MINATI MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Samantaray, learned advocate appears on behalf of petitioner and submits, his client's case for relief is covered by judgment dtd. 2/1/2023 made by the first Division Bench of this Court in, inter alia, WP(C) no.1608 of 2014 (Narottam Rath v. State of Odisha and other).

(2.) Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and relies on paragraph-20 in said judgment, reproduced below.

(3.) Mr. Samantaray submits in reply that in the circumstances, there be directions made as were made in paragraph-19 of Narottam Rath (supra).