Orissa High Court
Ranjat Kumar Mohanty vs State Of Odisha And Others ..... ... on 17 December, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.39082 of 2021
Ranjat Kumar Mohanty ..... Petitioner
Mr. P.K. Sahoo, Advocate
Vs.
State of Odisha and others ..... Opposite parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
17.12.2021 Order No. This matter is taken up by hybrid mode.
012. The petitioner has filed this writ petition seeking direction to opposite parties, more particularly opposite party no.3 to extend the benefit in his favour, as per Government letter No. 936/PE dated 23.03.2017 under Annexure-2, within stipulated time.
3. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before opposite party no.3 highlighting the grievances and direction may be given to consider the same within a stipulated time, taking into consideration Annexure- 2, to which learned counsel for the State has no objection.
4. As agreed to by learned counsel for the parties, 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 petitioner, with regard to the grievance made in this petition, files a fresh comprehensive representation before opposite party no.3, within fifteen days hence, the said Page 1 of 2 authority shall consider the same and pass a reasoned and speaking order as expeditiously as possible, taking into consideration Annexure-2, 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.
Ashok (DR. B.R. SARANGI) JUDGE Page 2 of 2