Pramod Kumar Das vs State Of Odisha & Anr
2021 Latest Caselaw 10621 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.30136 OF 2021

Pramod Kumar Das                         .....                  Petitioners

                                                      Mr. S.K. Pradhan-3,
                                                                 Advocate
                                 Vs.
State of Odisha & Anr.                   .....           Opposite parties

                                                    Mr. A.K. Sharma, AGA



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

04.10.2021

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite party no.2 to absorb him as regular employee or work-charged in regular establishment since the date of appointment and pay the arrear salary and other consequential benefits till date.

4. In course of hearing, learned counsel for the petitioner stated that the petitioner may be permitted to move a fresh representation before opposite party no.2, so that the same can be considered in accordance with law taking into consideration his uninterrupted service of more than 28 years and keeping in view the ratio decided in Umadevi, M.L. Keshari & Amarkant Rai (supra).

5. Considering the limited nature of grievance of the petitioner, this Court directs the petitioner to file a fresh representation within a period of two weeks from today ventilating his grievances before opposite party no.2. In the event the petitioner files such representation annexing this order and the copies of the aforesaid judgments, opposite party no.2 shall consider and pass appropriate order taking into consideration his uninterrupted service of more than 28 years and keeping in view the ratio decided in Umadevi, M.L. Keshari & Amarkant Rai (supra) within a period of four months thereafter.

6. With the aforesaid observation and direction, the writ petition is disposed of.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE