WP(C)/10591/2021
2021 Latest Caselaw 4638 Ori

                        W.P.(C) No.10591 of 2021




02.   06.04.2021                    This matter is taken up through Video
                   Conferencing mode.
                                    Heard learned counsel for the Petitioners.
                                    The   writ petition      involves the      following
                   prayer:

                                "It is therefore humbly prayed that this
                      Hon'ble Court may graciously be pleased to admit the
                      case, call for the records and after hearing both the
                      parties pass the following reliefs:
                         i.         To direct the Opp. Parties to regularize the
                                    service of the petitioners as per G.A.
                                    department Resolution dated 17.9.2013
                                    taking into account the ratio of the judgment
                                    of this Hon'ble Court in W.P.(C) No.6661 of
                                    2018 & W.P.(C) No.1690 of 2018 vide
                                    ANNEXURE-5 & 7 series and to pay the
                                    regular and arrear salary along with other
                                    service and financial benefits within a
                                    stipulated period.
                         ii.        And pass such other order(s)/ direction(s) as
                                    may be deemed fit and proper for the
                                    interest of justice.
                                           And for this act of kindness, the
                                    petitioners as in duty bound shall ever pray."

                                    Looking to the prayer of the petitioners
                   required to be considered by O.P.4, this Court disposes
                   of the Writ Petition directing O.P.4 to treat this Writ
                   Petition    as     representation    at    the   instance    of   the
                   petitioner       and    take    decision     also    taking       into
                   consideration the decision of this Court in W.P.(C)
                   No.6661 of 2018 and W.P.(C) No.1690 of 2018 find
                   place at Annexures-5 and 7 of the writ petition by
                   completing the entire exercise within a period of two
                   months from the date of communication of copy of the
uks
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order along with copy of the writ petition by the
petitioner. In the event petitioner is still in the job,
status quo involving the petitioner involving the service
as on date shall be maintained till a decision is taken on
the representation of the petitioner.
            As   restrictions   due     to   the   COVID-19
situation are continuing, learned counsel for the parties
may utilize the soft copy of this order available in the
High Court's website or print out thereof at par with
certified copies in the manner prescribed, vide Court's
Notice No.4587, dated 25th March, 2020.

                                      ..................................
                                       Biswanath Rath, J.