Orissa High Court
The Case Ajit Kumar Barik vs . State Of Orissa And on 6 January, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
W.P.( C.M.P.
W.P.(C)
No.1360
No.37457
of 2015of 2020
2 06.01.2021 This matter is taken up through Video conferencing.
Heard learned counsel for the parties
Looking to the prayer involving herein and the
case is already covered by a judgment of this Court in
the case Ajit Kumar Barik Vs. State of Orissa and
others., reported in 2018 (II) OLR-10. This Court in
disposal of the writ petition directs the opposite party
no.1 with the involvement of opposite party no.3 to
consider the case of the petitioner treating the writ
petition as representation and take decision as
appropriate on the prayer of the petitioner but however
keeping in view the decision of this Court reported in
2018 (II) OLR-10. Decision as appropriate be taken as
expeditiously as possible, preferably within a period of
two months from the date of communication of the order
by the petitioner.
It is the responsibility of the petitioner to serve a
copy of this order along with copy of the writ petition to
the competent authority within a period of ten days, as
undertaken.
As restrictions are continuing for Covid-19, petitioner
may utilize the soft copy of this order available in the
High Court's Website or print out thereof at par with
certified copies in the manner prescribed vide Court's
Notification No.4587 dated 25.3.2020.
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Biswanath Rath,J sks