WP(C)/6231/2021
2021 Latest Caselaw 3077 Ori

                                     W.P.(C) No. 6231 of 2021




02.   02.03.2021               The matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                               Heard learned counsel for the petitioner.
                               The petitioner has filed this application seeking
                   direction to the opposite parties to regularize his service in the
                   post   of    Cook-cum-Attendant       (Group-D)    lying   vacant   in
                   Government (SSD) High School, Gunupur in the district of
                   Kalahandi and grant all consequential service benefits in view
                   of judgment passed by the apex Court in Secretary State of
                   Karnataka and Others v. Umadevi (3) and Others (2006)
                   4 SCC 1.
                               As it appears, the petitioner was engaged as Cook-
                   cum-Attendant (Group-D) lying vacant in Government (SSD)
                   High School, Gunupur in the year 2008. He has already
                   rendered more than 12 years of service under the opposite
                   parties and seeks for regularization of service in view of
                   judgment passed by the apex Court in Secretary State of
                   Karnataka and Others v. Umadevi (3) and Others (2006)
                   4 SCC 1. As such, the case of the petitioner is squarely
                   covered      by   the   ratio   decided   in   Secretary   State    of
                   Karnataka and Others (supra).
                                In such view of the matter, this Court disposes of
                   this writ petition directing the opposite parties to consider the
                   case of the petitioner and regularize his services keeping in
                   view the judgment in Secretary State of Karnataka and
                   Others v. Umadevi (3) and Others (2006) 4 SCC 1 within a
                   period of four months and grant consequential service benefits
                   as due admissible to him.


      Ajaya                                                                     ..
                                                              Dr. B.R. Sarangi,J.