Tapan Meher vs State Of Odisha And Others
2022 Latest Caselaw 360 Ori

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              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 667 of 2009

Tapan Meher                             .....                                  Petitioner
                                                               Mr. S.B. Jena, Advocate
                                        Vs.
State of Odisha and others              .....                            Opposite parties
                                                                          State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                ORDER

18.01.2022 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 count the past service rendered by him as Gram Panchayat Secretary for the purpose of pensioanry benefits.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made a representation to opposite party No.1 vide Annexure-5 and the same may be directed to be considered within a stipulated time, taking into consideration the ratio decided by this Court in W.P.(C) No. 6267 of 2018 disposed of on 30.08.2018, 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.1 to consider the representation filed by the petitioner vide Annexure-5, taking into consideration the judgment of this Court dated 30.08.2018 passed in W.P.(C) No. 6267 of 2018, 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.)