Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sucharita Mendaly vs State Of Odisha & Ors
2021 Latest Caselaw 8639 Ori

Citation : 2021 Latest Caselaw 8639 Ori
Judgement Date : 18 August, 2021

Orissa High Court
Sucharita Mendaly vs State Of Odisha & Ors on 18 August, 2021
                                 1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.23845 OF 2021

Sucharita Mendaly                      .....              Petitioner

                                                  Mr. U.C. Mohanty,
                                                           Advocate
                               Vs.
State of Odisha & Ors.                 .....        Opposite parties

                                                      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. U.C. Mohanty, 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 her services as a Forester w.e.f. 08.05.2015 keeping in view the judgments of the apex Court in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

4. 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 series and the same may be directed to be disposed of keeping in view the ratio

decided by the apex Court in Umadevi & M.L. Keshari (supra) within a stipulated time.

5. 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 series and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of authenticated/certified copy this order.

Issue urgent certified copy as per rules.

Alok DR. B.R. SARANGI, J.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter