Sri Uma Charan Panda vs State Of Orissa And Others
2022 Latest Caselaw 1132 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) (OA) No.225 of 2011

            Sri Uma Charan Panda                      ....            Petitioner
                                              M/s. Indramani Sahoo, Advocate
                                         -versus-

            State of Orissa and others                ....     Opposite Parties
                                               Mr. R.N. Mishra, AGA for State.

                      CORAM:
                      JUSTICE A.K.MOHAPATRA
                                          ORDER

08.02.2022 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This application has been filed with the following prayer:

"(i) To admit and allow this Original Application;

(ii) To direct the Respondents to grant/sanction pension and other pensionary benefits to the applicant after regularize his service on completion of 10 years service under work charged establishment;

(iii) And to pass such other order/orders as this Hon'ble Tribunal may deem fit and proper for granting complete and effective justice to the applicant."

3. It appears from record that the matter is pending since more than a decade. Therefore, there is no meaning to keep the matter pending any further.

4. Learned Additional Government Advocate for the State submits that let the Petitioner approach the Authority by filing a fresh representation along with the latest judgments of this Court upon which, he is relying on. In such event, the Authority shall

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consider the case of the Petitioner in accordance with law as well as in the light of the judgments of this Court.

5. In such view of the matter, the writ petition stands disposed of with a direction to the Petitioner to file a fresh representation stating therein all grounds along with copies of the judgments relied on by the Petitioner within a period of two weeks from today. If such representation is filed within the time frame, the Authority shall consider the same taking into account the judgments relied on by the Petitioner within a period of six weeks from the date of filing of such representation by passing a speaking and reasoned order. Decision so taken be communicated to the Petitioner within a period of ten days thereafter.

6. With the above direction, the writ petition stands disposed of.

7. Issue urgent certified copy of this order on proper application.

A.K. Mohapatra) Judge U.K.Sahoo