Santanu Nag vs State Of Odisha And Others
2021 Latest Caselaw 8216 Ori

Citation : 2021 Latest Caselaw 8216 Ori
Judgement Date : 5 August, 2021

Orissa High Court

Santanu Nag vs State Of Odisha And Others on 5 August, 2021

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No. 22817 of 2021

              Santanu Nag                           .....                           Petitioner
                                                                           Mr. S.K. Dalai, Adv.
                                                  -Versus-

              State of Odisha and others               ..                   Opposite Parties
                                                                              State Counsel
                            CORAM:
                                DR. JUSTICE B.R. SARANGI

                                                 ORDER

05.08.2021

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

01. Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite parties to allow the petitioner to discharge his duties under Balsi Gram Panchayat with retrospective service benefits and to pass appropriate order in considering the representation dated 05.07.2021.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-7 and the same may be directed to be disposed of within a stipulated time in the light of the judgment of this apex Court in M. S. Sheriff vs. The State of Madras and others, 1954 AIR 397.

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.2 to consider the representation filed by the petitioner vide Annexure-7 and pass appropriate order in accordance with law in the light of M. S. Sheriff (supra) within a period of three months from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) A.K. Rana JUDGE