WP(C)/15700/2021
2021 Latest Caselaw 6248 Ori

                                 W.P.(C) No.15700 of 2021




2.   09.06.2021            The matter is taken up by video conferencing mode.
                           Heard learned counsel for the petitioner.
                           The petitioner has filed this writ petition seeking direction
                  to opposite party no.3 to take a decision on the application of the
                  petitioner keeping in view the judgment passed in the Case of
                  Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt.)
                  & others, 2016 (I) ILR-1162 and issue appointment order in
                  favour of the petitioner under Rehabilitation Assistance Scheme.
                           In course of hearing, learned counsel for the petitioner
                  states that highlighting the grievances, the petitioner has made
                  representation to opposite party no.3 vide Annexure-10 and the
                  same may be directed to be disposed of within a stipulated time.
                           Considering the limited grievance of the petitioner, this
                  Court without expressing any opinion on the merits of the case,
                  disposes of the writ petition directing opposite party no.3 to
                  consider the representation filed by the petitioner vide Annexure-
                  10 and pass appropriate order in accordance with law within a
                  period    of    three   months   from   the   date   of   production   of
                  authenticated/certified copy of this order.
                           As the restrictions due to resurgence of COVID-19 situation
                  are continuing, learned counsel for the parties may utilize a
                  printout 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.


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

Ajaya (DR. B.R. SARANGI, J)