Orissa High Court
Ratha Behera vs State Of Odisha & Ors. .... Opposite ... on 25 April, 2023
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C)(OA) No.1435 of 2019
Ratha Behera .... Petitioner
Mr. D.P. Panigrahi, Advocate
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. S.K. Samal, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
25.04.2023 Order No
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard Mr. D.P. Panigrahi, learned counsel for the Petitioner and Mr. S.K. Samal, learned Addl. Govt. Advocate appearing for the Opp. Parties.
3. The Petitioner has filed the present writ petition with the following prayer:-
"i. To direct the respondents to re-engage the applicant into service as Job Contract employee against any Class IV vacant post within a short period by condoning the overage if any.
ii. To direct the respondent No. 1 to take a decision in the letter vide memo No. 5852 dated 21.06.2000 of Respondent No. 2 to respondent No. 1 by absorbing the retrenched employee like the applicant within a short period.
// 2 // iii. To direct the respondent No. 1 to take a decision in the representation dated.28.11.2010 and 28.3.2011 by ignoring the negative views.
iv. Pass any order(s), direction(s) as this Hon'ble Tribunal deem fit and proper for the ends of justice."
4. Considering the nature of prayer made, the Petitioner is permitted to make an appropriate application before Opp. Party No. 2 ventilating his grievances within a period of three (3) weeks hence. It is observed that if any such application is filed before Opp. Party No. 2, the said Opp. Party No. 2 shall take a lawful decision on the same within a further period of three (3) months.
5. The writ petition is accordingly disposed of with the aforesaid observation and direction.
(Biraja Prasanna Satapathy) Judge Sneha Page 2 of 2