Jayanta Kumar Bhokta vs State Of Odisha & Ors
2021 Latest Caselaw 12358 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 37507 of 2021

              Jayanta Kumar Bhokta                    ....         Petitioner

                                     Mr. J.R. Khuntia, Advocate

                                 -versus-
              State of Odisha & Ors.      ....                  Opp. Parties

                                     Mr. B. Mohanty, Standing Counsel
                                     for School and Mass Education
                                     Department

                                    CORAM:
                              JUSTICE M.S. SAHOO
                                      ORDER

Order No. 02.12.2021

01. This matter is taken up through physical mode.

Heard Mr. Khuntia, learned counsel along with Mr. K.K. Swain, learned counsel for the petitioner and Mr. B. Mohanty, learned Standing Counsel for the School and Mass Education Department for opposite parties 1 to 3.

It is submitted by Mr. Mohanty, learned Standing Counsel that the judgment, which is sought to be relied upon by the petitioner has been stayed in the subsequent writ appeal bearing W.A. No.324 of 2020, which is pending disposal before the Division Bench of this Court.

Learned counsel for the petitioner submits that the petitioner seeks liberty to move the appropriate authority for redressal of his grievances.

Considering the limited nature of grievance raised by the petitioner in the writ petition as well as the submissions of learned counsel for the parties, the writ petition is disposed of at the stage of admission without issuing notice to opposite party no.4, with the following order:-

// 2 //

The petitioner, if so advised, shall move the appropriate authority by making representation afresh enclosing copy of earlier representation(s), if any, along with the copies of any documents sought to be relied upon by the petitioner. The appropriate authority on receipt of such representation, along with the certified copy of the order passed by this Court, shall do well to consider and dispose of the same in accordance with law, as expeditiously as possible preferably within a period of four months from the date of communication of certified copy of the order, along with copy of representation(s) and any other documents.

The order that is to be passed by the authority shall be communicated to the petitioner within two weeks.

The petitioner shall have the liberty to take appropriate follow-up action, as would be available under law, pursuant to the order to be passed by the authority.

However, it is clarified that this Court has not expressed any opinion on the merits of the case, in any manner, whatsoever.

Issue urgent certified copy as per rules.

(M.S. Sahoo) Judge

RJ