Chita Ranjan Pradhan vs Heard Learned Counsel For The ...
2023 Latest Caselaw 3048 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) NO.8569 OF 2023

            Chita Ranjan Pradhan                        ....                Petitioner

                                                              Mr.A.Pattanaik,Adv.

                                           -versus-


            State of Odisha and others                  ....            Opp.Parties
                                                                 Mr.S.Mishra,ASC


                      CORAM:
                      JUSTICE BISWANATH RATH
                      JUSTICE M.S.SAHOO
                                     ORDER

Order No.                           10.04.2023
    01.      1.     Heard learned counsel for the Parties.

2. This Writ Petition involves the following prayer:-

<In the above facts and circumstances, it is most humbly and respectfully prayed that this Hon'ble Court may graciously be pleased to issue a writ of mandamus directing Opp. Party No-3 to reimburse the enhanced differential amount of minimum wages, as enhanced from Annexure-2 on the basis of the formula given under Annexure-3 (Series) and in view of the judgment of this Hon'ble Court passed in Mahesh Mishra's case (supra) under Annexure-4 in respect of the Tender Work for <Improvement to Road and CD works (including Maintenance) under Pradhan Mantri Gram Sadak Yojana (P.M.G.S.Y.) Batch-III, in the district of Gajapati for the Package Numbers-OR-10-299/Batch-III(2016-17), (Name of to the work- PWD Road to Patrabasa vides Agreement No- OR-10-EEM-35/2017-18 PMGSY, dated 07.10.2017=. Issue Rule Nisi;

Or in alternate, may direct the Opp. Party No.3, to dispose the representation dated 24.01.2023 (vide Annexure-5) within a stipulated period.

And, may pass any other order/orders as may deem fit and proper;

And, for this act of kindness, the Petitioner shall as in duty bound ever pray.=

3. On the selfsame issue it appears, the representation at the instance of the Petitioner vide Annexure- 5 is pending in the

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establishment of Executive Engineer, Rural Works Division, Mohana-Opp. Party No. 3. This Court in disposal of the Writ Petition directs Opp. Party No. 3 to look into the grievance of the Petitioner vide Annexure-5 and take decision, as appropriate, at least within a period of two months from the date of communication of an authenticated copy of this order along with copy of the Writ Petition by the Petitioner.

4. With this observation, this Writ Petition stands disposed of.

(BiswanathRath) Judge

(M.S.Sahoo) Judge U.Nayak