MITRAJEET KESHARI SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up by video conferencing mode.

(2.) Heard learned counsel for the parties.

(3.) The petitioner has filed this writ application challenging the Letter No. 1273/Touzi, dtd. 17/3/2021 (Annexure-2) with further prayer to direct the Opposite Party No.3 to recast or recalculate the demand made under Annexure-2 adhering to Rule 32(6) of the OMMC Rules, 2016 permitting the petitioner to deposit such recalculated dues in suitable installments.