Nalini Kumar Behura vs State Of Odisha And Others
2022 Latest Caselaw 1467 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WPC (OAC) No.3816 of 2012

            Nalini Kumar Behura                      ....             Petitioner
                                                 Mr. Sanjib Mohanty, Advocate
                                         -versus-
            State of Odisha and others               ....      Opposite Parties
                                                  Mr. P.C. Das, ASC for State

                       CORAM:
                       JUSTICE A.K.MOHAPATRA

                                          ORDER

21.02.2022 Order No.

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

2. Heard learned counsel for the Petitioner and learned Additional Standing Counsel for the State. Perused the records.

3. The only grievance of the Petitioner is that although he has submitted a representation dated 10.5.2012 (Annexure-7) before the Director of Health Services, Orissa, Bhubaneswar, Opposite Party No.2, the same is still pending consideration before the said Authority. Accordingly, a prayer has been made to direct Opposite Party No.2 to consider the representation of the Petitioner taking into account the judgment relied on by the Petitioner under Annexure-6 to the writ petition.

4. Learned counsel for the State submits that since the representation under Annexure-7 has been filed on 10.5.2012, it is difficult to trace out the said representation. Accordingly, he submits that the Petitioner may be directed to file a fresh representation along with the supporting documents and the copy of the judgment relied on by the Petitioner under Annexure-6. The Authority may

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also be directed to consider the said representation of the Petitioner within a stipulated period of time.

5. In such view of the matter, the writ petition stands disposed of with a direction to the Petitioner to file a fresh representation along with the supporting documents and copy of the judgment relied on by the Petitioner within a period of two weeks from today along with certified copy of this order. In such event, Opposite Party No.2 shall consider and dispose of the said representation of the Petitioner strictly in accordance with law by passing a speaking and reasoned order within a period of two months from the date of presentation of the said representation. Decision so taken on the representation shall 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 on proper application.

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