WP(C)/38711/2020
2021 Latest Caselaw 323 Ori

                         W.P.(C) No.38711 of 2020




02.   08.01.2021                 This     matter       is     taken     up   through    Video
                   Conferencing mode.
                                 Heard learned counsel for the parties.
                                 Considering the limited request involved herein,
                   and as this Court finds, the representation of the petitioner
                   involving   the    matter   since        pending    consideration   of   the
                   Competent Authority, this Court without expressing any opinion
                   on the merits of the case disposes of the writ petition directing
                   the DIG of Police (Central Range), Cuttack, opposite party no.3,
                   to consider the representation of the petitioner vide Annexure-
                   13 and take decision as appropriate, after giving personal
                   hearing to the petitioner but however within a period of two and
                   half months from the date of communication of copy of this
                   order along with copy of the writ petition by the petitioner. In
                   the decision process, opposite party no.3 is also directed to take
                   into account the applicability of the judgment in the case of
                   Ashoo       Surendranath            Tewari         Vrs.   The       Deputy
                   Superintendent of Police, EOW, CBI & anr. (C.A. No.575 of
                   2002, arising out of SLP(Crl.) No.5422 of 2015 under Annexure-
                   14. Petitioner may supply copy of the decision referred to
                   hereinabove along with copy of the order of this Court and get
                   the date of hearing from the Appellate Authority.
                                 As     restrictions    are    continuing    for   COVID-19,
                   learned counsel 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.

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