WP(C)/1295/2021
2021 Latest Caselaw 743 Ori

Citation : 2021 Latest Caselaw 743 Ori
Judgement Date : 21 January, 2021

Orissa High Court

WP(C)/1295/2021 on 21 January, 2021

W.P.(C) No.1295 of 2021

02. 21.01.2021 This matter is taken up through Video
conferencing.
Heard learned counsel for petitioner and
learned State Counsel for opposite parties.
This Writ Petition is filed with the following
prayer :-
"i) direct the opp. Parties to regularize
the service of the petitioner in his respective
post of Peon in the light of the judgment of the
Hon'ble Supreme Court in the case of
Secretary, State of Karnataka and others vrs.
Umadevi and others 2006 (4) SCC 1 and in
State of Karnataka & others Vrs. M.L. Kesari &
others reported in (2010) 9 SCC 247 and the
scheme of the Housing and Urban
Development Deptt., Govt. of Orissa dated
15.05.1999;"

Considering that a decision in such matter is
required to be taken by the opposite party no.1, this Writ
Petition stands disposed of directing the opposite party no.1
to take a lawful decision in the matter taking into
consideration the decisions of the Hon'ble apex Court in the
case of Secretary State of Karnataka and others v. Umadevi
and others (2006) 4 SCC 1 and in State of Karnataka &
others Vrs. M.L. Kesari & others involving SLP(C)
No.15774/2006 and also the scheme of the Housing &
Urban Development Department, Government of Orissa
dated 15.05.1999.
The entire exercise shall be completed within a
period of two months from the date of communication of a
copy of this order by the petitioner and all consequential
service benefit, as due admissible to the petitioner, shall
also be released.
Petitioner may utilize the soft copy of this order
available in the High Court's website or print out thereof at
par with certified copy in the manner prescribed, vide
Court's Notification No.4587 dated 25.3.2020.

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

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