WP(C)/38747/2020
2021 Latest Caselaw 465 Ori

                         W.P.(C) No.38747 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:
                                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 pass a formal order of regularization of service of the
                         petitioner after counting the past service rendered and
                         regularize the service of petitioner as per Odisha
                         Laboratory Technician Service (Methods of Recruitment
                         and Condition of Service) Rule, 2019, as per G.A.
                         Department      Resolution   17.9.2013     AND    as   per
                         Government Resolution no.14571 dtd.13.5.2013.
                                 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,     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.

uks
                                As restrictions are continuing due to COVID-19,
                      2




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.