Pragyan Parimita Rath vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 573 Ori

Orissa High Court

Pragyan Parimita Rath vs State Of Odisha And Others .... Opposite ... on 13 May, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.13403 of 2025

        Pragyan Parimita Rath                      ....                     Petitioner
                                                                      Mr. P.K. Mohapatra,
                                                                                Advocate

                                           -versus-

        State of Odisha and others                 ....               Opposite Parties
                                                                  Mr. C.K. Pradhan, AGA

                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                   ORDER

Order No                         13.05.2025
     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:-

"Under the aforesaid facts and circumstances, it is therefore, prayed that this Hon'ble Court may graciously be pleased to:

(i) direct the Opp. Parties to give appointment to the Petitioner under Rehabilitation Assistance Scheme in terms of Odisha Civil Service (Rehabilitation Assistance) Rules, 1990, which was prevalent at the time of death of her mother on 06.04.2012 and the Petitioner applied on 20.02.2013, in view of the Judgment of the Hon'ble Apex Court, rendered in the case of the State of Madhya Pradesh and others Vrs. Ashish Awasthi, reported in 2021(II) OLR (SC) 1072 and Malaya Nanda Sethy-

Vrs.- State of Odisha & Others in Civil Appeal No.4103/2022, Biswajit Swain Vs. State of Odisha & Others for the interest of justice;

(ii) pass such other order(s) or issue direction(s) as may be deemed fit and proper in the bona fide interest of justice.

And for this act of kindness, the Petitioner shall as duty bound, ever pray."

.

// 2 //

4. In course of hearing, learned counsel for the Petitioner submitted that claim of the petitioner to get the benefit of appointment so made under Annexure-4 though is pending before O.P. No.5, but the same is yet to be considered and disposed of. It is accordingly contended that O.P. No.5 be directed to take a decision on Annexure-4.

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.5 to consider the application filed by the petitioner under Annexure-4 in accordance with law within a period of two (2) months from the date of production of certified copy of this order and communicate the result thereof to the petitioner.

Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Bichi/Sisir