WP(C)/36571/2020
2021 Latest Caselaw 540 Ori

                           W.P.(C) No.36571 of 2020




02.   15.01.2021                 The matter is taken up through Video Conferencing
                   mode.
                                 Heard learned counsel for the parties.
                                 The petitioner has filed this writ petition seeking
                   direction to opposite parties to regularize the service of the
                   petitioner as Asst. Project Director (Finance) in DRDA, Ganjam, as
                   per the ratio decided in the case of Sagarilal Murmu v. State of
                   Odisha, reported in 2015 (Supp.II) OLR 301 read with Rule-16 of
                   Odisha Group-B posts (Contractual Appointment) Rule, 2013 vide
                   Annexure- 5 & 7 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 parties no.1 vide Annexure-6
                   series, but no decision has yet been taken.
                                 Considering the limited grievance of the petitioner
                   and 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-6 series taking into account Annexures-5, 7 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 communication of 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.

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