Orissa High Court
Rajesh Ranjan Pradhan vs State Of Odisha And Others ..... ... on 5 February, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.3754 of 2025
Rajesh Ranjan Pradhan ..... Petitioner
Represented By Adv. -
Dr. Jitendra Kumar Lenka
-versus-
State Of Odisha and others ..... Opposite Parties
Represented By Adv. -
Mr. M.R. Mohanty, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
05.02.2025
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:-
"The petitioner therefore, most humbly prays
that, your lordship would be graciously pleased to
issue rule nisi calling upon the Opp. Parties to show
cause as to why impugned transfer order dated
28/01/2025 at Sl. No.1 in respect of the petitioner at
Annexure-2 and relieve order dated 31/01/2025 at
Annexure-4 should not be quashed by holding that
the same is not permissible under law.
And further be pleased to direct the Opp.
Parties to allow the petitioner to continue in his
previous place of posting i.e., in Regional Office,
State Pollution Control Board, Kalinga Nagar,
Jajpur with continuity of service from the date of his
relieve till his resuming his duty at Regional Office,
State Pollution Control Board, Kalinga Nagar,
Jajour with all consequential service benefit.
And further this Hon'ble Court may graciously
be pleased to pass any other order(s)/direction(s) as
would be deemed fit and proper in the circumstances
of the case."
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 submission 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
before the Opposite Party No.1 within a period of ten days from
today and in such event the representation filed by the Petitioner
taking therein all the grounds along with all relevant documents
and a copy of the judgment relied upon, the Opposite Party No.1
shall do well to consider and dispose of the same by passing a
speaking and reasoned order within a period of four 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. Further, it is directed that the order
under Annexure-2 to the writ petition shall not be given effect to
for a period of six weeks or till disposal of the representation of
the Petitioner by the Opposite Party No.1
( A.K. Mohapatra)
Judge
Debasis
