Narendra Kumar Khuntia vs State Of Odisha And Others ..... ...
2025 Latest Caselaw 4554 Ori

Orissa High Court

Narendra Kumar Khuntia vs State Of Odisha And Others ..... ... on 3 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.4952 of 2025
            Narendra Kumar Khuntia                      .....                 Petitioner
                                                                Represented By Adv. -
                                                                Ms. B.K. Pattanaik

                                            -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

03.03.2025 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:-

"It is therefore humbly prayed that this Hon'ble Court may graciously be pleased to admit the case, call for the records and after hearing both the parties pass the following reliefs ;

i) To direct the Opp. Parties to release the post retiral dues of the petitioner.

ii) And pass such other order/orders as may be deemed fit and proper for the interest of justice."

4. It is submitted by learned counsel for the Petitioner that

although the Petitioner has filed representation dated 16.08.2024 under Annexure-3 Series before the Opposite Party No.2, but the same is still pending before the said Opposite Party and the said Opposite Party has not taken any decision as of now.

5. Learned counsel for the State submits that he has no objection, if a direction is given to the authority concerned to consider the representation of the Petitioner in accordance with law within a stipulated period of time.

6. Considering the submissions made by the learned counsels appearing for the respective parties and without expressing any opinion on the merits of the case, this Court disposes of the writ petition at the stage of admission with a direction to the Opposite Party No.2 to consider the representation of the Petitioner dated 16.08.2024 under Annexure-3 Series taking into consideration the judgment of this Court in Bijaya Krishna Panigrahi v. State of Odisha & Ors., reported in 2025 (I) OLR-139, in accordance with law within a period of eight weeks from the date of production of a certified copy of this order. It is needless to mention here that the representation of the Petitioner shall be considered and disposed of by passing a speaking and reasoned order. Any decision so taken on the said representation shall be communicated to the Petitioner within ten days thereafter.

( A.K. Mohapatra)

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