Sushanta Kumar Seth vs State Of Odisha & Ors
2021 Latest Caselaw 9564 Ori

Citation : 2021 Latest Caselaw 9564 Ori
Judgement Date : 9 September, 2021

Orissa High Court

Sushanta Kumar Seth vs State Of Odisha & Ors on 9 September, 2021

                                   1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.27947 OF 2021

Sushanta Kumar Seth                     .....                 Petitioner

                                               Mr. S.K. Dalai, Advocate
                                Vs.
State of Odisha & Ors.                  .....         Opposite parties

                                                         State 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 petitioner.

3. The petitioner has filed this writ petition seeking to quash the order of disengagement dated 27.03.2015 under Annexure-5 in view of judgment dated 05.12.2019 passed by this Court in W.P.(C) No.18355 of 2014 and further seeks to allow him to discharge his duties in the light of the judgment of the apex Court in M.S. Sheriff v. State of Madras and Others, 1954 AIR 397.

4. In course of hearing, learned counsel for the petitioner stated that the petitioner may be permitted to move a fresh representation highlighting his grievances before the authority, so that the same can be considered in accordance with law.

5. Considering the limited nature of grievance of the petitioner, this Court directs the petitioner to file a fresh representation within a period of two weeks from

today ventilating his grievances before the authority. In the event the petitioner files such representation along with this order, the authority shall consider and pass appropriate order keeping in view the judgment dated 05.12.2019 passed by this Court in W.P.(C) No.18355 of 2014 and judgment of the apex Court in M.S. Sheriff (supra) within a period of three months thereafter.

6. With the aforesaid observation and direction, the writ petition is disposed of.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE