Surendra Samal vs State Of Odisha And Others
2021 Latest Caselaw 9060 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No.23665 of 2021

 Surendra Samal                       .....                     Petitioner
                                                      Mr. B.P. Satpathy,
                                                               Advocate
                                   Vs.
 State of Odisha and others          .....               Opposite parties
                                                         State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

27.08.2021

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 absorb him in the regular establishment 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 opposite party no.1 vide Annexure-, 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 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-9 and pass appropriate order taking into consideration the judgments of the apex Court in the cases of Umadevi, M.L.Keshari and Amarkanti Rai mentioned supra within a period of three month from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE