Ashok Kumar Mishra vs State Of Odisha & Ors
2021 Latest Caselaw 11784 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.33963 OF 2021

Ashok Kumar Mishra                        .....                 Petitioner

                                                 Mr. P.C. Jena, Advocate
                                  Vs.
State of Odisha & Ors.                    .....         Opposite parties

                                                           State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

16.11.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking to quash the meeting of the proceedings dated 10.02.2020 and to issue direction to the opposite parties to give promotion to the petitioner from the post of Senior Assistant to Section Officer with effect from 10.02.2020 along with other service benefits 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 opposite party no.3 vide Annexure-7 series and the same may be directed to be considered taking into consideration the judgment passed by this Court in the case of P. Kishore Kumar Subudhi v. State of Odisha, 2021 (II) OLR 556 and Susama Barik v. State of Odisha (W.P.(C)

No. 21795 of 2021 disposed of on 03.08.2021) within a stipulated time.

5. Considering the limited nature of grievance, 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-7 series and pass appropriate order in accordance with law taking into consideration the judgment passed by this Court in the case of P. Kishore Kumar Subudhi v. State of Odisha, 2021 (II) OLR 556 and Susama Barik v. State of Odisha (W.P.(C) No. 21795 of 2021 disposed of on 03.08.2021) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE