Taramani Surin vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 2164 Ori

Orissa High Court

Taramani Surin vs State Of Odisha & Others .... Opposite ... on 7 January, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No.30929 of 2024

        Taramani Surin                       ....                    Petitioner
                                                      Mr. L.K. Mohanty, Advocate


                                      -versus-

        State of Odisha & Others             ....          Opposite Parties
                                                          Mr. S.P. Das, ASC

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

Order No                           07.01.2025
     01. 1.    This matter is taken up through Hybrid Mode.

2. Heard learned counsel for appearing for the Parties.

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

"a direction shall not be issued to the Opp. Party No.2 for revocation of order of suspension dated 21.08.2024 issued under Annexure-3 as per Rules 12(5) of the OCS (CCA) Rule, 1962 and taking into consideration the judgment of Hon'ble Apex Court of India in between Ajay Kumar Choudhury Vs. Union of India reported in AIR 2015 SC 2389.

And after hearing the parties be pleased to direct the Opp. Parties, especially Opp. Party No.2 to pass order for revocation of order of suspension dated 21.08.2024 issued under Annexure-3, taking into consideration Rule 12(5) of the OCS (CCA) Rule 1962 and release all consequential benefits."

4. In course of hearing, learned counsel for the Petitioner states that highlighting her grievances, the Petitioner has made a representation before Opposite Party No.2 vide Annexure-4 to the Writ Petition and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

// 2 //

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.2 to consider the representation made by the petitioner vide Annexure-4 to the Writ Petition in accordance with law within a period of four (4) weeks from the date of production of certified copy of this order.

Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 07-Jan-2025 18:57:35