Hrudananda Ray vs State Of Odisha And Others
2021 Latest Caselaw 11979 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 35807 of 2021

Hrudananda Ray                 .....                                Petitioner
                                                    Mr. S. Mishra, Advocate
                               Vs.
State of Odisha and others     .....                          Opposite Parties
                                                              State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                                           ORDER

22.11.2021

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

2. Heard.

3. The petitioner has filed this writ petition challenging the order of suspension dated 06.03.2020 under Annexure-2 and seeking for a direction to opposite parties to reinstate the petitioner in the post of Tax and Fee Collector, Keonjhargarh Municipality.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party No.1 vide Annexure-3 and the same may be directed to be considered, within a stipulated time, taking into consideration the judgment passed by the apex Court in the case of Ajay Kumar Choudhary v. Union of India, Civil Appeal No. 1912 of 2015 disposed of on 26.02.2015, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party No.1 to consider the representation filed by the petitioner vide Annexure-3, taking into consideration the judgment passed by the apex Court in Ajay Kumar Choudhary (supra) and pass appropriate order in accordance with law, within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Arun                                   (DR. B.R. SARANGI)
                                            JUDGE