Ajay Kumar Chakrabarty vs State Of Odisha And Others
2021 Latest Caselaw 12825 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                    WPC (OAC) No. 1580 of 2004

 Ajay Kumar Chakrabarty               .....                   Petitioner
                                              Mr. B.K. Rout, Advocate
                                   Vs.
 State of Odisha and others          .....               Opposite parties
                                                         State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                      ORDER

14.12.2021

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

2. The petitioner has filed this writ petition seeking direction to opposite parties to regularize his service as Cook (Grade-III) from his initial date of engagement along with all consequential service and financial benefits within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that the petitioner has already made representation before opposite party no.3 vide Annexure-4, 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, to which learned State Counsel has raised no objection.

4. As agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the

case, this writ petition stands disposed of directing opposite party no.3 to consider the representation filed by the petitioner under Annexure-4 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 the certified copy of this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE