Bijay Kumar Nayak vs State Of Odisha & Ors
2021 Latest Caselaw 12474 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 32834 of 2021

              Bijay Kumar Nayak                      ....          Petitioner

                                     Mr. J.K. Mishra-2, Advocate

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

                                     Mr. S. Jena, Standing Counsel for
                                     School and Mass Education
                                     Department



                                    CORAM:
                              JUSTICE M.S. SAHOO
                                      ORDER

Order No. 04.12.2021

01. This matter is taken up through physical mode.

Heard Mr. Mishra, learned counsel for the petitioner, Mr. S. Jena, learned Standing Counsel for the School and Mass Education Department for opposite parties.

Learned counsel for the petitioner undertakes to serve two extra copies of the writ petition on the learned Standing Counsel for opposite parties by 07.12.2021.

It is submitted by the learned counsel for the petitioner that the petitioner seeks certain benefit relying on the judgment rendered by this Court and further submits that the petitioner may be granted liberty to move the appropriate authority for redressal of his grievances by making fresh representation.

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, with the following order:-

The petitioner, if so advised, shall move the appropriate // 2 //

authority by making representation afresh enclosing copy of earlier representation(s), if any, along with any other 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 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