Orissa High Court
Ranjan Kumar Dang vs State Of Odisha And Others ..... ... on 3 April, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.9257 of 2025
Ranjan Kumar Dang ..... Petitioner
Represented By Adv. -
Bidesh Ranjan Behera
-versus-
State Of Odisha and others ..... Opposite Parties
Represented By Adv. -
Mr. S.K. Parhi, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
03.04.2025
Order No.
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as
learned counsel for the State-Opposite Parties. Perused
the writ petition as well as the documents annexed
thereto.
3. The present writ petition has been filed by the
Petitioner with the following prayers:-
"Under the abovementioned facts and
circumstances of the case, this Hon'ble Court
may graciously be pleased to direct the Opp.
Parties to promote the petitioner on adhoc
basis to the post of General Manager (Civil) in
terms of G.A & P.G Department Office
Memorandum dated. 17.06.2021 and taking no
criminal/judicial proceeding against him is
pending because of non-filing of charge sheet
and the departmental proceeding initiated
against the petitioner has been stayed by this
Hon'ble Court vide Annexure-5.
And/OR further be pleased to direct the
Opp. Parties to promote the petitioner to the
post of General Manager (Civil) in terms of
the decision of Hon'ble Supreme Court in
Union of India and others Vrs. K.V.
Jankiraman and others reported in (1991) 4
SCC 109 and State of Punjab and others vs.
Chaman Lai Goyal reported in (1995) 2 SCC
570.
And further be pleased to direct the Opp.
Parties to grant him all consequential service
and financial benefits.
Or pass any other order/orders as this
Hon'ble Court may deem think fit and proper."
4. It is submitted by the learned counsel for the
Petitioner that the Petitioner wants to make a fresh
representation before the authority concerned with a
direction from this Court to the authority to consider the
case of the Petitioner within a stipulated period of time.
5. Learned counsel for the State-Opposite Parties
submits that he has no objection if the Petitioner is
permitted to file a fresh representation before the
authority concerned with a direction to the authority
concerned to consider the representation of the Petitioner
in accordance with law within a stipulated period of time.
6. Considering such submissions and without
expressing any opinion on the merit of the case, this
Court disposes of the writ petition permitting the
Petitioner to make a fresh representation taking therein all
the grounds along with the supporting documents as well
as the judgments relied upon by him in support of his
contention before the Opposite Party No.2 within two
weeks from today and in such event the representation
filed by the Petitioner, the Opposite Party No.2 shall do
well to consider and dispose of the same strictly in
accordance with law by passing a speaking and reasoned
order within a period of eight weeks from the date of
filing of such representation. The decision so taken on
such representation shall be communicated to the
Petitioner within two weeks thereafter.
( A.K. Mohapatra)
Judge
Debasis
