Bishnupriya Naik vs State Of Odisha & Ors
2021 Latest Caselaw 10564 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No. 30206 of 2021

             Bishnupriya Naik                      ....                    Petitioners
                                                      Mr. B.S. Tripathy-1, Advocate
                                                -Versus -
             State of Odisha & Ors.                 ....              Opposite Party
                                                              Mr.A.K. Sharma, AGA

                          CORAM:
                           DR. JUSTICE B.R. SARANGI

ORDER_ 01.10.2021

Order No. Heard learned counsel for the parties

2. 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 allowed today (09.09.2021) by this Court.

3. 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.

4. The opposite parties are directed to regularize the services of the petitioners 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.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge Alok