Raja Kishore Singh vs State Of Odisha & Others
2021 Latest Caselaw 9445 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WP(C) No. 25961 of 2021

            Raja Kishore singh                ...                    Petitioner
                                                 Mr. J.K. Khuntia, Advocate
                                          -Versus -
            State of Odisha & Others          ...             Opposite Parties
                                                           . Standing Counsel


                   CORAM:
                    DR. JUSTICE B.R. SARANGI
                                     ORDER

09.09.2021

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 party no.3 to issue appointment order in favour of the petitioner under the Rehabilitation Assistance Scheme, Rules governing the field at the time of death of his father and in terms of the Judgment of this Court in Damodar Jena vrs. M.D. GRIDCO Ltd. 2015 (II) ILR, Cut-569.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievance, the petitioner has made representation to the opposite party no.3 vide Annexure-8 and direction be given to the said opposite party to consider and dispose of the same taking into consideration Annexure-6 and the ratio decided in the judgment in Damodar Jena (supra).

5. In view of the aforesaid limited grievance of the petitioner, without expressing any opinion on the merits of the

case, this Court disposes of the writ petition directing the opposite party no.3 to take a decision on the representation filed by the petitioner vide Annexure-8 and pass appropriate order in accordance with law taking into consideration Annexure-6 and the ratio decided in the judgment in Damodar Jena (supra) within a period of three months from the date of production of certified/ authenticated copy of this order by the petitioner.

Issue urgent certified copy as per rules.

A.K. Rana                                              (Dr. B.R. Sarangi)
                                                            Judge