Ullash Bhatta vs State Of Odisha And
2023 Latest Caselaw 4582 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.12972 of 2023

        Ullash Bhatta                       ....                      Petitioner
                                                         Mr. G. Sethi, Advocate

                                         -versus-
        State of Odisha and
        Others                              ....               Opposite Parties
                                                                State Counsel

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

27.04.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

<It is therefore prayed that this Hon'ble Court may graciously be pleased to issue Rule NISI calling upon the Opp. Parties more particularly to the Opp. Party Nos.1 and 2 to show cause as to why the decision/rejection order vide No.10700 dt. 13.03.2023 (under Annexure-6) passed by the Director, Higher Education (O.P. No.2) shall not be quashed.

And as to why the petitioner shall not be given appointment under Orissa Civil Service (Rehabilitation Assistance Scheme) Rules immediately considering the Hon'ble Apex Court's judgment passed in case of Malaya Nanda Sethy-vrs-State of Odisha and Others, reported in 2022 (II) OLR (SC)-1 (under Annexure-7) and the // 2 //

petitioner's representation dt.20.03.2023 (under Annexure-8);

And if the Opp. Parties fail to show cause or show insufficient cause the said rule be made absolute.=

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-8 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev