Gobinda Sahu vs State Of Odisha And Others
2021 Latest Caselaw 10850 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 31694 of 2021

Gobinda Sahu                          .....                      Petitioner
                                                    Mr.J. Sahu, Advocate
                                      Vs.
State of Odisha and others            .....               Opposite Parties

                                                           State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                        ORDER

08.10.2021

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

2. Heard.

3. The petitioner has filed this writ petition challenging the action of the opposite parties in not revoking the illegal suspension order No. 53 dated 25.01.2021 passed against the petitioner.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-5 and the same may be directed to be considered within a stipulated time taking into consideration the judgment of the Apex Court in the case of Ajay Kumar Choudhary v. Union of India (UOI) and others, reported in (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.4 to consider the representation filed by the petitioner vide Annexure-5 and pass appropriate order in accordance with law, taking into consideration the judgment of the Apex Court in the case of Ajay Kumar Choudhary v. Union of India (UOI) and others, reported in (2015) AIR (SC) 2389, within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE Arun