Bharat Sahoo vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 6794 Ori

Orissa High Court

Bharat Sahoo vs State Of Odisha & Others .... Opposite ... on 7 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.32626 of 2024
                             Bharat Sahoo                         ....                         Petitioner
                                                                                Mr. S.K. Rath, Advocate
                                                    -versus-
                             State of Odisha & Others ....                          Opposite Parties
                                                                                   Mr. A. Tripathy, AGA


                                       CORAM:
                        JUSTICE BIRAJA PRASANNA SATAPATHY
                                          ORDER

           Order No.01                  07.04.2025
                     1.   This matter is taken up through                                    Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned Counsel for the parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"It is, therefore, humbly prayed that the Hon'ble Court may graciously be pleased to issue Rule Nisi calling upon the opp. Parties to show cause as to why a writ in nature of mandamus shall not be issued directing the opp. Parties to consider petitioner's case for disbursement of his legitimate dues as per the judgment passed by this Hon'ble Court in case of Lambodhara Panda Vs. State of Orissa and Ors reported in 2011(1) ILR-CUT 862 and in case the Hon'ble Court found the causes shown are insufficient or wrong, the Hon'ble Court may make the rule absolute by issuing necessary writ(s) as prayed above.

And may pass such other order(s)/direction(s) deem fit and proper for the

Designation: Junior Stenographer And for this act of your kindness, the

Location: High Court of Orissa petitioners shall as in duty bound ever pray."

Date: 08-Apr-2025 16:50:17

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner // 2 //

make a fresh representation before Opp. Party No.2 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No.2 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No.2 be communication to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

Ranjeeta

Designation: Junior Stenographer

Location: High Court of Orissa Date: 08-Apr-2025 16:50:17