2 08.03.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 3390 Ori

                               W.P.C. No. 8994 of 2021




02   08.03.2021          The     matter          is    taken           up   through        hybrid
                  arrangement (virtual/physical mode).
                         Heard       Mr.    S.     Das,      learned        counsel    for    the
                  petitioner and learned Additional Standing Counsel.
                         The petitioner has filed this writ petition seeking
                  direction to the opposite parties to regularize the service
                  of the petitioner as against the sanctioned vacant post of
                  Data   Entry       Operator         from       the    date   of    his    initial
                  appointment against such post at govt. College of
                  Engineering, Keonjhar-opposite party no.4 institution
                  keeping in view the judgments of the apex Court in
                  Secretary      State        of       Karnataka            and     Others      v.
                  Umadevi (3) and Others (2006) 4 SCC 1, State of
                  Karnataka and others v. M.L. Keshari and others,
                  2010 (II) OLR (SC) 982 and Amarkant Rai v. State of
                  Bihar, (2015) 8 SCC 265.
                         In course of hearing, learned counsel for the
                  petitioner states that the case of the petitioner is covered
                  by the ratio decided by the apex Court in Umadevi, M.L.
                  Keshari      and         Amarkant          Rai        (supra).     Therefore,
                  direction    be     issued          to    opposite        party     no3-Vice-
                  Chancellor, Biju Pattnaik University of Technology to
                  consider     the     case       of       the    petitioner       taking     into
                  consideration the ratio decided in the aforesaid cases.
                           In that view of the matter, this Court disposes of
                  this writ petition directing opposite party no.3 to consider
                  the case of the petitioner and regularize his services
                  keeping in view of the judgments passed by the apex
        Court in Umadevi, M.L. Keshari and Amarkant Rai
       (supra) in accordance with law within a period of three
       months from the date of production of certified copy this
       order.
            Issue urgent certified copy as per Rules.




Alok                               .........................................
                                    Dr.B.R.Sarangi,J.