Harekrishna Mohapatra vs State Of Odisha And Ors
2021 Latest Caselaw 11986 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OAC) No. 3184 of 2001

             Harekrishna Mohapatra                    ....                                 Petitioner
                                                                     Mr. K.K. Swain, Advocate
                                                       -Versus -
             State of Odisha and Ors.                 ....                        Opp. Parties
                                                                                             .
                                                                        Mr. M. Balabantaray,
                                                                Standing Counsel for the State

                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                              ORDER

22.11.2021 Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. In course of hearing, learned counsel for the petitioner states that grievance of the petitioner is covered by the ratio decided in Sunil Barik v. State of Orissa, 2021 (II) OLR 469 and therefore the writ petition may be disposed of directing the authority concerned to consider the grievance of the petitioner keeping in view the said judgment.

4. In view of such submission, the writ petition stands disposed of with the direction that in case the petitioner files a fresh comprehensive representation before the authority concerned within two weeks hence, the said authority shall consider and dispose of the same, keeping in view the judgment of this Court in Sunil Barik v. State of Orissa, 2021 (II) OLR 469, within a period of four months from the date of receipt of such representation along with the certified copy of this order.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge GDS