GEETA RATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application filed by the petitioner seeking review of judgment dtd. 25/4/2025 passed by this Court in W.P.(C) No.4050 of 2025. By the said judgment, the petitioner's case was dismissed on the ground of belated approach to this Court.

(2.) The facts, relevant only to decide the review application are that the petitioner had filed the aforementioned writ petition seeking the following relief:- "It is therefore most humbly prayed that this Hon'ble Court may graciously be pleased to admit this writ applications, issue Rue NISI in the nature of writ of mandamus directing the Opp. Parties to issue green Card in favour of the petitioner on the basis of surgery certificate dtd. 23/10/1998 within a stipulated period"

(3.) The petitioner's case is that she had undergone surgery for ovarian cyst by endoscopy on 21/10/1998 and in course of such surgery, she also underwent Tubectomy as a measure of family planning. The husband of the petitioner had submitted a representation before the Director of Family Welfare, Odisha for issuance of Green Card enclosing the discharge certificate. As per Government of Odisha Health Department Resolution dtd. 19/10/1983, Green Cards were issued to individuals having two children and opting for the terminal method of tubectomy/vasectomy. Such Green Card holders are entitled to certain concessions as detailed in the resolution including reservation of 5% seats in technical institutions. Since the petitioner had undergone the surgery at Shanti Hospital, Research and Diagnosis Center, Cuttack necessary documents relating to the same were sought for but the Managing Director of the Hospital informed that the relevant records had been damaged during the Super Cyclone in 1999. On such grounds the request of the petitioner for issuance of Green Card was turned down. Challenging the rejection of her claim, the petitioner had filed the writ petition with the prayer quoted before.