Satya Sovan Behera vs State Of Odisha And
2023 Latest Caselaw 5948 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.15258 of 2023

        Satya Sovan Behera                ....                 Petitioner
                                          Mr. Amlanjyoti Rout, Advocate
                                       -versus-
        State of Odisha and
        Others                            ....             Opposite Parties
                                                       Mr. S.K. Samal, AGA


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

15.05.2023 Order No.

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

2. Heard learned counsel for the parties.

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

<It is therefore prayed that this Hon'ble Court may graciously be pleased to admit this writ petition and issue writ of mandamus directing the Opp. Parties, more particularly to the Opp. Party No.3 i.e. the District Education Officer, Dhenkanal to give appointment to the petitioner under Rehabilitation Assistance Scheme as per the application made keeping in view of the judgment of this Hon'ble Court in case of Ritanjali Giri @ Paul -vrs- State of Odisha and Others, reported in 2016 (I) ILR- CUT-1162 and Government of Odisha, Department of School & Mass Education Memo No.16029/SME dated 01.08.2019 within a stipulated period.= // 2 //

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-5 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.3 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.3 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev

Digitally Signed Signed by: BASUDEV SWAIN Designation: Jr. Stenographer Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 18-May-2023 19:37:36