Chandra Kumar Behera vs State Of Odisha & Ors
2021 Latest Caselaw 12283 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.36757 OF 2021

Chandra Kumar Behera                      .....                  Petitioner

                                                     Mr. J. Sahu, Advocate
                                  Vs.
State of Odisha & Ors.                    .....           Opposite parties

                                                            State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

30.11.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking to quash the order of suspension dated 07.10.2011 under Annexure-1 issued by opposite party no.4 and he further seeks direction to the opposite parties to reinstate him in his service forthwith with all service benefits.

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-2 and the same may be directed to be considered keeping in view the judgment passed by the apex Court in Ajay Kumar Choudhary v. Union of India (UOI), (2015) AIR (SC) 2389.

5. Considering the limited grievance of the petitioner, 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-2 and pass appropriate order in accordance with law keeping in view judgment of the apex Court in Ajay Kumar Choudhary (supra) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE