Orissa High Court
Pabitra Matia vs State Of Odisha And .... Opposite ... on 26 September, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). No. 30112 of 2023
Pabitra Matia .... Petitioner
Ms. S.Mohapatra,
Advocate
-Versus -
State of Odisha and .... Opposite Parties
another
Mr. I. Mohanty,
Additional Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 26.09.2023.
Order No. 1. This matter is taken up through hybrid mode.
01. 2. Heard learned counsel for the petitioner and learned Additional Standing counsel for the State.
3. The petitioner, while working as Administrative Officer in the office of Chief Architect, Odisha was placed under suspension allegedly for illegally placing the file relating to promotion of one Tapan Kumar Patra as Assistant Architectural Draughtsman. Such order of suspension was passed on 14.12.2022. It is the grievance of the petitioner that neither any charge has been framed nor the order of suspension revoked since then.
4. Mr. I. Mohanty, learned Additional Standing counsel submits that as per oral instruction received, the order of suspension issued against the petitioner has in the meantime been reviewed by the appropriate authority by continuing such suspension. He however, fairly submits that charge has not been communicated to the petitioner as yet.
5. In course of hearing, it is brought to the notice of this Court that Page 1 of 2 highlighting his grievances the petitioner has submitted a representation addressed to the Principal secretary to the Government in Works Department on 09.01.2023 but no action appears to have been taken thereon.
6. Considering the submissions, the writ application is disposed of directing the Principal Secretary, Works Department (Opp.Party No.1) to consider and dispose of the representation submitted by the petitioner on 09.1.2023 in accordance with law positively within a period of 10 days under intimation to the petitioner.
7. The writ application is disposed of accordingly.
(Sashikanta Mishra) Judge AKB c Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 29-Sep-2023 11:12:02 Page 2 of 2