Chitta Ranjan Sahoo vs State Of Odisha And Another
2021 Latest Caselaw 11198 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 33254 of 2021

 Chitta Ranjan Sahoo               .....                          Petitioner
                                              Mr. B.S. Tripathy, Advocate
                                   Vs.
 State of Odisha and another       .....                    Opposite Parties

                                                               State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                          ORDER

01.11.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogus to one involved in W.P.(C) No. 19951 of 2020, which has been allowed on 09.09.2021 by this Court.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition is allowed.

5. The opposite parties are directed to regularize the services of the petitioner and grant all consequential service and financial benefits in accordance with law as expeditiously as possible, preferably within a period of two months from the date of communication of this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) Arun JUDGE