Snigdharani Mishra vs State Of Odisha & Ors
2021 Latest Caselaw 10666 Ori

                                       1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.30594 OF 2021

Snigdharani Mishra                           .....                 Petitioner

                                                   Mr. B.B. Swain, Advocate
                                     Vs.
State of Odisha & Ors.                       .....          Opposite parties

                                                              State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                             ORDER

05.10.2021

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 the opposite parties to regularize his services as Gardener under the Directorate of Horticulture, Odisha from 01.06.2016, i.e., from the date she has completed six years of service and further to pay the arrear and present salary attached to the post of regular Gardener since 01.06.2016 and grant all other consequential service benefits attached to the said post.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-12 series and the same may be directed to be disposed of keeping in view the judgments of the apex Court

in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioner, this Court disposes of the writ petition directing opposite party no.4 to consider the representation filed by the petitioner vide Annexure-12 series and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok DR. B.R. SARANGI, J.