Sudam Charan Nayak vs State Of Odisha And Others
2022 Latest Caselaw 625 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 2574 of 2009

Sudam Charan Nayak                       .....                               Petitioner
                                                             Mr.P.K. Kuanr, Advocate
                                        Vs.
State of Odisha and others               .....                          Opposite parties
                                                                         State Counsel
                CORAM:
                    DR. JUSTICE B.R. SARANGI

                                                ORDER

25.01.2022

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties to treat the period of service from 01.12.1980 to 31.12.1995 as the qualifying service and disburse the petition and retiral dues accordingly within a stipulated period.

3. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before opposite party no.1 highlighting the grievances and direction may be given to consider the same within a stipulated time, taking into consideration the judgment of this Court dated 10.11.2021 passed in W.P.(C) No. 34332 of 2021, to which learned counsel for the State has no objection.

4. As agreed to by learned counsel for the parties, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of with the direction that in case the petitioner, with regard to the grievance made in this petition, files a fresh comprehensive representation before opposite party no.1, within fifteen days hence, the said authority shall consider the same and pass a reasoned and speaking order, taking into consideration the judgment of this Court dated 10.11.2021 passed in W.P.(C) No. 34332 of 2021, as expeditiously as possible, preferably within a period of three months from the date of receipt

of such representation along with the certified/ authenticated copy of this order.

5. 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)
                                               JUDGE