Orissa High Court
Uttam Kumar Rout And Others vs State Of Odisha And Others ..... ... on 1 October, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC No.30644 of 2021
Uttam Kumar Rout and others ..... Petitioners
Mr. S.K. Panda, Advocate
Vs.
State of Odisha and others ..... Opposite parties
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
01.10.2021 Order No. This matter is taken up by hybrid mode.
012. The petitioners have filed this writ petition seeking to quash the order dated 03.11.2020 under Annexure-10, and to issue direction to the opposite parties to extend the benefit of RACP in 2nd and 3rd stage as per the provisions of ORSP Rules, 2008 and the Finance Department Resolution dated 06.02.2013 under Annexure-2 within a stipulated time.
3. In course of hearing, learned counsel for the petitioners states that the petitioners may be permitted to file a fresh representation before the opposite party no.1 highlighting the grievances and direction may be given to consider the same within a stipulated time.
4. Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of with the direction that in case the petitioners, with regard to the grievance made in this petition, file a fresh comprehensive representation before the opposite party no.1 within fifteen Page 1 of 2 days hence, the same shall be considered by the said authority and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of such representation along with the certified copy of this order.
Issue urgent certified copy as per rules.
Alok (DR. B.R. SARANGI)
JUDGE
Page 2 of 2