WP(C)/2746/2021
2021 Latest Caselaw 1013 Ori

                             W.P.(C) No.2746 of 2021




2.     28.01.2021         This matter is taken up through Video Conferencing.
                          Heard learned counsel for petitioner and learned State
                    Counsel for the O.Ps.
                          Looking to the prayer involved herein and as the case is
                    already covered by the a judgment of this Court in the case of
                    Ajit Kumar Barik Vrs. State of Orissa and others., reported
                    in 2018(II) OLR-10, this Court in disposal of the Writ Petition
                    directs the opposite party no.1 with the involvement of
                    opposite party no.3, to consider the case of the petitioner by
                    treating the Writ Petition as representation and take a lawful
                    decision on the prayer of the petitioner, but however, keeping
                    in view the decision of this Court reported in 2018 (II) OLR-10.
                    Decision, as appropriate, be taken as expeditiously as possible,
                    preferably within a period of two months from the date of
                    communication of a copy of this order by the petitioner.
                          It is the responsibility of the petitioner to serve a copy of
                    this order along with a copy of the Writ Petition to the
                    competent     authority    within   a    period    of   ten    days,   as
                    undertaken.
                          As    restrictions   are continuing         due   to    COVID-19,
                    petitioner(s) 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 25.03.2020.


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

(Biswanath Rath, J.) Ayas