Orissa High Court
Lilabati Behera vs State Of Odisha And Others ..... ... on 15 February, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No. 1632 of 2011
Lilabati Behera ..... Petitioner
Mr. P.K. Mohapatra,
Advocate
Vs.
State of Odisha and others ..... Opposite parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
15.02.2022 Order No. This matter is taken up by video conferencing mode.
012. The petitioner has filed this writ petition seeking direction to the opposite parties to consider her representation under Annexure-5 for regular appointment under Rehabilitation Assistance Scheme within a stipulated period.
3. In course of hearing, learned counsel for the petitioner states that the petitioner 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, to which learned State Counsel has raised no objection.
4. As agreed by learned counsel for the parties, 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 the Page 1 of 2 opposite party no.1 within fifteen days hence, the same shall be considered by the said authority and pass an appropriate order as expeditiously as possible, preferably within a period of three months from the date of receipt of such representation along with certified copy of this order.
Issue urgent certified copy as per rules.
Alok (DR. B.R. SARANGI) JUDGE Page 2 of 2