ABHINA KUMAR SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Common questions of law and fact are involved in both the Writ Petitions. Thus, both were heard together and are being disposed of by this common judgment.

(2.) The Petitioner (Abhina Kumar Swain) has filed W.P.(C) No.10045/2012 with the following prayer;

(3.) The Petitioner (Alekh Prasad Nayak) has filed W.P.(C) No.10045/2012 with the following prayer;