Pravir Kumar Harichandan vs State Of Odisha And Others
2021 Latest Caselaw 12522 Ori

                                         1

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 37854 of 2021

Pravir Kumar Harichandan                .....                              Petitioner
                                                       Mr.P.K. Mohapatra, Advocate
                                  Vs.
State of Odisha and others              .....                          Opposite parties
                                                                        State Counsel
            CORAM:
                DR. JUSTICE B.R. SARANGI

                                               ORDER

06.12.2021 Order No. This matter is taken up through hybrid mode.

2. Heard.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service in the light of the judgments of the apex Court in State of Karnataka v. Umadevi, 2006(4) SCC 1, wherein in paragraph 53, State of Karnataka and others v. M.L.Keshari and others, Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265, Nihal Singh V. State of Punjab (2013) 14 SCC 65 and also the scheme framed by the Housing and Urban Development Department dated 15.05.1999.

4. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before opposite party no.1, highlighting his grievances and direction may be given to consider the same, taking into consideration Annexures-2 and 8, within a stipulated time, to which learned counsel for the State has no objection.

5. As agreed to by learned counsel for the parties, 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 opposite party no.1, within 15 days hence, the same shall be considered by the said authority, taking

into consideration Annexures-2 and 8 and a reasoned and speaking order is to be passed 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.

                                           (DR. B.R. SARANGI)
Alok                                             JUDGE