Sri Ramasankar Sahoo vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 8275 Ori

Orissa High Court

Sri Ramasankar Sahoo vs State Of Odisha & Others .... Opposite ... on 15 September, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WP(C) No.24447 of 2025

            Sri Ramasankar Sahoo                ....                     Petitioner
                                                             Represented by Adv.-
                                                             Mr. K.K. Swain, Adv.
                                             -versus-
            State of Odisha & others            ....                Opposite Parties
                                                             Represented by Adv.-
                                                               Mr.J. K Ray, ASC

            CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD
                                              ORDER

15.09.2025 Order No.

01. The subject matter of this petition, it is admitted at the Bar, is substantially similar to one in W.P.(C) No.2062 of 2024 between Lokanath Behera v. State of Odisha and others disposed of by this Court on 13.08.2025.

Learned counsel for the petitioner submits that his client has made representation dated 09.01.2025 at Annexure-8 claiming the same benefit which has been accorded by this Court in Lokanath Behera supra and though the said application was made much before rendering the said judgment, the same has not been considered till date and therefore, this Court should come to the aid of his client.

Learned AGA, on request, accepting notice for the OPs, very fairly submits that he would instruct his client to look into the subject representation in a time bound way and in accordance with law if all

contentions are kept open. With this proposal, counsel for the petitioner is agreeable.

In the above circumstances, writ petition is disposed of directing OP No.1 to take a call on the subject representation and inform result of such consideration to the petitioner within a time limit of eight (8) weeks in the light of Lokanath Behera supra. All contentions of the parties are kept open.

It is open to the answering OP to solicit any information or document from side of the petitioner, as are required for due consideration of the subject representation: however, subject to the rider that in that guise the delay shall not be brooked.

Now, no costs.

Web copy of this order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO