Sarat Kumar Jena vs State Of Odisha And Others

Biraja Prasanna Satapathy, J

This matter is taken up through Hybrid Mode.

Heard Mr. G. Sethi, learned counsel for the petitioner and Mr. A.P. Das, learned Addl. Standing Counsel.

The petitioner is aggrieved by the revised select list published under Annexure-5 passed by Opp. Party No.2.

It is submitted that the petitioner had earlier approached the learned tribunal in O.A. No.2512( C) of 2010 and the learned Tribunal disposed of the said Original Application on 18.5.2012 with certain directions. It is further submitted that the order was challenged before this Court in W.P.(C ) No.550 of 2014 and this Court vide order dated 23.3.2021 while dismissing the writ petition confirmed the order passed by the learned Tribunal. It is submitted that pursuant to the direction of the learned Tribunal though the revised select list have been published under Annexure-5, but it has not been done in accordance with the direction.

In view of such stand taken by the learned counsel for the petitioner, this Court while disposing the Writ Petition permits the petitioner to approach Opp. party No.2 to recast the aid revised select list. It is observed that if any such representation is made within a period of two weeks from today, Opp. party No.2 shall take a decision on the same within a further period of two months.

The Writ Petition is disposed of accordingly.7. Learned counsel for the Petitioner then stated that the Petitioner may be allowed to make a representation to the Opposite Parties for disbursal of crop insurance benefit. With the incidents being over 9 years old, no purpose would be served in permitting the Petitioners to file a fresh representation at this stage. Since the factual basis has not been established, it is not possible for the Court to grant the relief as prayed for in the present petition.

The writ petition is accordingly dismissed.

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