SANTOSH KUMAR BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. B.R.Barik, learned counsel for the Petitioner and Mr. A.P.Das, learned Addl. Standing Counsel for the State-Opposite Parties.

(3.) It is submitted that the petitioner's father since died while in service in the year 2019 the petitioner made his application in the year 2019 for his appointment under Rehabilitation Assistance Scheme. It is submitted that on receipt of the said application and after receipt of the distress certificate, though the claim of the petitioner was considered at different level, but no final decision was taken. It is submitted that even though the petitioner is otherwise eligible for his appointment under the provisions of the Rehabilitation Assistance Scheme, but the same was not considered and kept pending.