Nihar Ranjan Raulo vs State Of Odisha & Ors .... Opposite ...
2024 Latest Caselaw 16481 Ori

Orissa High Court

Nihar Ranjan Raulo vs State Of Odisha & Ors .... Opposite ... on 11 November, 2024

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) No. 23775 of 2024

            Nihar Ranjan Raulo          ....                    Petitioner
                                                          Represented by
                                                           Mr. B.P.Das,
                                                               Advocate
                                         -Versus -
            State of Odisha & Ors         ....             Opposite Parties
                                                          Represented by
                                                                    AGA


                        CORAM:
                          JUSTICE SASHIKANTA MISHRA

ORDER_ 11.11.2024

Order No. 1. This matter is taken up through hybrid mode.

02. 2. Learned State counsel seeks time to obtain instructions as directed vide order dated 30.09.2024, which is seriously objected to Mr. Das learned counsel appearing for the petitioner. He submits, the case of the petitioner is squarely covered by the judgment passed by this Court in this case of Dwarika Prasad Ghadei and others vrs State of Odisha W.P.(C). No. 15210 of 2020, followed by the case of Manoranjan Mishra vrs. State of Odisha & ors. It is further stated at the bar that the petitioners in the said writ

applications have in the meantime been engaged pursuant to the directions issued by this Court.

3. It is further stated that some posts are still lying vacant and the petitioner can be considered against such posts which are under UR category. Such being the case, the writ application is disposed of granting liberty to the petitioner to submit representation before the Collector, Gajapati within seven days from today highlighting his grievance. If such representation is submitted within the period stipulated, the Collector shall do well to consider the case of the petitioner in the light of the judgment passed in Dwarika Prasad Ghadei and others vrs State of Odisha (supra) and take a decision within a further period of two weeks thereafter.

4. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

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