3 06.01.2021 This Matter Is Taken ... vs . State Of Orissa And Others., ...
2021 Latest Caselaw 234 Ori

                   W.P.(        C.M.P.
                                    W.P.(C)
                                       No.1360
                                            No.38093
                                               of 2015of 2020




  3   06.01.2021               This matter is taken up through Video conferencing.

Heard learned counsel for the parties.

Looking to the prayer involving herein and the case is already covered by a judgment of this Court in the case Ajit Kumar Barik Vs. 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 treating the writ petition as representation and take decision as appropriate 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 the order by the petitioner.

It is the responsibility of the petitioner to serve a copy of this order along with copy of the writ petition to the competent authority within a period of ten days, as undertaken.

As restrictions are continuing for Covid-19, petitioner 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 Notification No.4587 dated 25.3.2020.

Biswanath Rath,J

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