Pramod Kumar Jena vs State Of Orissa & Ors
2021 Latest Caselaw 11381 Ori

Citation : 2021 Latest Caselaw 11381 Ori
Judgement Date : 8 November, 2021

Orissa High Court

Pramod Kumar Jena vs State Of Orissa & Ors on 8 November, 2021

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WPC (OA) No. 1020 of 2000

            Pramod Kumar Jena                  ....                                Petitioner
                                                              Mr. M. Pratap, Advocate
                                                -Versus -
            State of Orissa & Ors.             ....                          Opp. Parties
                                                                                      .
                                                                          State Counsel


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

08.11.2021

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

2. None appears for the petitioner at the time of call.

3. Heard Mr. N.K. Praharaj, learned Standing Counsel for the State.

4. The petitioner has filed this writ petition claiming for regularization of his service in the post of Junior Clerk with all service and financial benefits and further seeks direction to the opposite party no.3 to issue appointment order in view of judgment passed in O.A. No.588 of 1994.

5. Mr. N.K. Praharaj, learned Standing Counsel for the State, on instructions, stated that the petitioner had got appointment on 44 days basis by misrepresenting fact before the authority. When this fact brought to the notice of the authority, the petitioner was disengaged from service. Therefore, the petitioner filed Original Application for

regularization of his service. Thereby, the claim made by the petitioner cannot sustain in the eye of law.

6. Since the petitioner, by misrepresenting the fact before the authority, had got employment and as such, he was engaged on 44 days basis and his service has not been extended and he is no more in service, this Court is not inclined to entertain this writ petition. Thereby, the writ petition merits no consideration and the same is dismissed.

(Dr. B.R. Sarangi) Judge Alok