Ajay Kumar Majhi vs Director General
2021 Latest Caselaw 8239 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.12369 OF 2020

Ajay Kumar Majhi                        .....                  Petitioner

                                              Mr. M.K. Khuntia, Advocate
                                Vs.
Director General, RPF &                 .....           Opposite parties
Anr.
                                                 Mr. Raj Bimal Das, Adv.
                                                          O.P. Nos.1 & 2



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                        ORDER

06.08.2021

W.P.(C) No.12369 of 2020 And I.A. No.8938 of 2021

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

Heard Mr. M.K. Khuntia, learned counsel for the petitioner and Mr. R.B. Das, learned counsel appearing for opposite parties no.1 & 2.

After some arguments were advanced, Mr. M.K. Khuntia, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-3 to the interlocutory application and the same may be directed to be considered within a stipulated time in view of judgment passed by the High Court of Delhi in W.P.(C) No.920 of 2020 (Ashok Singh Bhadauria v. Union of India) under Annexure-1 to the interlocutory application.

Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the interlocutory application as well as the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-3 to the interlocutory application and pass appropriate order in accordance with law keeping in view the judgment passed by the High Court of Delhi in W.P.(C) No.920 of 2020 (Ashok Singh Bhadauria v. Union of India) under Annexure- 1 to the interlocutory application as expeditiously as possible preferably within a period of three months from the date of communication/ production of this order.

Issue urgent certified copy of this order as per rules.

Alok (DR. B.R. SARANGI) JUDGE