WP(C)/38692/2020
2021 Latest Caselaw 457 Ori

                         W.P.(C) No.38692 of 2020




02.   13.01.2021                This   matter     is       taken   up    through     Video
                   Conferencing.
                                Heard learned counsel for the parties.
                                The writ petition involves the following prayer:
                                 "Under      the   abovementioned      facts     and
                         circumstances of the case, this Hon'ble Court may
                         graciously be pleased to issue a writ of mandamus or any
                         other appropriate writ/writs by directing the opp. parties
                         to regularize the service of the petitioner w.e.f. the date
                         of his initial appointment.
                                 And further be pleased to grant all consequential
                         and service benefits.
                                 Or pass such order(s)/direction(s) as case may be
                         deemed fit and proper in the interest of justice and
                         equity.
                                 And for which act of kindness, the petitioner as in
                         duty bound, shall ever pray."

                                Considering the submissions made, this writ
                   petition stands disposed of directing the opposite parties to
                   treat the writ petition as representation at the instance of the
                   petitioner and take decision as appropriate in the matter of
                   regularization involving the petitioner and grant consequential
                   service benefits, taking into consideration the judgments of
                   the Hon'ble apex Court in the case of Secretary State of
                   Karnataka and others Vrs. Umadevi (3) and others,
                   (2006) 4 SCC 1 and in the case of State of Karnataka &
                   others   Vrs.   M.L.   Kesari       &    others,     involving   SLP(C)
                   No.15774/2006 as well as the Government Resolution dated
                   13.5.2013.
                                The entire exercise shall be completed within a
                   period of two months from the date of communication of copy
                   of this order, copy of the judgment so also copy of the writ
                   petition by the petitioner.
                                As restrictions are continuing due to COVID-19,
                   petitioner(s) may utilize the soft copy of this order available in
uks                the High Court's website or print out thereof at par with
                     2




certified copies in the manner prescribed, vide Court's Notice
No.4587, dated 25.03.2020.


                               .....................................
                                Biswanath Rath, J.