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Unknown vs Chairman-Cum- M.D.
2021 Latest Caselaw 1160 Ori

Citation : 2021 Latest Caselaw 1160 Ori
Judgement Date : 1 February, 2021

Orissa High Court
Unknown vs Chairman-Cum- M.D. on 1 February, 2021
                                 W.P.(C) No. 3372 of 2021




02.   01.02.2021            This matter is taken up through video conferencing.
                            Heard learned counsel for the petitioner.
                            The petitioner has filed this writ petition seeking
                   direction to opposite party no.4 to consider the grievance of
                   the petitioner in terms of the judgment of this Court in the
                   case of Damodar Jena Vs. Chairman-cum- M.D., GRIDCO
                   Ltd. 2015(II) ILR CUT 569 and order dated 13.11.2020
                   passed in W.P.(C) No. 30236 of 2020 under Annexure-8
                            In   course   of   hearing,   learned   counsel   for   the
                   petitioner states that highlighting the grievances, the
                   petitioner has made representation to opposite party no.4
                   vide Annexure-7 and the same may be directed to be
                   disposed of within a stipulated time.
                            Considering the limited grievance of the petitioner,
                   this Court without expressing any opinion on the merits of
                   the case, disposes of the writ petition directing opposite
                   party no.4 to consider the representation filed by the
                   petitioner vide Annexure-7 and pass appropriate order in
                   accordance with law within a period of three months from
                   the date of production of authenticated/certified copy of this
                   order.
                             As the restrictions due to the COVID-19 situation
                   are continuing, learned counsel for the parties may utilize
                   the soft copy of this order available in the High Court's
                   website or print out thereof at par with certified copies in
                   the manner prescribed, vide Court's Notice No.4587, dated
                   25th March, 2020.

                                                             ..................................

Ajaya (Dr. B.R. Sarangi, J)

 
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