Benudhar Jally vs State Of Odisha
2025 Latest Caselaw 6565 Ori

Citation : 2025 Latest Caselaw 6565 Ori
Judgement Date : 2 April, 2025

Orissa High Court

Benudhar Jally vs State Of Odisha on 2 April, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 7354 of 2025
Benudhar Jally                      .....                       Petitioner
                                                Mr. Arupananda Goswamy ,
                                                                Advocate
                                     Vs.
1. State of Odisha
2. Director of Secondary
Education, Orissa
3. District Education Officer,       .....                      Opp. Parties
Puri                                                         Ms. S. Devi, A.S.C.

           CORAM:
                     JUSTICE SAVITRI RATHO
                                      ORDER

02.04.2025 (Through hybrid mode) Order No. 1. This writ application has been filed for a direction to the

02. Opp. Parties to grant RACP benefits to the petitioner as per Finance Department resolution read with Judgment pronounced in O.A. No-1668/2017 disposed of on 09.03.2018, W.P.(C) No. 6698 of 2020 disposed of on 13.03.2020 and SLP(C) No. 15573 of 2020 and letter of Directorate of Secondary Education, Odisha dated 14.07.2022 (Annexure-3) by computing the entire period of service rendered during the pre-taken over period w.e.f., receiving of grant.

2. It appears that the petitioner has directly approached this Court without approaching the O.P. No.3 for redressal of his grievances.

3. Mr. A. Goswamy, learned counsel for the petitioner wants to withdraw this writ application in order to file a better writ

Page1 of 2 application with proper particulars and supporting documents.

4. The writ application is disposed of as withdrawn granting liberty to the petitioner to approach the Opp. Party No.3 along with supporting documents in support of his prayer for grant of RACP, which shall be considered in accordance with law.

5. It is made clear that this Court has not gone into the merits of the case of the petitioner.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Designation: Junior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 03-Apr-2025 20:18:25

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