PITABAS PRADHAN Vs. MAHANADI COALFIELDS LIMITED

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the parties.

(3.) It is agreed by learned counsel for the parties that this matter is analogous to W.P.(C) No. 1672 of 2019, which has been disposed of on 18. 04.2023 by a detailed order, and this writ petition may be disposed of in terms of the said order.