Sunita Kumari Apata vs State Of Odisha And Others
2021 Latest Caselaw 12170 Ori

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             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.36145 of 2021

Sunita Kumari Apata                            .....                           Petitioner

                                                               Mr. S.K. Samal, Advocate
                                     Vs.
State of Odisha and others                     .....                     Opposite parties
                                                                          State Counsel
             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                                ORDER

25.11.2021

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

2. Heard.

3. The petitioner has filed this writ petition seeking direction to opposite parties to regularize the services of the petitioner as Junior Stenographer under opposite party no.4 in terms of the judgment passed in case of Sitaram Bhoi in OA No. 2424 (C) of 2001 disposed of on 13.11.2018, which has been upheld by this Court as well as apex Court.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-9 and the same may be directed to be considered, taking into consideration Annexure-10, within a stipulated time, to which learned State Counsel has no objection.

5. As agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-9, taking into consideration Annexure-10, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Arun                                                 (DR. B.R. SARANGI, J.)