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Judgment
Heard Mr. Anjan Sahu, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing for the
respondents.
The learned Government Advocate submitted that counter affidavit on behalf of the respondents No. 2 & 3 has been filed, however, counter affidavit
on behalf of the respondent No. 1 is yet to be filed. Accordingly, he prayed for granting at least 2(two) weeks time for filing counter affidavit on
behalf of the respondent No. 1.
On the other hand, Mr. Anjan Sahu, learned counsel submitted that the present case is squarely covered by judgment and order dated 27.01.2020
passed by this Court in WP(C) No. 249 of 2017 and accordingly, it is submitted on behalf of the petitioner that the present writ petition can be
disposed of in the light of the said judgment and order.
In view of the above, list this case again on 08.03.2021 for consideration as to whether the present case is covered by the said judgment and order.
In the meantime, learned counsel for the petitioner is directed to furnish a copy of the said judgment and order to the learned Government Advocate.