Orissa High Court
WP(C)/31697/2020 on 26 November, 2020
Author: B.R. Sarangi
Bench: B.R. Sarangi
W.P.(C) No. 31697 of 2020
02. 26.11.2020 The matter is taken up through video conferencing.
Heard Mr. R.P. Singh, learned counsel for the
petitioner AND Mr. P.K. Parhi, learned ASGI.
The petitioner has filed this writ petition seeking
direction to opposite party no.3- Deputy General Manager
(I/C) Orissa Minerals Development Corporation Limited
(OMDC) Manganese & Iron Ore Mines, Tahakurani, Barbil,
Dist.-Keonjhar to dispose of his representation at Annexure-
3 within a stipulated time with regard to payment of interest
on delayed payment of gratuity amount in the light of the
order dated 19.03.2019 passed in W.P.(C) No. 19092 of
2016, Annexure-1.
In course of hearing, learned counsel for the petitioner
states that highlighting the grievance, the petitioner has
made representation to the opposite party no.3 vide
Annexure-3, but no decision has yet been taken thereon.
Considering the limited grievance of the petitioner,
this Court disposes of the writ petition directing the opposite
party no.3 to take a decision on the representation filed by
the petitioner vide Annexure-3 in the light of order dated
19.03.2019 passed by this Court in W.P.(C) No. 19092 of
2016, and pass appropriate order in accordance with law
within a period of two months from the date of production of
certified/authenticated copy of this order by the petitioner.
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(DR. B.R. SARANGI, J) Ajaya 2