ASHOK KUMAR PATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Due to outbreak of COVID-19, this matter is taken up through Videoconferencing.

(2.) Heard Mr. P.K. Rath, learned counsel for the petitioners, Mr. S. Mishra, learned Additional Standing Counsel for the State-opposite party nos.1 and 2 and Mr. D.P.Mohanty, learned counsel for the opposite party no.3.

(3.) Since the issue involved in both the writ petitions is similar, those are taken up together and are disposed of by this common order.