MUNA PANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard.

(3.) 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 dtd. 7/6/2021 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."