Bhabanisankar Panda vs State Of Odisha And Others
2021 Latest Caselaw 8426 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WPC (OAC) No. 3658 of 2017

             Bhabanisankar Panda                 .....                          Petitioner
                                                                         Mr. S. Patra, Adv.
                                               -Versus-

             State of Odisha and others          .....                    Opposite Parties
                                                            Mr. M. Balabantaray, Standing
                                                                      Counsel for the State
                          CORAM:
                              DR. JUSTICE B.R. SARANGI

                                              ORDER

11.08.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner.

The petitioner has filed this writ petition seeking direction to opposite parties to bring the petitioner to the work-charged establishment w.e.f. 25.09.1983 or at least w.e.f. 02.09.1993 with all financial and consequential service benefits and further seeks direction to opposite parties to bring the applicant to regular establishment w.e.f. the dates the employees belonging to displaced category were brought over to regular establishment with all admissible benefits as per law taking into consideration the earlier judgment passed by the Tribunal.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-19 and the same may be directed to be disposed of within a stipulated time.

Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-19 and pass appropriate order in accordance with law taking into consideration the earlier judgment passed by the Tribunal within a period of three months from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE A.K. Rana