Orissa High Court
Samar Kumar Chatterjee vs ) Union Of India ..... Opposite Parties on 8 May, 2024
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.11241 of 2024
Samar Kumar Chatterjee ..... Petitioner
Represented By Adv. -
Abhilash Mishra
-versus-
1) Union Of India ..... Opposite Parties
2) Chief Administrative Officer (c) , Represented By Adv. -
East Coast Railway, Bbsr
3) Chief Personal Officer (c) , Mr.P.K.Parhi, DSGI
Coordination, East Coast Railway, Ms.Jyostnarani
Bbsr Sahoo,CGC
4) Senior Personal Officer (c) ,
Coordination, East Coast Railway,
Bbsr
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
Order No. ORDER
08.05.2024
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner as well as
Mr.P.K.Parhi, learned D.S.G.I. along with Ms.Jyostnarani Sahoo,
learned C.G.C.
3. The Petitioner has filed this writ petition with the following
prayer :
"It is therefore humbly prayed that this Hon'ble
Court may graciously be pleased to admit the writ
petition, issue Rule Nisi in the nature of
mandamus/certiorari calling upon the Opp.Parties to
Page 1 of 3.
show cause as to why the Opp.Parties shall not be
directed to extend the similar benefits to the Petitioner
which was given to other similarly placed persons under
Annexure-4 and further be pleased to direct the
Opp.Parties in the light of above decision within
stipulated time period.
And pass such other order/orders as would be
deemed fit and proper;"
4. In course of hearing, learned counsel for the Petitioner submits
that the Petitioner may be granted liberty to file a fresh representation
ventilating his grievance before the Chief Administrative Officer ©,
East Coast Railway, Personal Department, Chandrasekharpur,
Bhubaneswar, Opposite Party no.2, which may be considered within
a stipulated period of time in accordance with law.
5. Learned Central Government Counsel on the other hand
submits that she has no objection if liberty is granted to the Petitioner
to file a fresh representation before the Opposite Party No.2 and the
same is considered and disposed of in accordance with law.
6. In view of the aforesaid limited nature of grievance of the
petitioner, this Court deems it proper to dispose of the Writ Petition
granting liberty to the Petitioner to file a fresh representation before
the Chief Administrative Officer (C), East Coast Railway, Personal
Department, Chandrasekharpur, Bhubaneswar, Opposite Party no.2
ventilating his grievance within a period of two weeks. If such a
representation is filed within the time stipulated, the same shall be
considered and disposed of by the said Opposite Party No.2 in
accordance with law taking into consideration the order dated
11.04.2022
passed in W.P.(C) No.4666 of 2014 by the Division
Bench of this Court and the judgment under Annexure-4 to the Writ
Petition. within a period of eight weeks from the date of filing
representation by passing a speaking and reasoned order. Any
decision taken on the representation of the Petitioner be
communicated to the Petitioner within 10 days from the date of
taking such decision.
7. With the aforesaid observation the writ application stands
disposed of.
Urgent certified copy of this order be granted on proper
application.
( A.K. Mohapatra )
Judge
RKS
Location: High Court of Orissa
Date: 09-May-2024 17:58:53
