Kabiraj Bhoi vs State Of Odisha And Others
2021 Latest Caselaw 11885 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 35627 of 2021

 Kabiraj Bhoi                          .....                   Petitioner
                                                      Mr. A.K. Chhatoi,
                                                             Advocate
                                    Vs.
 State of Odisha and others           .....               Opposite parties
                                                          State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

18.11.2021

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

2. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service in a group-D post of Attendant/Gardener under administrative control of opposite party no.3 keeping in view the continuance of the petitioner as casual labourer on daily wage basis since 2003 along with all consequential service and financial benefits within a stipulated time.

3. In course of hearing, learned counsel for the petitioner states that the petitioner has already made representation before opposite party no.3 vide Annexure-5, and the same may be directed to be disposed of within a stipulated time taking into consideration the judgments of the apex Court in the cases of 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.

4. Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.3 to consider the representation filed by the petitioner under Annexure-5 taking into consideration the judgments of the apex Court 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, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE