2 19.3.2021 Heard Learned Counsel ... vs Unknown
2021 Latest Caselaw 3925 Ori

                         W.P.(C) NO.8350 OF 2021




2   19.3.2021               Heard learned counsel for the Parties.
                            The Petitioner has filed this Petition seeking for a
                direction to the Opposite Parties to regularise his service in the
                post of Peon under O.P.3 taking into account his continuous
                service of more than 27 years under DRDA, Bhadrak as has been
                done in respect of similarly situated persons as per Government
                Circular and in terms of the principle decided in Secretary, State
                of Karnataka and Others vrs. Umadevi (3) and Others (2006) 4
                SCC 1.
                            Learned counsel for the Petitioner submits that the
                Petitioner was engaged as Peon on daily wage basis under DRDA,
                Bhadrak. He has already rendered more than 27 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 vrs. 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 27
                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 regularise his services keeping in view the
                judgment in Secretary, State of Karnataka and Others vrs.
                Umadevi (3) and Others (2006)4 SCC 1 within a period of four
                months and grant all consequential service benefits as due
                admissible to him.
                            Issue urgent certified copy.



                                                  ..............................
m                                                 Biswanath Rath, J.