CourtKutchehry.com
High CourtsDivision Bench

Manoj Kumar Sa vs State Of Odisha & Ors

Orissa High Court · Decided on 13 April 2023 · Citation: (2023) 04 OHC CK 0139

HON’BLE JUDGES
S.K.Mishra, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.7297 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

10 paragraphs · 330 words

S.K.Mishra, J

1.

This matter is taken up through hybrid mode.

2.

Mr.S.B.Jena, leanred Counsel for the Petitioner is present and submits, the Petitioner has approached this Court to direct the Opposite Party No.3 to consider his case for appointment under Rehabilitation Assistance Scheme, 1990 as against Group-D post by considering his representation dated 10.01.2020 as at Annexure-11 within a stipulated time frame. No Counter Affidavit has yet been filed by the State-Opposite Parties.

3.

Mr.Jena, learned Counsel for the Petitioner submits, matter be disposed of directing the authority concerned to consider the representation of the Petitioner in accordance with law within a stipulated time frame.

4.

Mr.Jena further submits, though the representation has been addressed to the Project Director, Water Shades-cum-Deputy Director, Soil Conservation Department (O.P.No.3), but the Commissioner-cum-Secretary Agriculture and Farmer Empowerment Department (O.P.No.1) is competent to take decision on the representation of the Petitioner. He prays to permit the Petitioner to give a fresh representation to the Opposite Party No.1 with further prayer to pass appropriate Order directing the Opposite Party No.1 to consider the representation to be submitted by the Petitioner within a stipulated period.

5.

In view of such submission made by the learned Counsel for the Petitioner, so also prayer made to the said effect, the Writ Petition stands disposed of giving liberty to the Petitioner to give a fresh representation to the Opposite Party No.1 within two weeks hence for consideration of his case for appointment under the Rehabilitation Assistance Scheme, as applicable to the Petitioner.

6.

Needless to mention here that if the representation is filed by the Petitioner, the Opposite Party No.1 is directed to dispose of the said representation within six weeks from the date of receipt of the same giving opportunity of personal hearing to the Petitioner before disposal of the said representation.

7.

The result thereof be communicated to the Petitioner within two weeks thereafter.

8.

Urgent certified copy be issued on proper application as per Rules.

……………………………