Sripati Sethi vs State Of Odisha & Ors
2021 Latest Caselaw 12878 Ori

                                     1




        IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 37722 of 2021

Sripati Sethi.                           .....                     Petitioners

                                                      Mr. N. Panda, Advocate
                               Vs.
State of Odisha & Ors.                   .....                Opposite parties

                                                               State Counsel

             CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

15.12.2021

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

2. Heard Mr. N. Panda, learned counsel for the petitioner and Mr. B.P. Tripathy, learned Additional Government Advocate.

3. The petitioner has filed this writ petition seeking direction to the opposite parties for regularization of his service on completion of five years service pursuant to letter No.924/FE (G)-05 of 2008 dated 01.02.2016 from the Engineer in Chief, Rural Water Supply and Sanitation, Odisha, Bhubaneswar with all financial benefits at par with others pursuant to order passed by the Tribunal in O.A. No.827 of 2014 confirmed by this Court in OJC No.9627 of 1999 as well as by the apex Court in Civil Appeal No.935 of 1999.

4. Mr. N. Panda, learned counsel for the petitioner

contended that since the services of the petitioner have not been regularized, the petitioner approached this Court by filing W.P.(C) NO.20894 of 2019, which has been disposed of vide order dated 15.11.2019 with a direction to consider the grievance of the petitioner and if necessary to bring him over to regular establishment. Considering the same, the petitioner was brought over to the regular establishment vide order dated 08.06.2021 under Annexure-10. It is further contended that the petitioner's services should be regularized in terms of the judgment passed by the Tribunal in O.A. No.827 of 2014, which has been confirmed by this Court in OJC No.9627 of 1999 as well as by the apex Court in Civil Appeal No.935 of 1999.

5. In that view of the matter, this Court disposes of the writ petition directing the opposite parties to examine the case of the petitioner and pass appropriate order in the light of the judgment passed by the Tribunal O.A. No.827 of 2014, which has been confirmed by this Court in OJC No.9627 of 1999 as well as by the apex Court in Civil Appeal No.935 of 1999 as expeditiously as possible in the interest of justice, equity and fair play.

Issue urgent certified copy as per rules.

Alok                                    (DR. B.R. SARANGI, J.)