Buli Daini vs State Of Odisha And Others
2022 Latest Caselaw 877 Ori

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              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 1498 of 2022

Buli Daini                               .....                                  Petitioner
                                                                 Mr. J. Gupta, Advocate
                                         Vs.
State of Odisha and others               .....                            Opposite parties

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                 ORDER

01.02.2022

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

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to give appointment to the petitioner in place of her late wife under the provisions of Rehabilitation Assistance Scheme as per the judgment of Ritanjali Giri @ Paul v. State of Orissa, 2016 (I) ILR- 1162.

4. In course of hearing, learned counsel for the petitioners states that highlighting the grievances, the petitioners have made a representation to opposite party No.2 vide Annexure-11 and the same may be directed to be considered within a stipulated time, taking into consideration Annexures- 4 and 8, to which learned counsel for the State has no objection.

5. As agreed to by 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.2 to consider the representation filed by the petitioner vide Annexure-11, taking into consideration Annexures-4 and 8, and pass appropriate order in accordance with law within a period of three months from the date of

production of certified/authenticated copy this order.

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.)