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Swadhin Senapati vs State Of Odisha & Ors
2021 Latest Caselaw 12900 Ori

Citation : 2021 Latest Caselaw 12900 Ori
Judgement Date : 15 December, 2021

Orissa High Court
Swadhin Senapati vs State Of Odisha & Ors on 15 December, 2021
                                   1




       IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 37685 of 2021

Swadhin Senapati                       .....                  Petitioners

                                               Ms.U.R. Bastia, 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 Ms. U.R. Bastia, learned counsel for the petitioners and learned counsel for the State.

3. The petitioner has filed this writ petition seeking direction to opposite party no.1 to regularize his services within a stipulated period and provide all service benefits on completion of five years of service from the date of his appointment as HR-High Skilled employee, as has been done by the State Government in similar cases.

4. Ms. U.R. Bastia, learned counsel appearing for the petitioner contended that the case of the petitioner is squarely covered by the ratio decided by this Court

in Sunil Barik v. State of Odisha, 2021 (II) OLR

469. Therefore, direction may be issued to opposite party no.1 to consider the case of the petitioner in the light of judgment passed by this Court in Sunil Barik (supra) to which learned State Counsel has no objection.

6. As agreed by learned counsel for the parties, but however, without expressing any opinion on the merits of the case, this Court disposes of the writ petition directing opposite party no.1 to consider the case of the petitioner in the light of the ratio decided by this Court in Sunil Barik (supra) as expeditiously as possible preferably within a period of four months from the date of production/communication of certified copy of this order.

Issue urgent certified copy as per rules.

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

 
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