Sudhansu Mohan vs State Of Odisha And Others
2021 Latest Caselaw 9027 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 24727 of 2021

            Sudhansu Mohan                      ....                                Petitioner
            Mohapatra
                                                              Mr. D.K. Patra, Advocate
                                                 -Versus -
            State of Odisha and others          ....                      Opposite Parties
                                                                                       .


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                       ORDER

27.08.2021

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service in the post of Data Entry Operator in the office of Director, State Institute of Health and Family Welfare in Health and Family Welfare Department w.e.f. 01.08.2005 and grant him all consequential service benefit from the date of initial appointment, i.e., 01.08.2005 as per the judgment of this Court passed in W.P.(C) No.3922 of 2006 disposed of on 16.07.2019 which has been confirmed by the apex Court in its order dated 17.11.2020 in SLP No.959 of 2020, within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.1 vide Annexure-10

and the same may be directed to be disposed of within a stipulated time.

4. 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-10 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ashok                                                 (Dr. B.R. Sarangi)
                                                           Judge