Santosh Kumar Patra vs State Of Odisha
2021 Latest Caselaw 11372 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.32220 OF 2021

Santosh Kumar Patra                       .....                 Petitioner

                                                          Mr. B. Routray,
                                                             Sr.Advocate
                                  Vs.
State of Odisha                           .....            Opposite party

                                                           State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

06.11.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite party to take effective steps to issue necessary pension order within a stipulated time.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party vide Annexure-9 series and the same may be directed to be considered and disposed of within a stipulated time taking into consideration of the judgment in Harbans Lal v. State of Punjab (CWP No.2371 of 2010 decided on 31.08.2010) to which learned State Counsel has no objection.

5. As agreed by learned counsel for the parties and

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 the opposite party to consider the representation filed by the petitioner vide Annexure-9 series and pass appropriate order in accordance with law taking into consideration of the judgment in Harbans Lal v. State of Punjab (CWP No.2371 of 2010 decided on 31.08.2010) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE