Manamohan Pati vs State Of Odisha & Ors
2021 Latest Caselaw 12285 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No. 17632 of 2020

             Manamohan Pati                        ....                      Petitioners
                                                              Mr. J.K. Digal, Advocate
                                                -Versus -
             State of Odisha & Ors.                 ....                 Opposite Party
                                                                        State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI

ORDER_ 30.11.2021

Order No. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020, which has been disposed of vide judgment dated 09.09.2021.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition is allowed.

5. The opposite parties are directed to regularize the services of the petitioner and grant all consequential service and financial benefits in accordance with law as expeditiously as possible, preferably within a period of two months from the date of communication of this order.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok