WP(C)/37693/2020
2021 Latest Caselaw 762 Ori

                         W.P.(C) No.37693 of 2020




02.   22.01.2021                The     matter     is   taken   up    through     Video
                   Conferencing mode.
                                Heard learned counsel for the parties.
                                The writ petition involves the following relief:
                                 "In the circumstances the petitioner humbly
                         prays that your lordships may graciously be pleased to
                         admit this Writ Petition issue notice to the Opposite
                         Parties to file show cause as to why the petitioner shall
                         not be regularized with all financial benefits and if the
                         opposite parties fail to show cause or show insufficient
                         cause, after hearing by issuing a writ of Mandamus or
                         any other appropriat4e writ/writs direct the opposite
                         parties more particularly the Opposite Party No.1 & 2 to
                         take expeditious steps for regularization of the service of
                         the petitioner from the date of due with all financial
                         benefits.
                                 And any other relief/reliefs, order/orders,
                         direction/directions be passed as the Hon'ble Court may
                         deem fit and proper.
                                 And for this act of kindness, the petitioners are in
                         duty bound shall ever pray."

                                Looking to the limited request involved herein
                   and as this Court finds, the representation of the petitioner
                   involving   the    matter     vide   Annexure-5     since    pending
                   consideration, this Court without expressing any opinion on
                   the merits of the case disposes of the writ petition directing
                   the Member Secretary, Orissa Water Supply & Sewerage
                   Board, Odisha, Bhubaneswar, opposite party no.2 to look into
                   the grievance of the petitioner vide Annexure-5 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, taking into account the decisions 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, Amarkanti Rai Vrs. State of Bihar and others,
                   (2015) 8 SCC 265 and Chitaranjan Mohapatra Vrs. State
                   of Odisha, passed in W.P.(C) No.3921 of 2006, disposed
uks
                       2




of on 16.07.2019 also taking into consideration Annexure-3.
             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 judgments 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.