Dushmanta Tandi vs Union Of India And Others ..... Opposite ... on 15 December, 2021

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Orissa High Court

Dushmanta Tandi vs Union Of India And Others ..... Opposite ... on 15 December, 2021

Bench: B.R. Sarangi

                                         1


            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No. 37880 of 2021

Dushmanta Tandi                              .....                        Petitioner
                                                          Mr.G.R. Sethi, Advocate
                                   Vs.
Union of India and others                    .....                 Opposite parties

            CORAM:
                DR. JUSTICE B.R. SARANGI

                                              ORDER

15.12.2021 Order No. This matter is taken up through hybrid mode.

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to appoint the petitioner as night watchman under SC category with all financial and consequential benefits.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made a representation to opposite party no.4 vide Annexure-9 and the same may be directed to be considered within a stipulated time.

5. This being the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.4 to consider the representation filed by the petitioner vide Annexure-9, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok                                               (DR. B.R. SARANGI)
                                                         JUDGE

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Orissa High Court