Sanjukta Nag vs State Of Odisha & Ors

Biraja Prasanna Satapathy, J

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

Heard learned counsel appearing for the Parties.

The Petitioner has filed the present writ petition inter alia with the following prayer:-

“Under such circumstances, the Petitioner therefore pray that this Hon’ble Court may kindly be pleased to Admit the Writ Application, issue RULE NISI calling upon the Opp. Parties to Show Cause as to why a Direction for early disposal of Petitioner’s Pending Representation  as  per  Annexure  No-5  for  her Appointment under R.A. Scheme within a Specific Short time Period shall not be passed by this Hon’ble Court.

And upon showing no cause or in sufficient cause the Rule be made absolute by allowing the writ application with a further Direction to the Opp. Parties to dispose Petitioner’s Pending Representation as per Annexure No-5 for her Appointment under R.A. Scheme within a specific Short time period.

And for such act of kindness the Petitioner as in duty bound shall ever pray.”

Learned counsel for the Petitioner submits that though highlighting her grievances, Petitioner has filed application at Annexure-5 to the Writ Petition before the Opp. Party No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No.3 to take a decision on the above noted Petition within a specific time period.

Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 3 to take a decision on the above noted petition in accordance with law within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

The Writ Petition is disposed of accordingly.

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