Raj Kumar Bishoi vs State Of Odisha And
2023 Latest Caselaw 13936 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.35432 of 2023

        Raj Kumar Bishoi                     ....                    Petitioner
                                                       Mr. J. Gupta, Advocate

                                          -versus-
        State of Odisha and
        Others                               ....             Opposite Parties
                                                          Mr. S.K. Samal, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

08.11.2023 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: -

<The petitioner therefore humbly prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to the opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of mandamus/certiorari by directing the opposite parties particularly to O.P. Nos.2 & 3 to give appointment to the petitioner in any place and any post as per his application in prescribed format under the provision of Rehabilitation Assistance Scheme 1990 which was forwarded by the Headmaster vide Annexure-7 series and the judgment of the Hon'ble Supreme Court as well as this Hon'ble Court with cost.=

4. Learned counsel for the Petitioner contended that the application available at Annexure-4 series to the // 2 //

Writ Petition is pending, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.4 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.4 to take a decision on the above noted petition in accordance with law, within a period of two 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

Signature Not Verified

Signed by: BASUDEV SWAIN Designation: Senior Stenographer Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 09-Nov-2023 15:23:26