Jyotiranjan Sahoo vs State Of Orissa And Ors
2022 Latest Caselaw 5706 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No.17494 of 2022
                 Jyotiranjan Sahoo                           ....          Petitioner
                                                           Mr. P.K. Mohapatra, Adv..
                                                -versus-
                State of Orissa and Ors.                   ....     Opposite Parties
                                                                Mr. B.A. Prusty, SC
                                                                (for S & ME Deptt.)

                             CORAM:
                             DR. JUSTICE S.K. PANIGRAHI

Order                                          ORDER
No.                                           19.10.2022

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel for the Petitioner submits that in this

Writ Petition, the Petitioner, seeks a direction from this

Court to the Opposite Parties to give appointment to him

under the Rehabilitation Assistance Scheme as per

Odisha Civil Service (Rehabilitation Assistance) Rules,

1990 which was prevailing at the time of death of his

father on 16.02.2020 in view of the judgment of the

Supreme Court rendered in the case of State of Madhya

Pradesh and Ors. -vrs.- Ashish Awasthi1. He further

submits that the Petitioner has applied for appointment

under the said Scheme on 07.01.2021 to the Opposite

2021 (II) OLR (SC) 1072

// 2 //

Party No.4/ Block Education Officer, Khaira, in the

district of Balasore. Now the said application is pending

before the Opposite Party No.4/ District Education

Officer, Balasore.

4. In such view of the matter, the Opposite Party No.4/

District Education Officer, Balasore is directed to dispose

of the application dated 07.01.2021 of the Petitioner and

pass a reasoned order as per law governing the field

within a period of two months from the date of

presentation of a copy of this order along with a copy of

the Writ Petition.

5. Accordingly, this Writ Petition is disposed of.

6. Urgent certified copy of this order be granted on

proper application.

(Dr. S.K. Panigrahi) Judge B.Jhankar