Panabesh Satpathy vs State Of Odisha And Others
2021 Latest Caselaw 11200 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 31749 of 2021

Panabesh Satpathy                     .....                             Petitioner
                                                 Mr. B.P. Satapathy, Advocate
                                      Vs.
State of Odisha and others            .....                      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.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize the service of the petitioner 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) 9 SCC 247 and Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-9 and the same may be directed to be disposed of keeping in view the ratio decided by the apex Court in Umadevi, M.L. Keshari and Amarkanti Rai (supra) within a stipulated time, to which learned counsel for the State has no objection.

5. As agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-9 and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai (supra) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) Alok JUDGE