Orissa High Court
Bhala Chandra Bhuyan vs State Of Odisha & Ors. ..... Opp. Parties on 19 August, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OA) No. 484 of 2014
Bhala Chandra Bhuyan ..... Petitioner
Mr. K.K. Barik, Advocate
- Versus-
State of Odisha & Ors. ..... Opp. Parties
Mr. N.K. Praharaj,
Standing Counsel for the State
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
19.08.2021 Order No. This matter is taken up through hybrid mode.
012. None appears for the petitioner at the time of call.
3. Heard Mr. N.K. Praharaj, learned Standing Counsel for the State, and perused the record.
4. The petitioner has filed this writ petition seeking direction to the opposite parties no.1 and 2 for disbursement of his arrear dues awarding interest at the rate of 9% from the date due till the date of disbursement.
5. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.3 vide Annexures-3 and 4 and the same may be directed to be disposed of within a stipulated time.
6. Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing the opposite party no.3 to consider the representations filed by the petitioner vide Annexures-3 and 4 and pass appropriate order in accordance with law within a period of three months from the date of production of authenticated/certified copy of this order.
Issue urgent certified copy as per rules.
(DR. B.R. SARANGI) GDS JUDGE 2 3