WP(C)/12704/2021
2021 Latest Caselaw 6214 Ori

                                W.P.(C) No. 12704 of 2021




02.   08.06.2021           This matter is taken up by video conferencing
                   mode.
                           Heard learned counsel for the parties.
                           The petitioner has filed this writ petition seeking
                   direction to the opposite party no.2 to dispose of the
                   representation    dated   20.01.2020     under    Annexure-6
                   keeping in view the judgment of the apex Court in the
                   case of Union of India v. Dalbir Singh, 2009 AIR SCW
                   4552 under Annexure-5, within a stipulated period.
                           In course of hearing, learned counsel for the
                   petitioner states that highlighting the grievance, the
                   petitioner has made representation to the opposite party
                   no.2 vide Annexure-6 and direction be given to the said
                   opposite party to consider and dispose of the same by
                   taking into consideration Annexure-5.
                           In view of the aforesaid limited grievance of the
                   petitioner, this Court disposes of the writ petition
                   directing the opposite party no.2 to take a decision on the
                   representation filed by the petitioner vide Annexure-6 and
                   pass appropriate order in accordance with law, by taking
                   into consideration Annexure-5, within a period of three
                   months     from   the   date   of   production   of   certified/
                   authenticated copy of this order by the petitioner.
                             As the restrictions due to resurgence of COVID-
                   19 situation are continuing, learned counsel for the
                   parties may utilize a print out of the order available in the
                   High Court's website, at par with certified copy, subject
                   to attestation by the concerned advocate, in the manner
         prescribed, vide Court's Notice No.4587 dated 25th
        March, 2020, as modified by Court's notice no. 4798
        dated 15th April, 2021.

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

Ashok (DR. B.R. SARANGI) JUDGE