Pradeep Kumar Muduli vs State Of Odisha And Others
2022 Latest Caselaw 7262 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WPC (OA) No. 1038 of 2016

Pradeep Kumar Muduli                     .....                                        Petitioner
                                                                   Mr. B. Panigrahi, Advocate
                                         Vs.
State of Odisha and others               .....                                   Opposite Parties
                                                                         Mr. A.K. Mishra, AGA
              CORAM:
                 DR. JUSTICE B.R. SARANGI

                                                    ORDER

09.12.2022

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

02.

2. Heard learned counsel for the Petitioner as well as learned counsel for the State.

3. It is submitted by learned counsel for the Petitioner that case of the Petitioner is covered by the decision of this Court rendered in W.P.(C) No.33301 of 2020, W.P.(C) No.32900 of 2020, W.P.(C) No.33346 of 2020 & W.P.(C) No.33366 of 2020, which have been allowed vide common judgment of this Court delivered on 11.12.2021.

4. In such view of the matter, the Petitioner is directed to approach the Authority by filing a representation along with copy of the aforesaid judgments of this Court along with certified copy of this order within a period of two weeks from today. In the event, the case of the Petitioner is covered under the aforesaid judgments, the Authority shall consider and dispose of the same within a period of two months from the date filing of such representation by passing a reasoned and speaking order. Decision so taken be communicated to the Petitioner within a period of two weeks thereafter.

5. With the aforesaid direction, the writ petition stands disposed of.

6. Issue urgent certified copy as per rules.

Arun                                                         (DR. B.R. SARANGI, J.)