WP(C)/8594/2021
2021 Latest Caselaw 3536 Ori

                             W.P.(C) No.8594 of 2021




2.     10.03.2021         Heard learned counsel for the parties.
                          Learned counsel for the Petitioner contended that the
                    Petitioner   was    appointed   under    the   Rehabilitation
                    Assistance Scheme. Accordingly, he joined in service, but
                    the financial benefit has not been granted to the Petitioner.
                    He further contended that the case of the Petitioner is
                    squarely covered by the ratio decided in Anand Dash v.
                    State of Odisha, 2014 (Supp.1) OLR 754. He further
                    contended that the Petitioner may be permitted to move a
                    fresh representation highlighting his grievances before
                    Opposite Party No.1 so that the same can be considered
                    keeping in view of the ratio decided by this Court in Anand
                    Dash (supra) in accordance with law.
                          Considering the limited nature of grievance of the
                    Petitioner and without expressing any opinion on the merits
                    of the case, this Court directs the Petitioner to file a fresh
                    representation within a period of two weeks from today
                    ventilating his grievances before the Opposite Party No.1. In
                    the event the Petitioner files such representation along with
                    authenticated copy of this order and the copy of the
                    aforesaid judgment, Opposite Party No.1, shall consider the
                    same and pass appropriate order keeping in view of the ratio
                    decided by this Court in Anand Dash (supra) in accordance
                    with law within a period of three months thereafter.
                          With the aforesaid observation and direction, the writ
                    petition is disposed of.


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(Biswanath Rath, J.) Ayas