Ramesh Kisan vs State Of Odisha & Ors. .......... ...
2024 Latest Caselaw 16759 Ori

Orissa High Court

Ramesh Kisan vs State Of Odisha & Ors. .......... ... on 18 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                             W.P.(C) No. 27381 of 2024
                                         Ramesh Kisan                                     ........    Petitioner(s)
                                                                                        Mr. Gopinath Mishra, Adv.

                                                                  -Versus-
                                 State of Odisha & Ors.                           .......... Opposite Party(s)
                                                                                     Mr. M.K. Mohanty, AGA
                                                   CORAM:
                                                   DR. JUSTICE S.K. PANIGRAHI
                                                                 ORDER

18.11.2024 Order No.

01. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

3. The present Writ Petition has been filed by the Petitioner with

the following prayer:

"In the aforesaid facts and circumstances the petitioner therefore prays that this Hon'ble Court may graciously be pleased issue notice to the Opp. Parties and call for the records and further be pleased to issue;

i) Rule NISI calling upon the 0pp. parties as to why the petitioner shall not be granted service benefit with proper placement of his job i.e., Constable under 6th I.R.BNn, Khordha in pursuance to the appointment letter dtd.03.09.2013 and with due seniority as per his serial No.223 & BSCL No.847 and in case Opp. parties are fail to file counter or make improper counter make the rule absolute by issuing any writ/writs nature of certiorari.

ii) Any other writ/writs, order/orders, direction/directions as deem fit and proper as per the facts and circumstances of the case.

ever pray."

Designation: Personal Assistant Reason: Authentication

4. At the outset, learned counsel for the Petitioner submits that Location: High Court of Orissa Cuttack Date: 19-Nov-2024 18:31:11

the Petitioner has filed a representation/Annexure-5 series

before the Opposite Party No.5/Commandant 6th Indian

Reserved Battalaion, Khordha for redressal of his grievance. The

said representation is still pending.

5. In view of such facts and submission, without going into the

merit of the case, the Opposite Party No.5/Commandant 6th

Indian Reserved Battalaion, Khordha is directed to dispose of

the representation/Annexure-5 series of the Petitioner in the

light of the judgment dated 22.12.2023 passed by this Court in

W.P.(C) No.7473 of 2023 (Laxmipriya Mishra vrs. State of

Odisha & Ors.) within a period of one months from the date of

production/ presentation of a certified copy of this order.

6. Accordingly, the Writ Petition is disposed of.

( Dr. S.K. Panigrahi) Judge Murmu

Designation: Personal Assistant

Location: High Court of Orissa Cuttack Date: 19-Nov-2024 18:31:11