DEEPAK KUMAR PATTANAIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) In view of the judgment of this Court in the case of Narottam Rath v. State of Odisha, 2023 SCC OnLine Ori. 153, the impugned order is set-aside and the following directions are issued:

(3.) The above directions will be carried out within a period of four months from today. It is made clear that this order will not prevent the Government from exercising powers under Sec. 3-B of the OGLS Act, in accordance with law.