Arun Kumar Bhanj vs State Of Odisha And Others
2022 Latest Caselaw 701 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P. (C) No. 2600 of 2022

        Arun Kumar Bhanj                      ....                              Petitioner
                                                             Mr. G.C. Swain, Advocate
                                               -Versus -
        State of Odisha and others            ....                     Opposite Parties
                                                                       State Counsel
                          CORAM:
                            DR. JUSTICE B.R. SARANGI
                                               ORDER

27.01.2022

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

2. The petitioner has filed this writ petition seeking direction to opposite parties to take diligent steps in the matter of taking decision on the representation as regard to taking into account the period spent by the petitioner as resource teacher for the purpose of counting seniority promotion/pension and fixation of pay on the basis of the judgment passed by the tribunal in O.A. No.325 (C) of 2011 with batch disposed of on 28.09.2015.

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-4 and the same may be directed to be disposed of within a stipulated time, 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-4, and pass appropriate order in accordance with law within a period of three months from the date of production/communication of certified/authenticated 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, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Ashok                                                  (Dr. B.R. Sarangi)
                                                             Judge