Sunanda Kumar Tripathy vs State Of Odisha & Others
2021 Latest Caselaw 8803 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.P.(C) No.24609 of 2021
                  Sunanda Kumar Tripathy              ....                           Petitioner
                                                                        Mr.J.Gupta, Advocate

                                                      -versus-

                  State of Odisha & Others.           ....                      Opposite Parties
                                                                  Mr.D.Mohapatra, Standing
                                                                 Counsel for S & ME Deptt.



                            CORAM:
                            JUSTICE BISWANATH RATH
                                                  ORDER

24.08.2021 Order No.

1. 1. Heard learned counsel appearing for the parties.

2. Petitioner is permitted to file representation for considering his case in terms of the decision in the case of Ritanjali Giri alias Paul - vrs.-State of Odisha (School & M E. Department) and others, 2016 (1) ILR-1162 to the competent authority within a period of seven working days. In such event, the same shall be considered taking into consideration the applicability of the judgment referred to therein by completing the entire exercise within a period of one month from the date of filing of the representation.

3. The writ petition stands disposed of with the observation and direction made hereinabove.

(Biswanath Rath) Judge

Sks