2 23.06.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 6501 Ori

                                  W.P.(C) No. 12525 of 2021




02   23.06.2021         The matter is taken up by video conferencing
                  mode.
                        Heard Mr. B. K. Sharma, learned counsel for the
                  petitioner.
                        The petitioner has filed this writ petition seeking
                  direction to the opposite parties to bring him to the
                  regular establishment in view of Finance Department
                  Circular       dated     22.01.1965       under        Annexure-2       and
                  Finance        Department         Resolution         dated    15.05.1997
                  under Annexure-3.
                        Mr. B. K. Sharma, learned counsel for the
                  petitioner contended that the case of the petitioner is
                  squarely covered by the ratio decided by this Court in
                  W.P.(C)        No.7753      of     2016    (State       of    Odisha     v.
                  Hadibandhu             Bhoi)      disposed      of     03.01.2019       and
                  Chandranandi v. State of Odisha, 2021 (I) OLR 688.
                  Therefore, direction be issued to consider the case of
                  the petitioner in the light of the ratio decided in the
                  aforesaid cases and Finance Department Circular dated
                  22.01.1965 under Annexure-2 as well as Finance
                  Department            Resolution        dated        15.05.1997      under
                  Annexure-3.
                        Considering the contentions raised by learned
                  counsel for the petitioner and after going through the
                  records,       this    Court      disposes      of    the    writ   petition
                  permitting the petitioner to make grievance before the
                  authority as per the pleadings made in the writ petition
                  within     a     period     of     15     days       annexing       Finance
                  Department             Circular      dated       22.01.1965          under
        Annexure-2 as well as Finance Department Resolution
       dated 15.05.1997 under Annexure-3 and the copy of
       the judgment under Annexure-7 and Chandranandi
       (supra).   In   the   event     the   petitioner   files   such
       representation along with the aforesaid judgments and
       circular and resolution of the Finance Department, the
       authority shall consider and pass appropriate order
       taking into consideration of the same within a period of
       three months thereafter
             With the aforesaid observation and direction, the
       writ petition is disposed of.
             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.


                                             ...............................
Alok                                         DR. B.R. SARANGI, J.