2 03.03.2021 The Matter Is Taken Up ... vs The Petitioners Have Filed This ...
2021 Latest Caselaw 3179 Ori

                                      W.P.(C) No.7840 OF 2021




02   03.03.2021          The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                         Heard Mr. B. Routray, learned Senior Counsel appearing
                  along with Mr. S.D. Routray, learned counsel for the petitioners.
                         The petitioners have filed this writ petition seeking direction
                  to the opposite parties to regularize the service of the petitioners
                  from the date the petitioners were promoted to the post of Senior
                  Assistant as has been done in the case of Sri Bishnu Mohan
                  Chhotray v. Registrar, Utkal University & others & Sri
                  Biswanath Baral v. Registrar, Utkal University & others
                  (W.P.(C) No.2050 of 2003 and W.P.(C) No.2051 of 2003 disposed
                  of in a common judgment dated 08.02.2018) in Annexure-11 and
                  vide Orders dated 02.04.2018 and 27.04.2018 under Annexures-
                  12 series and extend all service and financial benefits to the
                  petitioner within a stipulated period.
                         In course of hearing, learned Senior Counsel appearing for
                  the   petitioners   states   that   highlighting   the   grievance,   the
                  petitioners have made representation to opposite party no.2 vide
                  Annexure-10 series and direction be given to consider the same
                  taking into consideration Annexures-11 and 12 series within a
                  stipulated time.
                         In view of the aforesaid limited grievance of the petitioners,
                  this Court disposes of the writ petition directing opposite party
                  no.2 to take a decision on the representation filed by the
                  petitioners under Annexure-10 series and pass appropriate order in
                  accordance with law taking into consideration Annexures-11 and
                  12 series within a period of three months from the date of
                  production of authenticated copy of this order.
                         Urgent certified copy of this order be granted on proper
                  application.


                                                             ...............................

(DR. B.R. SARANGI) Alok JUDGE