WP(C)/14231/2020
2021 Latest Caselaw 66 Ori

                                 W.P.(C) No.14231 of 2020




3.     4.01.2021          This matter is taken up through Video conferencing.
                          Heard Mr. Tripathy (1), learned counsel for petitioner and
                   Mr. Mishra, learned Additional Government Advocate for the
                   State-O.Ps.
                          Looking to the averments made in this Writ Petition and as
                   the petitioner has already raised his grievance on the selfsame
                   issue before the authority vide Annexure-9, which is claimed to
                   be   pending, this     Court finds, the     Writ Petition   becomes
                   premature. It is, in this view of the matter, while not inclining to
                   entertain this Writ Petition at this stage, this Court directs the
                   O.P.1 to consider the representation at the instance of petitioner
                   vide Annexure-9 and take a lawful decision in the matter taking
                   into account the grounds stated in this Writ Petition so also the
                   decisions relied on by the petitioner.
                          The entire exercise shall be completed within a period of
                   eight weeks from the date of communication of a copy of this
                   order, copy of the judgment relied on by the petitioner and also a
                   copy of the Writ Petition by the petitioner.
                          With the aforesaid observation and direction the Writ
                   Petition stands disposed of.
                          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