Dinabandhu Majhi vs State Of Odisha Vs

A.K. Mohapatra, J

This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

Heard learned counsel for the Petitioner as well as learned counsel for the State-Opposite Parties. Perused the writ petition as well as the documents annexed thereto.

The present writ petition has been filed by the Petitioner with the following prayers:-

“The petitioner therefore prays that your Lordships may graciously be pleased to issue a Writ(s) in the nature of Mandamus in directing the Opp. party more specifically the opp. party no.2 for payment of ex-gratia assistance in favour of the petitioner since his wife has died in burning she is eligible to get assistance admissible for State Specific Disasters;

This Hon'ble Court be pleased to pass any order(s) may direct any direction as this Hon'ble Court may deem fit just and proper in this case.”

It is submitted by the learned counsel for the Petitioner that the Petitioner wants to make a fresh representation before the authority concerned with a direction from this Court to the authority to consider the case of the Petitioner within a stipulated period of time.

Learned counsel for the State-Opposite Parties submits that she has no objection if the Petitioner is permitted to file a fresh representation before the authority concerned with a direction to the authority concerned to consider the representation of the Petitioner in accordance with law within a stipulated period of time.

Considering such submission and without expressing any opinion on the merit of the case, this Court disposes of the writ petition permitting the Petitioner to make a fresh representation before the Opposite Party No.2 within a period of two weeks from today and in such event the representation filed by the Petitioner taking therein all the grounds, the Opposite Party No.2 shall do well to consider and dispose of the same by passing a speaking and reasoned order within a period of eight weeks from the date of filing of such representation. The decision so taken on such representation shall be communicated to the Petitioner within two weeks thereafter.