Prabeen Kumar Hota vs State Of Odisha & Ors
2023 Latest Caselaw 6887 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 17913 of 2023

        Prabeen Kumar Hota                       ....                  Petitioner
                                                               Mr. G.R. Sethi, Advocate

                                               -versus-

        State of Odisha & Ors.                   ....               Opposite Parties
                                                                Mr. A.K. Sharma, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

06.06.2023 Order No

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer:-

"It is therefore humbly prayed that this Hon'ble Court may graciously be pleased to admit the case, call for the records and after hearing both the parties pass the following reliefs:

i) To quash the order dtd.25.2.2022 under Annexure- 1.

ii) To direct the opposite parties to reinstate the petitioner in service as Asst. Engineer keeping in view the judgment of the Hon'ble Apex Court in the case of Ajay Choudhury Vrs. Union of India.

And pass such other order/orders, direction/ directions as deem fit and proper.

And for this act of kindness, the petitioner as in duty bound shall ever pray."

// 2 //

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the Petitioner has filed a representation at Annexure-3 series to the Writ Petition before the O.P. No. 2, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 2 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 2 to take a decision on the above noted petition taking into account the Judgment passed by the Hon'ble Apex Court under Annexure-4 in accordance with law within a period of one (1) month from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Vacation Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: Cuttack Date: 07-Jun-2023 14:20:11