WP(C)/12710/2021
2021 Latest Caselaw 4955 Ori

                                W.P.(C) No. 12710 of 2021




02.   09.04.2021          This matter is taken up by video conferencing mode.
                          Heard learned counsel for the parties.
                          The petitioner has filed this writ petition seeking
                   direction to the opposite party no.2 to forthwith act upon his
                   own order under Annexure-4 and sanction and release the
                   arrear dues of the petitioner as just and proper under law with
                   18% interest from the date of judgment dated 13.10.2010
                   under Annexure-1.
                          In course of hearing, learned counsel for the petitioner
                   states that highlighting the grievance, the petitioner has made
                   representation to the opposite party no.2 vide Annexure-5 and
                   direction be given to the said opposite party to consider and
                   dispose of the same.
                          In view of the aforesaid limited grievance of the
                   petitioner, this Court disposes of the writ petition directing the
                   opposite party no.2 to take a decision on the representation
                   filed by the petitioner vide Annexure-5 and pass appropriate
                   order in accordance with law, within a period of three months
                   from the date of production of certified/ authenticated copy of
                   this order by the petitioner.
                          As the restrictions due to the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize a soft
                   copy of this order available in the High Court's website or print
                   out thereof at par with certified copy in the manner prescribed,
                   vide Court's Notice No.4587 dated 25.03.2020.


                                                           ...............................

Ashok (DR. B.R. SARANGI) JUDGE