor and HOD, EN.T., SCBMCH, Cuttack stating that the Petitioner underwent pure tone audiometry and the document produced before this Court by her is genuine. This Court observes that originally the Petitioner had produced a disability certificate certifying her disability at 80%. Said certificate was issued on 01.9.2010. She was further examined by the District Medical Board of Koraput on 01.2.2016 whereby her disability Page 1 of 1 // 2 // was certified to be 60%. In the impugned order, it is stated that she was examined by the appellate medical board which assessed her disability at 4%.
3. In view of the fact that there are multiple disability certificates, this Court would like the State counsel to firstly, produce the disability certificate issued by the appellate medical board and secondly, to address the Court as regards the effect of the latest disability certificate issued in favour of the Petitioner showing her disability to be 46%.
4. List this matter on 03.12.2024. A free copy of this order be given to Mr.S.N.Patnaik, learned A.G.A. for compliance.
(Sashikanta Mishra)
AKB Judge
Signature Not Verified
Digitally Signed
Signed by: ASHOK KUMAR BEHERA
Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 14-Nov-2024 11:11:52 Page 2 of 2