Gagan Bihari Dash vs State Of Odisha & Others

Biswanath Rath, J

This matter is taken up through video conferencing.

Heard Mr. Mishra, learned counsel appearing for the petitioner.

During course of hearing, Mr. Mishra, learned counsel appearing for the petitioner submitted that Original Application involving similar issues

remains subject matter in Division Bench vide W.P.(C).No.33083 of 2020 and W.P.(C).No.13475 of 2021. Both the writ petitions against the

impugned order of the Tribunal have been disposed of with positive observations also covering the case of petitioner herein. There is no dispute at the

Bar that direction therein can also be extended to the petitioner for the similar nature of dispute involved herein.

It is in this view of the matter, this Court disposes of the contempt petition with an observation that the benefit involving the Tribunal direction

involved herein vis-Ã -vis the subsequent development through disposal of W.P.(C).No.33083 of 2020 and W.P.(C).No.13475 of 2021 also be

extended to the petitioner involved herein by working out the entire exercise within a period of six weeks from the date of communication of a copy of

this order by the petitioner. Report compliance be filed before the Registry of this Court within a week thereafter.

This CONTC stands disposed of with the observation made hereinabove.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No. 4798 dated 15th April, 2021.

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