Baishnab Charan Behera vs Md
2021 Latest Caselaw 8630 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.22772 of 2021

Baishnab Charan Behera                        .....                     Petitioner
                                                       Mr. R. Mohanty, Advocate
                                        Vs.
MD, Odidha Lift Irrigation                    .....                  Opposite parties
Corporation, BBSR and others                                         State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

17.08.2021

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 w.e.f. 14.12.1972 instead of 17.06.1982 and to sanction full pensionary benefits as well as arrears within a stipulated time.

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-6, 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.1 to consider the representation filed by the petitioner vide Annexure-6 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