Orissa High Court
Rupa Parida vs Government Of Odisha & Ors. ..... ... on 15 April, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.10026 of 2025
Rupa Parida ..... Petitioner
Represented By Adv. -
Gopinath Mishra
-versus-
Government Of Odisha & Ors. ..... Opposite Parties
Represented By Adv. -
M.R. Mohanty, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
15.04.2025
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
Additional Govt. Advocate for the State-Opposite Parties. Perused
the writ application as well as the documents annexed thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"In the aforesaid facts and circumstances the
petitioner therefore prays that this Hon'ble Court may
graciously be pleased to issue notice to the opposite
parties and after hearing both the parties this Hon'ble
may further be pleased issue: -
(i) An order/direction to the op no.5 (Project Director,
CADA) to regularize service of the petitioner.
And
(ii) An order/direction to the op no.5 to dispose of the
representation dated 02.12.2024 vide Annexure-13 in
accordance of law within specific period to secure ends
of justice.
And
(iii) Any other writ/writs, order/orders, direction/
directions as deem fit and proper as per the facts and
circumstances of the case."
4. In course of hearing of the writ application, learned counsel
for the Petitioner submits that the Petitioner ventilating his
grievance has submitted representation before the Project Director,
CADA, Govt. of Odisha, Cuttack, Opposite Party No.5 under
Annexure-13. It is also submitted by the learned counsel for the
Petitioner that the said representation is pending as of now. It is
also submitted by the learned counsel for the Petitioner that a
direction be issued to the Opposite Party No.5 to consider the
representation of the Petitioner under Annexure-13 within a
stipulated period of time.
5. Learned Additional Govt. Advocate submits that he has no
objection if the representation of the Petitioner is considered by the
Opposite Party No.5, which is stated to be pending, in accordance
with law within a stipulated period of time.
6. Considering the limited nature of grievance of the Petitioner,
the writ application is disposed of at the stage of admission with a
direction to the Opposite Party No.5 to consider the representation
of the Petitioner under Annexure-13 taking into consideration the
judgments of the Hon'ble Supreme Court in the case of Secretary,
State of Karnataka -v.- Uma Devi, reported in (2006) 4 SCC 1 &
Secretary, State of Karnataka -v.- Uma Devi, reported in (2006) 4
SCC 1, in Jaggo vs. Union of India and Others, reported in 2024
SCCOnline SC 3826, in Sripal and Anr. vs. Nagar Nigam,
Gaziabad (decided on 31st January, 2025) in Civil Appeal No.8158-
8179 of 2024 within a period of eight weeks from the date of
production of certified copy of this order. The Opposite Party No.5
shall do well to dispose of the representation of the Petitioner under
Annexure-13 by passing a speaking and reasoned order. The
decision so taken by the Opposite Party No.5 be also
communicated to the Petitioner within ten days thereafter.
7. With the aforesaid observations/ directions, the writ
application stands disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Anil
Signed by: ANIL KUMAR SAHOO Page 3 of 3.
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa
Date: 16-Apr-2025 11:35:54
