Smita Ranjan Sarangi vs State Of Odisha & Ors
2021 Latest Caselaw 10740 Ori

Citation : 2021 Latest Caselaw 10740 Ori
Judgement Date : 7 October, 2021

Orissa High Court

Smita Ranjan Sarangi vs State Of Odisha & Ors on 7 October, 2021

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WPC (OAC) No. 1201 of 2018

            Smita Ranjan Sarangi                ....                          Petitioner
                                                              Mr. S.P. Nath, Advocate
                                                 -Versus -
            State of Odisha & Ors.              ....                        Opp. Parties
                                                                         State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                             ORDER

07.10.2021

Order No. 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 WPC (OAC) No.1074 of 2017 and WPC (OAC) No.1956 of 2017, which have been allowed vide common judgment delivered today (07.10.2021) by this Court.

4. Therefore, in view of the detailed reasons stated in the judgment and order dated 07.10.2021 passed in WPC (OAC) No.1074 of 2017 and WPC (OAC) No.1956 of 2017, this writ petition is disposed of.

5. The opposite parties are directed to regularize the services of the petitioner from the date of his joining as Full Time Resource Person, as indicated in Annexure-A to the impugned order dated 03.07.2016 in Annexure-10. Since the petitioner's services are regularized from the date of his

joining as indicated in Annexure-A to the impugned order dated 03.07.2016 in Annexure-10, he shall be entitled to continuity in service for all other purposes except monetary benefits. Consequentially, the office order dated 03.07.2016 under Annexure-10 is modified to the extent that the services of the petitioner shall be regularized with effect from "the date of his joining" instead of "date of issuance of the letter".

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge GDS