Orissa High Court
Biraj Mohan Mohanty vs State Of Odisha on 14 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.21696 of 2023
Biraj Mohan Mohanty .... Petitioner
Mr.S.B.Jena, Advocate
-versus-
State of Odisha .... Opposite Party
Mr.Saswat Das, A.G.A.
CORAM:
JUSTICE A.K. MOHAPATRA
Order No. ORDER
14.07.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Government Advocate. Perused the Writ Petition as well
as the documents annexed thereto.
3. The Petitioner has filed the present Writ Petition with the
following prayer:
" Under the aforesaid facts and circumstances of
the case, it is therefore prayed that this Hon'ble Court
may graciously be pleased to issue a writ of mandamus
or any other appropriate writ/writs by directing the
Opp.Parties to grant the Petitioner GPF, Final Pension,
Gratuity, Unutilised Leave Salary and other retiral dues
in favour of the Petitioner taking into consideration the
judgment delivered by this Hon'ble Court in W.P.(C)
No.14718 of 2015.
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And further be pleased to grant the Petitioner all
consequential and service benefits.
Or pass such other order/orders as this Hon'ble
Court may deem fit and proper in the facts and
circumstances of the case."
4. In course of hearing of the writ application, learned counsel for
the Petitioner submits that the Petitioner ventilating his grievance has
submitted representation before the Additional Chief Secretary,
Forest and Environment Department, Odisha, sole Opposite Party
under Annexure-3. It is also submitted by the learned counsel for the
Petitioner that the said representation is pending as of now. It is also
submitted by the learned counsel for the Petitioner that a direction be
issued to the sole Opposite Party to consider the representation of the
Petitioner under Annexure-3 within a stipulated period of time.
5. Learned Additional Government Advocate submits that he has
no objection if the representation of the Petitioner is considered by
the sole Opposite Party, which is stated to be pending, in accordance
with law within a stipulated period of time.
6. Considering the limited nature of grievance of the Petitioner,
the writ application is disposed of at the stage of admission with a
direction to the sole Opposite Party to consider the representation of
the Petitioner under Annexure-3 in accordance with law within a
period of eight weeks from the date of production of certified copy of
this order. Further, liberty is granted to the Petitioner to file any other
document/judgment along with certified copy of this order before the
sole Opposite Party. In such event the Opposite Party shall do well to
consider the same in accordance with law and pass a speaking and
reasoned order while disposing of the representation of the Petitioner,
within a period of two months from the date of communication of the
certified copy of this order. The decision so taken on the
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representation of the Petitioner be communicated to the Petitioner
within two weeks thereafter.
7. With the aforesaid observation, the writ application stands
disposed of.
8. Issue urgent certified copy of this order as per Rules.
RKS ( A.K. Mohapatra )
Judge
Signature Not Verified
Digitally Signed
Signed by: RAMESH KUMAR SINGH
Designation: Junior Stenographer
Reason: Authentication
Location: HIgh Court of Orissa
Date: 17-Jul-2023 15:52:50
