Orissa High Court
Jogendra Nayak vs State Of Odisha & Ors. .... Opp. Parties on 27 October, 2021
Author: M.S. Sahoo
Bench: M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 31138 of 2021
Jogendra Nayak .... Petitioner
Mr. B. Paramguru, Advocate
-versus-
State of Odisha & Ors. .... Opp. Parties
Mr. D. Mohapatra, Standing
Counsel for the School and Mass
Education Department
CORAM:
JUSTICE M.S. SAHOO
ORDER
Order No. 27.10.2021
01. This matter is taken up through hybrid mode.
Heard Mr. B. Paramguru, learned counsel for the petitioner and Mr. Debasish Mohapatra, learned Standing Counsel for the School and Mass Education Department- opposite parties.
This writ petition has been filed for issuance of direction to the opposite parties to grant RACP benefits to the petitioner as per the Finance Department resolution dated 06.02.2013 by computing the entire period of service rendered during the pre- taken period w.e.f. receiving of grant.
In course of hearing, Mr. B. Paramguru, learned counsel for the petitioner submits that he seeks to withdraw the writ petition, with liberty to file representation before the appropriate authority, along with all supporting documents, who may be directed to take a decision within a specific time period.
Considering such submissions, the writ petition is disposed of as withdrawn granting liberty to the petitioner to file fresh representation along with all other relevant documents // 2 // before the appropriate authority highlighting all his grievances. The appropriate authority shall do well to consider and dispose of the representation, in accordance with law taking into account all the relevant materials on record, as expeditiously as possible, preferably within a period of three months from the date of receipt of certified copy of this order along with copy of such representation.
However, it is clarified that this Court has not expressed any opinion on the merits of the case, in any manner.
Issue urgent certified copy as per rules.
(M.S. Sahoo) Judge RJ Page 2 of 2