2 08.03.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 3399 Ori

                              W.P.C. No. 8801 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 post of Lab Attendant
                  (Mining) in terms of the recommendation made by
                  opposite    party       no.4        vide   letter      dated   20.06.2019,
                  24.06.2020 and 28.09.2020 under Annexures-10, 12 and
                  14 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.