Pravati Swain vs State Of Odisha & Others
2021 Latest Caselaw 8676 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 23932 of 2021



            Pravati Swain                        ....                 Petitioner
                                               Mr. P.K. Mohapatra, Advocate
                                            -Versus -
            State of Odisha & Others            ....           Opposite Parties
                                                                State Counsel

                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                       ORDER

19.08.2021

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

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to opposite parties for antedating her regularization as Staff Nurse exactly from the date of completion of 6 years of contractual service taking into account her initial date of contractual engagement as 28.02.2003 as has been given to other similar situated persons vide Annexures-6 and 7 in the light of the Judgment dated 13.04.2021 of this Court in the case of Ranjan Pattnaik and others in W.P.(C) No. 34606/2008 vide Annexure-

10.

4. In course of hearing, learned counsel for the petitioner states that highlighting grievance, the petitioner has made representation to opposite party no.1 vide Annexure-12 and the same may be directed to be disposed of within a stipulated time

taking into consideration Annexures 6, 7 and 10.

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- 12 and pass appropriate order in accordance with law taking into consideration Annexures 6, 7 and 10 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.

A.K. Rana                                               (Dr. B.R. Sarangi)
                                                             Judge