Rajiblochan Gouda vs The Collector Of The District Of .... ...
2025 Latest Caselaw 228 Ori

Orissa High Court

Rajiblochan Gouda vs The Collector Of The District Of .... ... on 6 May, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No. 11323 of 2025

            Rajiblochan Gouda                                ....            Petitioner
                                                                      Represented by
                                                         Ms. J.R. Tripathy, Advocate

                                           - Versus -

            The Collector of the District of                   ....      Opp. Parties
            Malkangiri, Malkangiri & Others                          Represented by
                                                                   Mr. S.N. Patnaik,
                                                         Addl. Government Advocate

                   CORAM:
                        JUSTICE SASHIKANTA MISHRA

                                              ORDER

06.05.2025 Order No.

02. 1. This matter is taken up through hybrid mode. . 2. As directed, Mr. S. Srinivas Achary the District Welfare Officer, Malkangiri is present in person and files an affidavit, inter alia, stating as follows:-

"That, this deponent humbly submits here that so far the present case is concerned since the matter pertains to change of category of the petitioner in a selection process and as per the specific guideline of Government it is the Committee which is competent to take all such decisions pertaining to the recruitment therefore, this deponent begs unconditional apology for not complying with the order of this Hon'ble Court in letter and spirit and humbly pray that two months' time may be granted enabling this deponent to take up the matter with the Collector, Malkangiri so as to take a decision on the application of the petitioner dated 04.04.2016 and pass a reasoned order by complying with the direction given by this Hon'ble Court in Judgment dated 19.11.2024 passed in W.P.(C) No.22079 of 2024. This deponent further undertakes to withdraw/recall the order bearing No.10944 dated 17.03.2025 within two days."

3. In view of the undertaking as above, this Court accepts the affidavit. The same be kept on record.

4. The District Welfare Officer is directed to place all the relevant records before the Collector for consideration of the representation of the petitioner as directed in the earlier writ application. Necessary decision be taken by the Collector after granting an opportunity of hearing to the petitioner within six weeks from today.

5. List this matter on 7th July, 2025.

6. The personal appearance of Mr. Achary is dispensed with for the time being.

7. The State Counsel shall place on record the result of the hearing conducted by the Collector on the representation of the petitioner on the next date by way of an affidavit.

8. Interim order passed earlier shall continue till the next date.

(Sashikanta Mishra) Judge Puspanjali

Designation: Junior Stenographer

Location: High Court of Orissa, Cuttack. Date: 06-May-2025 18:38:46