Dr. Pravash Kumar vs State Of Odisha & Ors
2022 Latest Caselaw 1184 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.4063 OF 2022

Dr. Pravash Kumar                        .....                  Petitioner
Mohanty
                                               Mr. S.N. Patnaik, Advocate
                                 Vs.
State of Odisha & Ors.                   .....           Opposite parties

                                                           State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

09.02.2022

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 direction to the opposite parties to declare the retirement age on superannuation of the Homeopathy doctors in the State of Odisha as 65 years instead of 60 years taking into consideration the principles of law laid down by the apex Court in judgment dated 03.08.2021 passed in Civil Appeal No.4578/2021 under Annexure-4 and allow him to continue in his post of Homeopathy doctor up to the age of enhanced date of superannuation till the age of 65 years of age with all consequential benefits at par with the allopathic doctors.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-5 and the same may be directed to be

considered taking into consideration Annexure-4 within a stipulated time to which learned State Counsel has no objection.

5. As agreed by the learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-5 and pass appropriate order taking into consideration Annexrue-4 within a period of three months from the date of production of certified copy this order.

6. Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE