Bijay Kumar Swain vs State Of Odisha & Others ..... Opposite ...
2023 Latest Caselaw 15728 Ori

Orissa High Court

Bijay Kumar Swain vs State Of Odisha & Others ..... Opposite ... on 7 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.39722 of 2023

Bijay Kumar Swain                         .....                            Petitioner
                                                       Mr. Prabodha Chandra Nayak,
                                                                          Advocate
                                          Vs.
State of Odisha & Others                  .....                       Opposite Parties

                                                       Mr.Tarun Kumar Patnaik, ASC

            CORAM:
                ACTING CHIEF JUSTICE DR. B.R. SARANGI
                MR. JUSTICE MURAHARI SRI RAMAN

                                                 ORDER

07.12.2023

Order No. This matter is taken up through hybrid mode.

01.

2. Heard learned counsel for the parties.

3. The Petitioner has filed this writ petition seeking direction to the Opposite Party No.6 to make payment of increased labour charges, as per Notification of Labour and Employment Department for the work Construction/up-gradation and Maintenance of Rural Roads under Pradhan Mantri Gram Sadak Yojana (PMGSY) for year 2007-08 in the district of Cuttack vide Package No.OR-07-75/VII Agt.No.94/PMGSY-VI of 2009-10 within a stipulated period in terms of the judgment passed in Mahes Prasad Mishra vrs. State of Orissa; 2012 (Suppl-1) OLR 1035.

6. In course of hearing, learned counsel for the Petitioner states that highlighting his grievance, the Petitioner has made a representation/application to Opposite Party No.6 vide

Annexure-5 and the same may be directed to be considered within a stipulated time, to which learned counsel for the State has no objection.

7. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing Opposite Party No.6 to consider the representation/application filed by the petitioner vide Annexure-5 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

                                                                      (DR. B.R. SARANGI)
                                                                   ACTING CHIEF JUSTICE



          Aswini                                                           (M.S. RAMAN)
                                                                              JUDGE

Designation: PA(SECRETARY-IN-CHARGE)

Location: ORISSA HIGH COURT, CUTTACK Date: 07-Dec-2023 16:20:01