Sarbeswar Barik vs State Of Odisha And Others
2021 Latest Caselaw 12172 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                  W.P.(C) No. 35217 of 2021

Sarbeswar Barik                     .....                         Petitioner

                                               Ms. U.R. Bastia, Advocate
                                    Vs.
State of Odisha and others          .....                   Opposite parties
                                                   Mr. B.P. Tripathy, AGA

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

25.11.2021

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

01.

2. Heard Ms. U.R. Bastia, learned counsel for the petitioner and Mr. B.P. Tripathy, learned Additional Government Advocate for the State.

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. Mr. B.P. Tripathy, learned Additional Government Advocate contended that if the case of the petitioner is covered by the aforesaid decision, the opposite party authority shall examine the same and pass appropriate order in the matter.

5. 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.

6. Issue urgent certified copy as per rules.

Arun                                   (DR. B.R. SARANGI)
                                            JUDGE