Orissa High Court
B.V.R. Jagga Rao And Others vs Union Of India & Others ..... Opposite ... on 9 August, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 17606 of 2016
B.V.R. Jagga Rao and others ..... Petitioners
Mr. B.S. Tripathy, Adv.
-Versus-
Union of India & Others ..... Opposite Parties
Mr. A.K. Mishra, Adv. (O.P. No.3)
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
09.08.2021 Order No. This matter is taken up through hybrid mode.
04. Heard learned counsel for the parties.
The petitioners have filed this writ petition seeking direction to opposite parties to consider the case of the petitioners for their engagement as casual labourers like other similarly situated persons.
Mr. B.S. Tripathy, learned counsel for the petitioners contended that the petitioners may be permitted to file a fresh representation before the opposite parties no. 1 & 2 by raising all the contentions, which has been raised in this application within a period of 15 days, so that the authority may pass appropriate order in accordance with law.
Mr. A.K. Mishra, learned counsel for opposite party no.3 submits that the case of the petitioners relate to twenty years back, which is not admissible, if the petitioners are permitted to file fresh representation.
In view of the aforesaid limited grievance of the petitioners, this Court disposes of the writ petition permitting the petitioner to file a fresh representation before the opposite parties no. 1 and 2 highlighting the grievance within a period of 15 days. If such representation is filed within the time stipulated, the same shall be considered and disposed of by the opposite parties no. 1 and 2 in accordance with law within a period of three months thereafter.
Certified copy of this order be granted as per Rules.
(DR. B.R. SARANGI) A.K. Rana JUDGE