WP(C)/36527/2020
2021 Latest Caselaw 642 Ori

                         W.P.(C) No.36527 of 2020




02.   20.01.2021                 The     matter     is   taken    up    through     Video
                   Conferencing mode.
                                 Heard learned counsel for the parties.
                                 The writ petition involves the following relief:
                                 "That the petitioner, therefore most humbly
                         prays that this Hon'ble Court be graciously pleased to
                         issue Rule Nisi calling upon the Opposite Parties to show
                         cause as to why the petitioner's services shall not be
                         regularized w.e.f. 28.02.2004 as has been allowed to
                         her counter parts with all consequential arrear benefits
                         as due along with superannuation financial and
                         pensionary benefits by modifying the order No.16249/
                         SME dated 12.08.16;
                                 If the Opposite Parties fail to show cause or show
                         insufficient cause to make the said rule absolute by
                         issuing of an appropriate order/orders, writ/writs,
                         direction/directions as the Hon'ble Court deems just
                         suitable and proper.
                                 And/or to pass such other order/orders,
                         direction/directions as this Hon'ble Court deems just and
                         proper having regard to the facts and circumstance of
                         the case.
                                 And for the act of kindness, the petitioner shall as
                         in duty bound ever pray."

                                 Looking to the limited request involved herein
                   and as this Court finds, the representation of the petitioner
                   involving    the    matter     vide   Annexure-8     since     pending
                   consideration, this Court without expressing any opinion on
                   the merits of the case disposes of the writ petition directing
                   the opposite party no.1 to look into the grievance of the
                   petitioner   vide    Annexure-8       and     take   a   decision    as
                   appropriate, taking into consideration the grounds raised in
                   the writ petition and the documents taken in support of the
                   same and taking into account the decision of the Hon'ble
                   apex Court in the case of State of Karnataka and others
                   Vrs. M.L.Keshari and others, reported in 2010(II) OLR
                   (SC) 982.
                                 The entire exercise shall be completed within a
uks
                       2




period of two months from the date of communication of copy
of this order, copy of the judgment cited hereinabove, so also
copy of the writ petition by the petitioner.
             As restrictions are continuing for COVID-19,
learned counsel 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.