Bishnu Charan Paramanik vs State Of Odisha & Others
2021 Latest Caselaw 11782 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WPC (OAC) No.2152 of 2001


            Bishnu Charan Paramanik               .....                    Petitioner
                                                         Mr. R.C. Mishra, Advocate
                                             -Versus -
            State of Odisha & Others              ....              Opposite Parties
                                                                      State Counsel


                         CORAM:
                          DR. JUSTICE B.R. SARANGI
                                            ORDER

16.11.2021

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

2. Heard Mr. R.C. Mishra, learned counsel for the petitioner and Mr. Balabantaray, learned Additional Standing Counsel.

3. The petitioner has filed this writ application seeking direction to opposite parties to regularize the service of the petitioner from the date of his initial engagement.

4. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to move a fresh representation highlighting his grievances before the authority so that the same can be considered in the light of the ratio decided in the case of Secretary State of Karnataka v. Umadevi, 2006(4) SCC 1, State of Karnataka and others v. M.L.Keshari and others, 2010(II) OLR (SC) 982, and Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265, to which learned counsel for the State has no objection.

5. Considering the limited nature of grievance of the petitioner, this Court gives liberty to the petitioner to file a fresh representation within a period of fifteen days from today ventilating his grievances before the authority. In the event the petitioner files such representation along with the copies of the aforementioned judgments, the authority shall consider and dispose of the same and pass appropriate order taking into consideration the ratio decided in the case of Umadevi, M.L.Keshari and Amarkanti Rai (supra) within a period of two months thereafter.

6. With the aforesaid observation and direction, the writ petition is disposed of.

Issue urgent certified copy as per rules.

Arun                                                (Dr. B.R. Sarangi)
                                                         Judge