Sanatan Rout vs State Of Odisha And Others
2021 Latest Caselaw 8476 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       WPC (OAC) No.1099 of 2016

Sanatan Rout                              .....                     Petitioner
                                                   Mr. B. Baisakh, Advocate
                                    Vs.
State of Odisha and others                .....              Opposite parties
                                                       Mr. M. Balabantaray,
                                                          Standing Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                       ORDER

12.08.2021

Order No. This matter is taken up by video conferencing mode.

The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service and to pay him equal pay from the date of his initial appointment like that of similarly situated persons, who have been regularized from the date of appointment since 02.12.1996 by virtue of the order dated 22.03.2013.

In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexures-3 and 4, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgments of the apex Court in the cases of State of Karnataka v. Umadevi, 2006(4) SCC 1, State of Karnataka and others v. M.L.Keshari and others, 2010(II) OLR (SC) 982 and Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265.

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.4 to consider the representation filed by the petitioner vide Annexures-3 and 4 and pass appropriate order taking into consideration the judgments of the apex Court in the cases of Umadevi, M.L.Keshari and Amarkanti Rai mentioned supra within a period of three month from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE