Prasanta Kumar Bhuyan vs State Of Odisha And Others
2021 Latest Caselaw 8940 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                    WPC (OAC) No. 3943 of 2017

 Prasanta Kumar Bhuyan                .....                   Petitioner
                                                    Mr. L.K. Mohanty,
                                                             Advocate
                                   Vs.
 State of Odisha and others          .....               Opposite parties
                                                         State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                      ORDER

26.08.2021

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service against the vacant post of Driver in the office of Tahasildar, Baliapal in the district of Balasore from the date of initial appointment, i.e., 23.05.2007 with all consequential benefits.

3. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before the authority, 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.

4. Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits

of the case, this writ petition stands disposed of with the direction that in case the petitioner, with regard to the grievance made in this petition, files a fresh comprehensive representation before the opposite parties-authority within 15 days hence, the same shall be considered by the said authority taking into consideration the judgments of the apex Court 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, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of such representation along with the certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE