Orissa High Court
Jatin Kumar Das vs State Of Odisha & Others .... Opposite ... on 23 September, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No. 29178 of 2021
Jatin Kumar Das .... Petitioner
Mr. T.K. Nayak, Advocate
- Versus -
State of Odisha & Others .... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER_ 23.09.2021 Order No. This matter is taken up through hybrid mode.
01.
2. Heard, learned counsel for the petitioner.
3. The petitioner has filed this writ petition seeking direction to opposite parties to give promotion to the petitioner from his present posting as GRS to V.L.W. keeping in view the circulars issued by the Secretary, Panchayatraj and Drinking Water Department, Govt. of Odisha vide letter dated 26.03.2013 and 20.04.2013 as well as dated 12.06.2017 within a stipulated period, so as to meet the ends of justice.
4. In course of hearing, learned counsel for the petitioner states that highlighting grievance, the petitioner has made representation to opposite party no.2 vide Annexure-1 series and the same may be directed to be disposed of within a stipulated time taking into consideration Annexure-3 series.
5. Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, Page 1 of 2 disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioner vide Annexure-1 series and pass appropriate order in accordance with law taking into consideration Annexure-3 series within a period of three months from the date of production of authenticated/certified copy of this order.
6. Issue urgent certified copy as per rules.
(Dr. B.R. Sarangi) Judge A.K. Rana Page 2 of 2