Pradeep Kumar Mallick vs State Of Odisha & Anr
2021 Latest Caselaw 10910 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 31503 of 2021

 Pradeep Kumar Mallick                    .....                 Petitioner

                                                         Dr. J.K. Lenka,
                                                               Advocate
                                 Vs.
 State of Odisha & Anr.                   .....          Opposite Parties

                                                          State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                        ORDER

25.10.2021

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 direction to opposite party no.1 to consider his case for promotion to the post of Asst. Executive Engineer (A.E.E.) against unreserved (U.R) post on the basis of judgment in R.K. Sabharwal v. State of Punjab, AIR 1995 SC 1371 within a stipulated period.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-3 and the same may be directed to be considered keeping in view the ratio decided by the apex Court in R.K. Sabharwal (supra) within a stipulated time.

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.1 to consider the representation filed by the petitioner vide Annexure-3 and pass appropriate order keeping in view the ratio decided by the apex Court in R.K. Sabharwal (supra) 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 Alok