Lochani Sahoo vs State Of Odisha & Others
2021 Latest Caselaw 8780 Ori

                                          1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.24945 OF 2021

Lochani Sahoo                                   .....                  Petitioner
                                                        Mr. G.R. Sethi, Advocate
                                        Vs.
State of Odisha & others                        .....             Opposite party

                                                            Addl. Govt. Advocate


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                                ORDER

24.08.2021

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

2. Heard Mr. G.R. Sethi, learned counsel for the petitioners.

3. The petitioners have filed this writ petition seeking direction to the opposite parties to regularize their services taking into account their continuous service of more than 30 years and in terms of the principle decided in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and in State of Karnataka & others Vrs. M.L. Kesari & others involving SLP(C) No.15774/2006.

4. Learned counsel for the petitioners submits that the petitioners were engaged as casual labourers and continued since more than 30 years. They have already rendered more than 30 years of service and therefore, seeks for regularization of services in view of the judgment passed by the Hon'ble apex Court in Secretary State of Karnataka and others v. Umadevi (3) and others (2006) 4 SCC 1 and in State of Karnataka & others Vrs. M.L. Kesari & others involving SLP(C) No.15774/2006.

5. Considering the contentions raised by the learned

counsel for the petitioners and after going through the records, it appears that the petitioners have rendered service for more than 30 years on monthly remuneration basis. Therefore, the case of the petitioners is squarely covered by the ratio decided in the cases cited supra. In that view of the matter, this Court disposes of this Writ Petition directing the opposite parties to consider the case of the petitioners and regularize their services keeping in view the judgment in the case of Secretary State of Karnataka and others v. Umadevi (3) and others (2006) 4 SCC 1 and in State of Karnataka & others Vrs. M.L. Kesari & others involving SLP(C) No.15774/2006 and also the resolution of the G.A. Department dated 17.09.2013, within a period of four months from the date of communication of a copy of this order by the petitioners and grant consequential service benefits as due admissible to them.

6. With the aforesaid observation and direction the writ petition is allowed.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE