Sangita Oram vs. State Of Odisha

1. This matter is taken up through a hybrid arrangement.

Heard learned counsel for the parties.

In this Writ Petition, the Petitioner has challenged the action of the Opposite Party No.3/Additional Commissioner of CT & GST, Territorial Range, Sambalpur in rejecting her application for appointment under Rehabilitation Assistance Scheme against the service of her deceased father.

Learned counsel for the Petitioner submits that the father of the Petitioner while serving as Assistant Commissioner of Commercial Taxes Deogarh Circle, Deogarh died on 16th May, 2011 living behind his widow wife, two daughters and one unmarried son. He further submits that at the time of death of her father, her age was only 11 years and her mother was 40 years. The mother of the Petitioner did not want to apply for her 2

Learned counsel for the Petitioner further contends that the Opposite Party No.3 had intimated to the Petitioner vide letter dated 27.12.2019 that Petitioner did not apply under Rehabilitation Assistance Scheme within one year as per G.A. Department Notification No.23858/Gen dated 12.09.1990 and G.A. Department Notification No.29686/Gen dated 14.10.1998. In the said letter it is also menionted that the period of delay of submission of application can be condoned by the Hon’ble Chief Minister, Odisha.

Learned counsel for the Petitioner further argues that the Petitioner has filed an application for condonation of delay before the Hon’ble Chief Minister which has not yet been decided.

In such view of the matter, the Principal Secretary to Hon’ble Chief Minister, Odisha is directed to place the matter before the Hon’ble Chief Minister and get the matter listed to be decided as early as possible.

Accordingly, the Writ Petition is disposed of.