MILAN KUMAR PATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner has filed this writ application with the following prayer;

(2.) The facts of the case are that the petitioner's father late Basudev Patro was working as a Literate Peon in the office of Sub-Collector, Bhanjanagar (Opp.Party No. 3) having been appointed on 16/2/1989. He died in harness on 15/3/2019 leaving behind his wife and only son, the petitioner, as his only legal heirs. The family was plunged into serious crisis because of death of the only earning member. The petitioner having a degree in Civil Engineering applied for appointment under the Rehabilitation Assistance Scheme of the Government to the Opp. Party No. 3 on 18/11/2019. Said application was forwarded by Opp. Party No. 3 to the Collector, Ganjam vide letter dtd. 2/12/2019 for necessary action. Pursuant to such communication the Addl. District Magistrate, Ganjam asked the Tahasildar, Bhanjanagar on 3/1/2020 to submit the information in the prescribed format. Subsequently, the Deputy Collector (Estt.), Ganjam informed the Opp.Party No. 3 by letter dtd. 9/7/2021 that he is returning the application of the petitioner on the ground that he does not come under the purview of Rule 6(2)/(d) of the Odisha Civil Service (Rehabilitation Assistance) Rules, 2020 (in short '2020 Rules') and to dispose of the application accordingly. The said letter, enclosed as Annexure-6 is impugned.

(3.) Heard Mr. D.N. Rath, learned counsel for the petitioner and Mr. Saswat Das, learned Addl. Government Advocate for the State.