Sri Tankadhar Meher vs State Of Odisha And Others
2023 Latest Caselaw 7022 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.16020 of 2023


                 Sri Tankadhar Meher                    ....           Petitioner
                                               Ms. Jyotsnamayee Rath, Advocate

                                              -versus-

                 State of Odisha and others                   ....          Opp. Parties
                                                                   Mr. Saswat Das, A.G.A.




                             CORAM:
                            JUSTICE A.K. MOHAPATRA
                                        ORDER

Order No.                              21.06.2023
    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, humbly prayed that this Hon'ble court to allow this petition AND Further be pleased to a writ of mandamus or any other appropriate writ(s)/order(s) directions to the OPS to regularize the service of the petitioner on the basis of the judgment of Supreme Court reported in AIR 2006 SC 1806 Judgment of Uma Devi and A.I.R. 2010 SC 2587 of Judgment of M.L. Kesari.

AND Further be pleased to pass any other // 2 //

writ(s)/direction(s)/order(s) as this Hon'ble court deem fit and proper in the facts and circumstances of the case."

4. It is submitted by learned counsel for the Petitioner that although the Petitioner has filed representation under Annexure-6 before the Opposite Party No.7, 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 submissions made by the respective parties 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.7 to consider the representation of the Petitioner under Annexure-6 in accordance with law within a period of two months from the date of production of certified copy of this order. It is needless to mention here that the representation of the Petitioner shall be considered and disposed of 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 Signature Not Verified Debasis Digitally Signed Signed by: DEBASIS AECH Designation: PA Reason: Authentication Location: OHC CUTTACK Date: 22-Jun-2023 20:35:25