Soumya Ranjan Mishra vs State Of Odisha And Another
2022 Latest Caselaw 226 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P. (C) No. 492 of 2022

      Soumya Ranjan Mishra               ....                           Petitioner
                                                      Mr. J. Sahu, Sr. Advocate
                                         -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 to quash the order of suspension dated 23.09.2020 issued by opposite party no.2.

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 the apex Court in the case of Ajay Kumar Choudhury v. Union of India, AIR 2015 SC 2389, 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 judgment of the apex Court in the case of Ajay Kumar Choudhury v. Union of India, AIR 2015 SC 2389, 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