WP(C)/9717/2020
2021 Latest Caselaw 1498 Ori

                                    W.P.(C) No. 9717 of 2020




02.   05.02.2021                This     matter    is     taken     up   through        video
                   conferencing.
                                Heard learned counsel for the petitioner and
                   learned Addl. Government Advocate.
                                The petitioner in this writ petition prays for a
                   direction   to    opposite     party    no.2-Executive        Engineer,
                   Rayagada(R & B) Division No.1, Rayagada to reimburse the
                   enhanced differential amount of minimum wages in terms of
                   the judgment of this Court passed in W.P.(C) No.29271 of
                   2011 (Mahesh Prasad Mishra v. State of Orissa) in respect of
                   the tender work for " Construction of Additional Academic
                   Block of UGMIT at Rayagada (1st Floor to 4th Floor).
                                Learned counsel for the petitioner submitted
                   that highlighting the grievance as has been made in this writ
                   petition, the petitioner has already filed a representation
                   before opposite party no.2 on 14.7.2019 under Annexure-5,
                   which has not yet been disposed of. Therefore, he prays that
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                   a direction may be issued to the said opposite party to
                   dispose of the same within a stipulated period.
                                This     being    the     limited    grievance     of    the
                   petitioner, we dispose of the writ petition directing opposite
                   party no.2 to dispose of the representation of the petitioner
                   dated 14.7.2019 under Annexure-5 within a period of three
                   months from the date of appearance of the petitioner. For
                   convenience of the parties, let the petitioner appear before
                   opposite party No.2 on or before 22.2.2021 and produce all
                   the relevant documents in support of his claim including the
                   decision of this Court passed in W.P.(C) No.29271 of 2011,
                        2




which shall be verified by the said opposite party No.2 and
the decision shall be taken within the period as indicated
above in the light of the decision of this Court passed in
W.P.(C) No. 29271 of 2011 after giving opportunity of
hearing to the petitioner.
            As   the   restrictions   due   to   the   COVID-19
situation are continuing, learned counsel for the parties may
utilize a 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.


                                        ..................
                                         S.Panda,J.

....................... S.K.Panigrahi, J