Nayan Ranjan Das vs State Of Odisha And Others
2022 Latest Caselaw 754 Ori

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              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 1815 of 2009

Nayan Ranjan Das                       .....                                  Petitioner
                                                              Mr. N. Biswal, Advocate
                                       Vs.
State of Odisha and others             .....                            Opposite parties

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

28.01.2022

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

2. Heard.

3. The petitioner has filed this writ petition challenging the order of suspension dated 15.05.2009 under Annexure-9 and seeking direction to the opposite parties to revoke the order of suspension and reinstate him under Rule-12 (5) of the OCS (CCA) Rules, 1962.

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 judgment of this Court in Madhusudan Bhuyan v State of Orissa and others, 41 (1975) CLT 1195, 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 in Madhusudan Bhuyan (supra) 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.)