Rabinaryaan Lenka vs State Of Odisha And Others
2021 Latest Caselaw 12717 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       WPC No.38381 of 2021

Rabinaryaan Lenka                       .....                    Petitioner
                                              Mr. J.K. Khuntia, Advocate
                                  Vs.
State of Odisha and others          .....                 Opposite parties
                                                          State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                         ORDER

11.12.2021

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

2. The petitioner has filed this writ petition seeking direction to opposite party no.3 to issue appointment order in his favour under the rehabilitation assistance scheme governing the field at the time of death of his father and in terms of the judgment of this Court in the case of Damodar Jena v. M.D., GRIDCO Ltd, 2015 (II) ILR CUT 569 within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before the opposite party no.2 highlighting the grievances and direction may be given to consider the same within a stipulated time.

4. Considering the facts and circumstances of this case, 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 the opposite party no.2 within fifteen days hence, the same shall be considered by the said authority and pass a reasoned and speaking order 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.

Arun (DR. B.R. SARANGI) JUDGE