MALAYA NANDA SETHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 26/10/2021 passed by the High Court of Orissa at Cuttack in Writ Petition (Civil) No. 28023/2021, by which the High Court has dismissed the said writ petition preferred by the appellant herein and has refused to direct the State authorities to appoint the appellant herein - original writ petitioner on compassionate ground, the original writ petitioner has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Learned counsel appearing on behalf of the respective parties have relied upon number of decisions of this Court taking contrary view on the applicability of the scheme and/or the relevant rules, namely, whether the policy prevalent at the time of the death of the deceased employee or the policy prevalent at the time of consideration of the application.