Sharad Kumar Gupta vs State Of Odisha And Others
2021 Latest Caselaw 10141 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P. (C) No.29059 of 2021
            Sharad Kumar Gupta                       ....            Petitioner
                                                                              None




                                            Mr.Biplab P.B.Bahali, Advocate
                                         -versus-

            State of Odisha and others               ....          Opp. Parties

                                                          Mr.A.K.Nanda, AGA
                CORAM:
                   JUSTICE S.K. MISHRA
                   JUSTICE SAVITRI RATHO
                                        ORDER

Order No.                              22.09.2021

01.    1.    This matter is taken up through hybrid mode.

2. Having heard Mr.Bahali, learned counsel for the petitioner and Mr.A.K.Nanda, learned Addl. Government Advocate, we are of the prima facie opinion that the petitioner has already approached the Grievance Redressal Mechanism for redressal of his grievance. So, we are not inclined to entertain the writ petition.

3. The judgment cited by learned counsel for the petitioner in Tulsi Narayan Garg v. The M.P. Road Development, Bhopal and others in Civil Appeal Nos.6726-6729 of 2019 (Arising out of SLP (C) Nos.1436-1439 of 2019) is not applicable to the present case because in that case proceedings for liquidated damages sought to be challenged were pending adjudication before the Tribunal.

4. Hence, the writ petition is dismissed being devoid of merit. However, the petitioner may approach the Grievance Redressal Mechanism for early disposal of the case, if he is so advised.

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5. Urgent certified copy of this order be granted on proper application.

(S K.Mishra) Judge

(Savitri Ratho) Judge Bichi