LAWS(ORI)-2022-8-122

GANESWAR SAHU Vs. STATE OF ODISHA

Decided On August 26, 2022
Ganeswar Sahu Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

(2.) Heard Mr. D.K. Patnaik, learned counsel for the Petitioner and Mr. R.N. Mishra, learned AGA appearing for the Opp. Parties.

(3.) Since issue involved in all the writ Petitions are identical, all the writ Petitions are heard analogously and disposed of by the present common order.