Narada Sahoo vs State Of Odisha And Others
2021 Latest Caselaw 12854 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 37686 of 2021

Narada Sahoo                         .....                     Petitioner
                                             M/s U.R. Bastia, 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 the opposite party no.1 to regularize his service within a stipulated time and to provide all service benefits from the date of completion of 5 years from the date of his appointment as HR-High Skilled employees as was done by the State Government in similar cases.

3. Learned counsel for the petitioner contended that the case of the petitioner is squarely covered by the judgment of this Court in the case of Sunil Barik v. State of Odisha and others, 2021 (II) OLR 469 and, therefore, direction may be given to the authority to consider the case of the petitioner in the light of the aforesaid judgment, to which learned State Counsel has no objection.

4. As agreed by learned counsel for the parties, 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 case of the petitioner taking into

consideration the judgment of this Court in the case of Sunil Barik v. State of Odisha and others, 2021 (II) OLR 469 and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of four months from the date of receipt of the certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (Dr. B.R. Sarangi) Judge