Satyabadi Sundaray vs State Of Odisha & Ors
2021 Latest Caselaw 12906 Ori

                                       1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.38572 OF 2021

Satyabadi Sundaray                           .....                 Petitioner

                                                        Mr. Indramani Sahoo,
                                                                   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 learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite parties no.1 & 2 to regularize his services on completion of ten years of service as he has appointed prior to 12.04.1993 in view of Finance Department Resolution dated 15.05.1997 with all consequential service benefits.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-7 and the same may be directed to be disposed of keeping in view the judgments of the apex Court in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v.

M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioner, this Court disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-7 and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok DR. B.R. SARANGI, J.