Chandrabhanu Dey vs State Of Odisha And Another
2022 Latest Caselaw 210 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P. (C) No. 41455 of 2021

      Chandrabhanu Dey                    ....                           Petitioner
                                                              Mr. R.K. Rout, Adv.
                                          -Versus -
      State of Odisha and another         ....                     Opposite Parties
                                                                                .


                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                           ORDER

10.01.2022

Order No. This matter is taken up through hybrid mode.

2. The petitioner has filed this writ petition seeking direction to opposite party no.1 to allow him to enjoy similar benefit as have been allowed to nine others within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.1 vide Annexure-12, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgment of this Court in the case of Sakrajit Das v. State of Orissa (W.P.(C) No. 2279 of 2011 disposed of on 19.04.2019) under Annexure-10, to which learned State Counsel has raised no objection.

4. As agreed 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.1 to consider the representation filed by the petitioner vide Annexure-12, and pass appropriate order in accordance with law taking into consideration the judgment of this Court in the case of Sakrajit Das v. State of Orissa (W.P.(C) No. 2279 of 2011 disposed of on 19.04.2019) under Annexure-10, within a period of three months from the date of production of certified copy of this order.

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.

Ashok                                                (Dr. B.R. Sarangi)
                                                          Judge