Orissa High Court
Santosh Kumar Patra vs State Of Odisha And Another on 31 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.23630 of 2023
Santosh Kumar Patra .... Petitioner
Mr. S. Routray, Advocate
-versus-
State of Odisha and another .... Opp. Parties
Mr. N.K. Praharaj, A.G.A.
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 31.07.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
counsel for the State-Opposite Parties.
3. The present writ petition has been filed by the Petitioner with
the following prayers:-
"It is therefore, most humbly prayed that this
Hon'ble Court be graciously pleased to:
i) Admit the writ application.
ii) Call for the record.
iii) Issue a writ in the nature of mandamus or
any other writ/writs, direction/directions
directing the opposite parties to
regularize/absorb the service of the
petitioner as Assistant Executive Officer (C)
in terms of the Judgment passed by this
Hon'ble Court in W.P.(C) No.24000/2019
disposed of on 07.12.2022 under Annexure-
// 2 //
9, notification dated 14.05.2019 and
Notification dated 07.11.2022 under
annexure:6 Series and the Notification
dated 23.06.2023 under Annexure-10 and
further the Opp. Parties be directed to
extend to all the service and financial
benefits as has been extended to his
counterparts working in the Water
Resource Department as referred above
within a reasonable time to be stipulated by
this Hon'ble Court.
iv) And/or pass such other order/orders,
direction/directions as this Hon'ble Court
may deems fit and proper for the ends of
justice."
4. It is submitted by learned counsel for the Petitioner that
although the Petitioner has filed representation under
Annexure-7 Series before the Opposite Party No.1, but the same is
still pending before the said Opposite Party and the said Opposite
Party has not taken any decision as of now.
5. Learned counsel for the State submits that he has no objection,
if a direction is given to the authority concerned to consider the
representation of the Petitioner in accordance with law within a
stipulated period of time.
6. Considering the submission made by the learned counsel for
the Petitioner and without expressing any opinion on the merits of the
case, this Court disposes of the writ petition at the stage of admission
with a direction to the Opposite Party No.1 to consider the
representation of the Petitioner under Annexure-7 Series taking into
consideration Annexures-6, 8, 9 and 10 in accordance with law
within a period of two months from the date of production of a
certified copy of this order. It is needless to mention here that the
representation of the Petitioner shall be considered and disposed of
// 3 //
by passing a speaking and reasoned order. Any decision so taken on
the said representation shall be communicated to the Petitioner within
a period of two weeks thereafter.
( A.K. Mohapatra)
Judge
Debasis
Signature Not Verified
Digitally Signed
Signed by: DEBASIS AECH
Designation: Secretary
Reason: Authentication
Location: OHC CUTTACK
Date: 02-Aug-2023 11:29:01
