2 10.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3550 Ori

Citation : 2021 Latest Caselaw 3550 Ori
Judgement Date : 10 March, 2021

Orissa High Court

2 10.03.2021 The Matter Is Taken Up ... vs Unknown on 10 March, 2021

W.P.(C) No. 9070 of 2021

02 10.03.2021 The matter is taken up through video conferencing mode.
Heard Mr. C. Pradhan, learned counsel for the petitioners
and, learned Additional Standing Counsel.
The petitioners have filed this writ petition seeking direction to
the opposite parties to regularize their services in terms of the principle
decided in Secretary State of Karnataka and Others v. Umadevi (3)
and Others (2006) 4 SCC 1.
Mr. C. Pradhan, learned counsel for the petitioners submits
that the case of the petitioners is covered by the ratio decided by the
apex Court in Secretary State of Karnataka and Others v. Umadevi
(3) and Others (2006) 4 SCC 1.
Considering the contentions raised by the learned counsel for
the petitioner and after going through the records, it appears that the
petitioner has rendered service for more than 12 years on contractual
basis. Therefore the case of the petitioner is squarely covered by the
ratio decided in Secretary State of Karnataka and Others (supra).
In that 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 of 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.

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

Alok