Dayanidhi Pradhan vs State Of Odisha And Others
2021 Latest Caselaw 12190 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WP(C) No. 36572 of 2021


            Dayanidhi Pradhan                        ...                    Petitioner
                                                             Mr. D. Rath, Advocate
                                              -Versus -
            State of Odisha and others               ...             Opposite Parties
                                                                      State Counsel


                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                            ORDER

26.11.2021

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

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to opposite parties to sanction the 3rd RACP in favour of the petitioner.

4. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlighting his grievances before the authority so that the same can be considered in the light of the ratio decided by this Court in State of Odisha and another v. Bihari Lal and others (W.P.(C) No.2831 of 2016 disposed of on 27.06.2016), since the petitioner's case is covered under the said decision, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, this Court directs the petitioner to file a fresh representation within a period of fifteen days from today ventilating his grievances before the

authority. In the event the petitioner files such representation along with the judgment passed by this Court in Bihari Lal (supra), the authority shall consider and dispose of the same and pass appropriate order taking into consideration the ratio decided in Bihari Lal (supra), within a period of two months thereafter.

6. With the aforesaid observation/direction, the writ petition stands disposed of.

7. Issue urgent certified copy as per rules.

                                                    (Dr. B.R. Sarangi)
Ashok                                                    Judge