Orissa High Court
Ulli Chandrahas Dora vs ) State Of Odisha ..... Opposite Parties on 12 May, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.13016 of 2025
Ulli Chandrahas Dora ..... Petitioner
Represented By Adv. -
Sadasiva Patra (1)
-versus-
1) State Of Odisha ..... Opposite Parties
2) Director, Ayush, Bbsr Represented By Adv. -
3) District Ayurveda Medical Mr.S.K.Parhi, ASC
Officer, Southern Circle
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
12.05.2025
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 Petition as well as the documents
annexed thereto.
3. The Petitioner has filed the present Writ Petition with the
following prayer:
" In the above facts and circumstances, the
Petitioner humbly prays that this Hon'ble Court may
be graciously pleased to issue a writ/writs in the
nature of writ of mandamus directing the Opposite
Parties to regularise the service of the Petitioner from
the date of initial engagement i.e. 04.08.1991 with all
consequential service benefits within a stipulated
time.
And further be pleased to pass any other
order/orders, direction/directions as deemed fit and
proper."
4. In course of hearing of the Writ Petition, learned counsel
for the Petitioner submits that the Petitioner ventilating his
grievance has filed a representation dated 05.02.2025 before
the Commissioner-cum-Secretary, Health & Family Welfare
Department, Government of Odisha, Opposite Party No.1
under Annexure-7. 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.1
to consider the representation of the Petitioner under
Annexure-7 within a stipulated period of time.
5. Learned Additional Standing Counsel for the State
submits that he has no objection if the representation of the
Petitioner is considered by the Opposite Party No.1, 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 Petition is disposed of at the stage of
admission with a direction to the Opposite Party No.1 to
consider the representation of the Petitioner under Annexure-7
taking into consideration the judgments of the Hon'ble
Supreme Court in the case State of Karnataka v. Umadevi,
2006(4) SCC 1 as well as in State of Karnataka and others
v. M.L. Keshari and others, 2010(II) OLR (SC) 982, in Jaggo
v. Union of India and others, reported in 2024 SCC Online
SC 3826, in Sripal and another V. Nagar Nigam, Gaziabad
(decided on 31st January, 2025) in Civil Appeal No.8158-
8179 of 2024), within a period of three months from the date of
communication of certified copy of this order. The Opposite
Party No.1 shall do well to dispose of the representation of the
Petitioner under Annexure-7 by passing a speaking and
reasoned order. The final decision so taken on the
representation of the Petitioner be also communicated to the
Petitioner within 10 days thereafter.
7. With the aforesaid observation, the Writ Petition 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: 13-May-2025 15:38:26
