Abhaya Kumar Jena vs State Of Odisha & Ors
2021 Latest Caselaw 8170 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.22224 OF 2021

Abhaya Kumar Jena                          .....                     Petitioner

                                                      Mr. B.B. Ray, Advocate
                                   Vs.
State of Odisha & Ors.                     .....             Opposite parties

                                                                 State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                           ORDER

04.08.2021

Order No. This matter is taken up through hybrid mode.

Heard learned counsel for the petitioner. The petitioner has filed this writ petition seeking direction to the opposite parties to consider his candidature and issue necessary engagement order taking into account the vacancies available in ST/SC category as well as in terms of the observation made by this Court in judgment dated 23.10.2017 within a stipulated period.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-5 series and the same may be directed to be considered within a stipulated time.

Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-5 series and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated/certified copy this order. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out 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.

Alok (DR. B.R. SARANGI) JUDGE