Anil Kumar Pattanaik vs State Of Odisha & Ors
2021 Latest Caselaw 8635 Ori

                                     1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.22114 OF 2021

Anil Kumar Pattanaik                     .....                    Petitioner

                                                     Mr. P.K. Mohapatra,
                                                               Advocate
                                 Vs.
State of Odisha & Ors.                   .....            Opposite party

                                                              State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

18.08.2021

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

2. Heard Mr. P.K. Mohapatra, learned counsel for the petitioner and learned Additional Government Advocate.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service in the vacant post of Radiographer as per Govt. Resolution dated 17.09.2013 and in terms of the principle decided in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1.

4. Mr. P.K. Mohapatra, learned counsel for the petitioner submits that the petitioner was engaged as Radiographer on contractual basis. He has already rendered more than 7 years of service under the opposite parties and seeks for regularization of service

in view of judgment passed by the apex Court in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1.

5. Considering the contentions raised by the learned counsel for the petitioner and after going through the records, it appears that the petitioner has rendered service for more than 7 years on contractual basis. Therefore the case of the petitioner is squarely covered by the ratio decided in Secretary State of Karnataka and Others (supra).

6. In that view of the matter, this Court disposes of this writ petition directing the opposite parties to consider the case of the petitioner and regularize his services keeping in view of the judgment in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 within a period of four months and grant consequential service benefits as due admissible to him.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE