Citation : 2023 Latest Caselaw 7783 Ori
Judgement Date : 18 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20118 OF 2023
Banasari Das .... Petitioner(s)
Miss.P.Naidu,Adv.
-versus-
State of Odisha and others .... Opposite Party(s)
Mr.S.P.Panda,AGA
Mr.D.Mohapatra,Adv.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 18.07.2023
02. 1. Heard learned counsel for the Parties.
2. On the selfsame issue it appears, the representation at the instance of the Petitioner vide Annexure-6 is pending before the Competent Authority. A claim is also made by learned counsel for the Petitioner that the claim of the Petitioner is well supported by a judgment of this Court in the case of Naba Kishore Naik vrs. State of Odisha reported in 2022(2) CLR 391. In the process and further getting an outcome by the Competent Authority, this Court in disposal of the Writ Petition directs the Competent Authority to look into the grievance of the Petitioner vide Annexure-6 and take decision, as appropriate, at least within a period of six weeks from the date of communication of this order by the Petitioner, but however in the involvement of the Petitioner and also taking into consideration the judgment cited hereinabove.
3. With this observation, the Writ Petition stands disposed of.
(Biswanath Rath)
Signature Not Verified Judge
S.Dash
Digitally Signed
Signed by: SWARNAPRAVA DASH
Reason: Authentication
Location: High Court of Orissa
Date: 19-Jul-2023 12:43:57
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