Orissa High Court
Sanjay Kumar Bal vs ) State Of Odisha ..... Opposite Parties on 22 April, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.10522 of 2025
Sanjay Kumar Bal ..... Petitioner
Represented By Adv. -
Gopinath Mishra
-versus-
1) State Of Odisha ..... Opposite Parties
2) Principal Secretary To Govt., Represented By Adv. -
Department Of Agriculture And Mr.U.C.Jena, ASC
Farmers Empowerment
3) Director, Cada
4) Deputy Director Of Agriculture Soil
And Water Management, Cuttack
5) Project Director, C.a.d And Water
Management Authority, Mahanadi
Delta Stage -i
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
22.04.2025
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 Standing Counsel 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 Standing Counsel 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
RKS
Designation: AR-CUM-Senior Secretary
Location: High Court of Orissa
Date: 23-Apr-2025 14:23:18
