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Orissa High Court

WP(C)/7473/2018 on 17 July, 2018

Author: A.K.Rath

Bench: A.K.Rath

                             W.P.(C) No.7473 of 2018




04.   17.7.2018                   Heard Mr. B.M. Sarangi, learned counsel for
                  the     petitioner    and      learned   Additional     Government
                  Advocate for the State.
                                  Mr. Sarangi, learned counsel for the petitioner
                  submits that petitioner was working as a Secretary of
                  Daringibadi Gram Panchayat in the district of Kandhamal.
                  He was placed under suspension on 18.7.1998 by the
                  Sarpanch. A paltry amount of Rs.15,960/- has been paid
                  to him as suspension allowance. He submits that the
                  petitioner has filed a representation before the Collector,
                  Kandhamal, opposite party no.1, as per Annexure-1 to the
                  writ petition, ventilating his grievance. Accordingly, he
                  prays that a direction may be issued to the Collector,
                  Kandhamal to dispose of the said representation of the
                  petitioner expeditiously.
                                  No useful purpose would be served by keeping
                  the matter pending. Considering the submission made, this
                  writ petition is disposed of with a direction to the Collector,
                  Kandhamal, opposite party no.1 to take a decision on the
                  representation of the petitioner within a period of fifteen
                  days from the date of production of certified copy of this
                  order.
                                  In case, the Collector, Kandhamal, opposite
                  party    no.1    comes    to    a   conclusion   that   subsistence
                  allowance has not been paid to the petitioner, he shall issue
                  necessary direction for payment of the same.
                                  Writ petition is dispose of.

                                                              ......................
uks                                                           Dr.A.K. Rath, J.

2 uks that petitioner was placed under suspension Since the petitioner files an affidavit that they have not filed any claim before the 4th Motor Accident Claims Tribunal, Bhubaneswar, in M.A.C. Case No.29/40 of 2014, the claim application filed before the Tribunal at Bhubaneswar is quashed.

Learned 3rd Motor Accident Claims Tribunal, Bhanjanagar, Ganjam is directed to conclude the hearing of the application within six months from the date of production of certified copy of this order.

Writ petition is disposed of.

........................... Dr.A.K.Rath, J.

uks 3 uks 4 BK B