Muna Pani vs State Of Odisha & Another

This matter is taken up through hybrid mode.

Heard.

The present Writ Petition has been filed with the following prayer:-

“It is, therefore, most respectfully prayed that this Hon’ble Court may graciously be pleased to issue a writ of mandamus directing the opposite party no.2 to settle the claims of the writ petitioner under Annexure-5 in terms of the O.M. No.8189/W dated 07.06.2021 issued by the Government of Odisha, Works Department within a reasonable period;

To issue RULE NISI;

And may pass any other order(s) and direction (s) as would be deemed just and proper by this Hon’ble Court.;

And for this act of kindness, the petitioner shall as in duty bound ever pray.”

In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.2 vide Annexure-5 and the same may be directed to be considered taking into consideration Annexure-4 within a stipulated time, to which learned Counsel for the State has no objection.

As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.2 to consider the representation filed by the petitioner vide Annexure-5, and pass appropriate order in accordance with law taking into consideration Annexure-4 within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

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