Unknown vs State Of Odisha
2021 Latest Caselaw 439 Ori

                                W.P.(C) No.590 of 2021




2.     12.01.2021          This matter is taken up through Video conferencing.
                           Heard learned counsel for the parties.
                           The petitioner has filed this Writ Petition seeking a
                    direction to Opposite parties to regularize his service as Asst.
                    Project Director, Livelihood in DRDA, Rayagada as per the ratio
                    decided in the case of Sagarilal Murmu V. State of Odisha :
                    2015 (Supp.II) OLR 301 read with Rule-16 of Odisha Group-B
                    posts (Contractual Appointment) Rule, 2013 vide Annexure-6 &
                    8 respectively and further seeks direction to opposite parties to
                    grant all financial and consequential benefits from the date of
                    regularization of his service.
                           In course of hearing, learned counsel for the petitioner
                    states that highlighting grievance, the petitioner has made
                    representation to opposite party no.1 vide Annexure-7 series,
                    but no decision has yet been taken.
                           Considering the limited grievance of the petitioner,
                    without expressing any opinion on the merits of the case, this
                    Court disposes of the Writ Petition directing opposite party no.1
                    to take a decision on the representation filed by the petitioner
                    vide Annexure-7 series taking into account Annexures-6 & 8
Ayas
                    and the judgment in Sagarilal Murmu (supra) and pass
                    appropriate order in accordance with law within a period of
                    three months from the date of production of certified /
                    authenticated copy of this order.
                           As   restrictions   are   continuing   due   to   COVID-19,
                    petitioner(s) may utilize the soft copy of this order available in
                    the High Court's website or print out thereof at par with
                    certified copies in the manner prescribed, vide Court's Notice
                    No.4587, dated 25.03.2020.


                                                         ..............................

(Biswanath Rath, J.)