Bhadra Narayan Das vs State Of Odisha And Another
2021 Latest Caselaw 8843 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No.25382 of 2021

 Bhadra Narayan Das                     .....                   Petitioner
                                                      Mr. B.S. Tripathy,
                                                              Advocate
                                     Vs.
 State of Odisha and another           .....              Opposite parties
                                                          State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                        ORDER

25.08.2021

Order No. This matter is taken up by video conferencing mode.

2. The petitioner has filed this writ petition seeking direction to opposite party no.1 to consider his representation under Annexure-6 for promotion under PWD quota to the post of Block Agriculture Officer in terms of the judgments of the apex Court in the cases of Siddaraju v. State of Karnataka and State of Kerala v. Leesama Joseph read with resolutions under Annexures-4 and 5 within a stipulated time.

3. 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-6, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgments of the apex Court in the cases of Siddaraju v. State of Karnataka and State of Kerala v. Leesama Joseph read with resolutions under Annexures-4 and 5 within a stipulated

time.

4. 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-6 and pass appropriate order taking into consideration the judgments of the apex Court in the cases of Siddaraju v. State of Karnataka and State of Kerala v. Leesama Joseph read with resolutions under Annexures-4 and 5 within a period of three month from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE