Ramesh Chandra Patra vs State Of Orissa
2021 Latest Caselaw 12640 Ori

                                      1

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                      WPC (OAC) No. 3220 of 2003

Ramesh Chandra Patra                  .....                           Petitioner
                                                        Mr.S.K. Das, Advocate
                               Vs.
State of Orissa                       .....                       Opposite party
                                                                 State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                           ORDER

08.12.2021 Order No. This matter is taken up through hybrid mode.

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize the service of the petitioner keeping in view the decision of the Orissa Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 2894 (C) of 1995 (Srikanta Mohapatra Vs. State of Orissa) and batch of cases, decided on 02.05.1997.

4. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before authority concerned, highlighting his grievances and direction may be given to consider the same, taking into consideration the ratio decided in Srikanta Mohapatra (supra), within a stipulated time, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for both the parties, but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of with the direction that in case the petitioner, with regard to the grievance made in this

petition, files a fresh comprehensive representation before authority concerned along with the copy of the aforesaid judgment, within 15 days hence, the same shall be considered by the said authority, taking into consideration the ratio decided in Srikanta Mohapatra (supra), and a reasoned and speaking order is to be passed as expeditiously as possible, preferably within a period of three months from the date of receipt of such representation along with the certified copy of this order.

Issue urgent certified copy as per rules.

                                        (DR. B.R. SARANGI)
Arun                                         JUDGE