Gouranga Charan Rout & vs State Of Odisha & Anr
2021 Latest Caselaw 11566 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.34000 OF 2021

Gouranga Charan Rout &                    .....                Petitioners
Anr.
                                                      Mr. Mohit Agarwal,
                                                               Advocate
                                  Vs.
State of Odisha & Anr.                    .....          Opposite parties

                                                           State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

11.11.2021

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

2. Heard learned counsel for the petitioners.

3. The petitioners have filed this writ petition seeking direction to the opposite parties to consider the representation dated 04.10.2021 at Annexure-4 in the light of the decision in Secretary, State of Karnataka v. Uma Devi, (2006) 4 SCC 1 and absorb them into the Work-charged (regular) establishment of opposite party no.2 and grant consequential service benefits w.e.f. 01.07.2011 within a stipulated period.

4. In course of hearing, learned counsel for the petitioners stated that highlighting the grievances, the petitioners have made representation to opposite party no.2 vide Annexure-4 and the same may be directed to be disposed of 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 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioners, this Court disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioners vide Annexure-4 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 v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok DR. B.R. SARANGI, J.