Orissa High Court
Manoranjan Mahasuar vs State Of Odisha & Others on 8 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13835 of 2023
Manoranjan Mahasuar .... Petitioner
Mr.C.S.Panda, Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. T.Patnaik, A.S.C.
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 08.05.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner and learned
Additional Standing Counsel.
3. The Petitioner has filed the present writ application with the
following prayer:
" It is, therefore, most humbly prayed that this Hon'ble
Court may graciously be pleased to admit the writ application,
to issue Rule Nisi calling upon the Opposite Parties to show
cause as to why the prayers made hereunder be not allowed.
Upon showing insufficient cause/no cause make the said Rule
absolute, Issue writ/writs in the nature of
Mandamus directing the Opposite Party Nos. 1 & 2 to
sanction and disburse the unutilized leave salary of the
Petitioner keeping in view the decision of the learned Tribunal
at Annexure-7 series and the decision of Hon'ble Apex Court
in the matter of State of Jharkhand vrs. Jitendra Kumar
Srivastava reported in (2014) 2 SCC (L&S) 570 within a time
to be stipulated by Hon'ble Court;
And/or may pass such other writ/writs, order/orders,
direction/directions as this Hon'ble Court may think fit and
proper for the ends of justice."
// 2 //
4. It is submitted by the learned counsel for the Petitioner that
challenging the inaction of the authorities in releasing the unutilized
leave to the Petitioner, he has approached this Court. He further
contends that the issue involved in the present case has been directly
answered by the Hon'ble Supreme Court in State of Jharkhand &
others -v.-Jitendra Kumar Srivastava & another reported in (2013) 12
SCC 210. The judgment in the matter of State of Jharkhand & others
v.-Jitendra Kumar Srivastava & another has also been followed by
this Court in W.P.(C) No.3442 of 2016 (State of Odisha-v.-Nirmal
Ch. Satapathy while upholding the direction passed by the Orissa
Administrative Tribunal.
5. Learned Additional Standing Counsel on the other hand
submits that since the Petitioner has not approached the authority,
the Petitioner be directed to approach the competent authority by
filing a representation and in the event such representation is filed,
the authority be directed to consider the representation in view of the
law laid down by this Court and the Hon'ble Supreme Court in State
of Jharkhand and others v. Jitendra Kumar Srivastava and
another within a stipulated period of time.
6. Considering the aforesaid submission and further keeping in
view the limited nature of grievance, the writ application is disposed
of, at the stage of admission, by directing the Petitioner to file a
comprehensive representation within a period of two weeks from
today along with judgment referred to herein above before Opposite
Party No.1. In the event such a representation is filed the Opposite
Party No.1 shall do well to consider the same keeping in view the
ratio of the judgment referred to above within a period of six weeks
from the date of filing of representation. The decision so taken shall
// 3 //
be communicated to the Petitioner within two weeks thereafter..
7. In the event, it is found that the Petitioner is entitled to get
unutilized leave salary then the same be released in his favour within
a period of four weeks from the date of taking the decision.
8. With the aforesaid observation, the writ application stands
disposed of.
9. Issue urgent certified copy of this order as per Rules.
RKS ( A.K. Mohapatra )
RAMESH Digitally signed by
RAMESH KUMAR Judge
KUMAR SINGH
Date: 2023.05.09
SINGH 15:55:26 +05'30'
