Puspanjali Singh And Others vs State Of Odisha And Another
2022 Latest Caselaw 1015 Ori

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             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 3097 of 2022

Puspanjali Singh and others              .....                                 Petitioners
                                                             Mr.S.K. Tripathy, Advocate
                                         Vs.
State of Odisha and another              .....                             Opposite parties
                                                      Mr. S.Jena, Standing Counsel for
                                                                         S&ME Deptt.
             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                                ORDER

03.02.2022

Order No. This matter is taken up through video conferencing mode.

2. Heard.

3. The petitioners claim benefit of the judgment passed by this Court in Rashmirekh Patra and others v. State of Odisha (W.P.(C) No. 1716 of 2012 disposed of on 14.12.2012 along with batch of matters).

4. Learned counsel for the petitioners contended that the petitioners stand on similar footing with Rashmirekh Patra (supra) and claim for employment, but the same has not been considered.

5. Considering the contention raised by learned counsel for the parties and after going through the records, without expressing any opinion on the merits of the case, this Court disposes of the writ application granting liberty to the petitioners to file a fresh representation before the authority concerned highlighting their grievance within a period of two weeks from today. If such a representation be made within the time stipulated, the authority shall consider the same within a period of three months thereafter taking into consideration the ratio decided in Rashmirekh Patra (supra) and pass appropriate order in accordance with the provisions of law.

6. As the restrictions due to resurgence of COVID-19 situation are

continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's Notice No. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

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