Jugal Kishore Meher vs State Of Odisha And Others
2021 Latest Caselaw 7078 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.18022 of 2021

Jugal Kishore Meher                         .....                      Petitioner
                                                      Mr. A.K. Panda, Advocate
                                      Vs.
State of Odisha and others                  .....                Opposite parties
                                                                 State Counsel

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                              ORDER

13.07.2021 Order No. This matter is taken up by video conferencing mode.

Heard learned counsel for the parties.

The petitioner has filed this writ petition seeking direction to the opposite parties no.2 to 4 to absorb him as regular DLR in Regulated market Committee (RMC), Junagarh by considering his seniority and eligibility within a stipulated time.

In course of hearing, learned counsel for the petitioner states that the case of the petitioner has already been recommended by the Secretary, RMC, Junagarh to the General Manager, OSAM Board, Bhubaneswar on 29.11.2019 under Annexure-5, and direction may be given to consider and dispose of the same taking consideration the judgments passed by this Court in the cases of Umakanta Udgata v. State of Orissa, 2019 (Sup.I) OLR 813 and Bansidhar Nayak v. Union of India, 2018 (II) OLR 479 within a stipulated time.

In view of the aforesaid limited grievance of the petitioner, this Court disposes of the writ petition directing opposite party no.2 to take a decision on the recommendation made by the Secretary, RMC, Junagarh under Annexure-5, taking consideration the judgments passed by this Court in the cases of Umakanta Udgata and Bansidhar Nayak mentioned supra, and pass appropriate order in accordance with law, as expeditiously as possible, preferably within a period of three months from the date of production of certified/ authenticated copy of this order by the petitioner.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.

Ashok (DR. B.R. SARANGI,J.)