Tapan Narayan Mohanty vs Orissa State Seed Corporation
2023 Latest Caselaw 7704 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 11925 of 2016

Tapan Narayan Mohanty                 .....                                 Petitioner
                                                          Mr.A.K.Acharya, Advocate
                                      Vs.
Orissa State Seed Corporation         .....                           Opposite Parties
LTD. & Ors.
                                                                Mr. S.Das, Advocate

                      CORAM: JUSTICE SANJAY KUMAR MISHRA

                                             ORDER

17.07.2023 I.A. No.9480 of 2023 Order No. This matter is taken up through hybrid mode.

15.

2. This application has been filed for extension of time for compliance of judgment dated 11.05.2023, vide which it was directed to disburse the benefits in favour of the Petitioner within six weeks from the date of the said order. A prayer has been made to extend the time by another three months .

3. This I.A. has been filed on 27.06.2023 for extension of time on the ground that the Corporation as at present is running with shortage of manpower and during the ongoing Kharif-2023 season, the staff assigned with multifarious activities are engaged for completion of diversion of seeds to meet the requirement of the State. The Petitioner was superannuated on 31.07.2014. Being an old case, and due to shortage of manpower, it becomes difficult for the Corporation to updated the Service Book of the Petitioner with regard to leave accounts, to calculate and make payment towards leave encashment and gratuity.

4. To the said prayer made in the I.A., an objection has been filed by the Petitioner enclosing thereto voluminous documents to

demonstrate before this Court that the Petitioner is suffering from Kidney Cancer and needs money for his treatment.

5. Mr. Acharya, learned Counsel for the Petitioner further submits, the reasons indicated in the I.A., praying for further extension of time is not justified as the needful is to be done by the Accounts Department of the Corporation to ensure compliance of the direction given by this Court. However, this Court is inclined to grant further three weeks time as last chance for compliance of the direction given in terms of the judgment dated 11.05.2023.

6. Accordingly, I.A. stands disposed of.

7. Learned Counsel for the parties are at liberty to utilize and act upon the digitally signed copy of this Order.

(S.K. MISHRA) JUDGE

Banita

Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JUNIOR STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA Date: 17-Jul-2023 19:08:20