AJAYA KUMAR KAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) Biswanath Rath, J 1. Heard the submissions of learned counsel for respective parties.

(2.) This writ petition has been filed with the following factual backdrop:-

(3.) Keeping in view the above factual aspect, learned counsel for Petitioner submits that impugned order vide Annexure-8 remains contrary to the direction of the Division Bench in W.P.(C) No.1802 of 2005.