Durjodhan Behera vs State Of Odisha And Ors
2021 Latest Caselaw 11918 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OAC) No. 3504 of 2001

            Durjodhan Behera                           ....                               Petitioner
                                                                    Mr. D.K. Patnaik, Advocate
                                                        -Versus -
            State of Odisha and Ors.                   ....                         Opp. Parties
                                                                                             .
                                                                                 State Counsel


                         CORAM:
                           DR. JUSTICE B.R. SARANGI
                                             ORDER

18.11.2021 Order No. This matter is taken up through hybrid mode.

2. Heard Mr. D.K. Patnaik, learned counsel for the petitioner and Mr. M.K. Balabantaray, learned Standing Counsel for the State.

3. The petitioner, who was working under opposite parties no.1 and 2 in the work charged establishment, claims for regularization in terms of the judgment dated 06.01.1992 passed by the Orissa Administrative Tribunal in O.A. No. 973 of 1989(Gouranga Charan Satpathy & Ors. v. State of Orissa & Ors.).

4. It is contended that the petitioner's case is squarely covered by the aforesaid judgment.

5. In view of such position, the writ petition stands disposed of directing the opposite parties to consider the case of the petitioner in terms of judgment dated 06.01.1992 passed by the Orissa Administrative Tribunal in O.A. No. 973 of 1989 (Gouranga Charan Satpathy & Ors. v. State of Orissa & Ors.)

GDS (Dr. B.R. Sarangi) Judge