Padmanav Panda vs State Of Odisha And Ors
2021 Latest Caselaw 12700 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             WPC No. 31831 of 2021

            Padmanav Panda                      ....                                Petitioner
                                                                Mr. S.K. Dash, Advocate
                                                 -Versus -
            State of Odisha and Ors.            ....                         Opp. Parties
                                                                                      .
                                                                  Mr. A.K. Mishra, AGA

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

10.12.2021

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

2. Heard Mr. S.K. Dash, learned counsel for the petitioner and Mr. A.K. Mishra, learned Addl. Government Advocate appearing for the State opposite parties.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to consider the case of the petitioner for promotion to Group-B post in the Odisha Revenue Service as against the recruitment year 2019 with effect from the date of promotion of his immediate junior and to extend all such service benefits, e.g., seniority in the promotional post, including financial emoluments, and to release the differential salary, within a stipulated time.

4. In course of hearing, learned counsel for the petitioner states that in the above respect a recommendation has been made by opposite party no.4-Collector & District Magistrate,

Jajpur to the opposite party no.3- Secretary, Board of Revenue, Odisha, Cuttack to consider the case of the petitioner along with others vide Annexure-2 series, and in such eventuality interest of justice will be best served if opposite party no.3 is directed to consider the recommendation made vide Annexure-2 series within a stipulated time keeping in view the principle decide by this Court in WPC (OAC) No. 1380 of 2013 disposed of vide judgment dated 10.08.2021, to which learned counsel for the State has raised no objection.

5. As agreed to by learned counsel for the parties, this Court disposes of the writ petition directing the opposite party no.3 to consider the case of the petitioner as recommended vide Annexure-2 series for promotion to the cadre of Odisha Revenue Service (ORS) (Group-B) and dispose of the same by passing a reasoned and speaking order, keeping in view the principle decide by this Court in WPC (OAC) No. 1380 of 2013 (Jagannath Aich v. State of Odisha & Ors.) vide judgment dated 10.08.2021, within a period of two months from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Arun