Mihir Ranjan Sahu vs State Of Odisha & Ors
2023 Latest Caselaw 8936 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 25095 of 2023

        Mihir Ranjan Sahu                      ....                 Petitioner
                                                             Mr. G. Sethi, Advocate

                                             -versus-

        State of Odisha & Ors.                 ....                 Opposite Parties
                                                                Mr. B. Panigrahi, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

09.08.2023 Order No

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

2. Heard learned counsel for the Petitioner and learned counsel for the Opposite 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 admit this writ petition and issue writ of mandamus by directing the Opp. Parties more particularly to the Opp.party No.3 i.e. the District Education Officer (D.E.O), Dhenkanal to give compassionate appointment under the Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 keeping in view of the judgment/decision passed by the Hon'ble Apex Court in case of Malayananda Sethy-vrs-State of Odisha and others reported in 2022(II) OLR (SC)-1 (under Annexure-10) and considering the petitioner's representation dt.20.03.2023 (under Annexure-11) within a stipulated period for the greater interest of justice And pass any other order/orders, direction/directions as would be deemed fit and proper which would give complete relief to the petitioner;

And for this act of kindness the petitioner as in duty bound shall ever pray."

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4. Learned counsel for the Petitioner submits that through highlighting his grievances, the Petitioner has filed a representation at Annexure-11 to the Writ Petition before the O.P. No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 3 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. 3 to take a decision on the above noted petition in accordance with law within a period of three (3) months from the date of receipt 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 Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Aug-2023 16:12:07