Akrura Mahalik & Others vs Union Of India And Others
2023 Latest Caselaw 12774 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.32897 of 2023

      Akrura Mahalik & Others      ....                  Petitioners
                          Mr. M. Pratap @ P.K. Mohapatra, Advocate

                                -versus-
      Union of India and Others    ....                        Opposite Parties
                                                          Mr. S.K. Samal, AGA

                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

16.10.2023 Order No.

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

2. At the outset, learned counsel for the petitioner contended that the present Writ Petition be confined to Petitioner No.1 only, he may be permitted to file separate applications in respect of other petitioners.

3. Heard learned counsel for the parties.

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

<It is, therefore, prayed before the Hon'ble Court to allow the petition,

(i) Further be pleased to issue Writ of Mandamus or any other appropriate Writ(s)/Order(s)/direction(s) directing to O.P. No.1 and 2 to release 65 months of Arrear Honorarium for the period from dtd.01.05.2004 to dt.30.09.2009 in view of the Judgment in Rem decided in W.P.(C) No.17119/2010 - Sri Josial Senapati Vrs. State of Odisha and Others (Annexure-9), which was approved by the Hon'ble // 2 //

Supreme Court of India on dt. 03.05.2013 (Annexure-10).=

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-14 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.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 in accordance with law taking into account Annexures-9 and 10, 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

Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Reason: Authentication of Order Location: High Court of Orissa, Cuttack Date: 20-Oct-2023 13:13:55