Kamala Kanta Mohanta vs State Of Odisha & Ors
2021 Latest Caselaw 10795 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.30335 of 2021

Kamala Kanta Mohanta                      .....                    Petitioner

                                                    Mr. P.R. Barik, Advocate
                                  Vs.
State of Odisha & Ors.                    .....            Opposite parties

                                                              State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

08.10.2021

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

2. Heard Mr. P.R. Barik, learned counsel for the petitioner and learned State Counsel.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service as Electrician within a stipulated time.

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.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-7 and the same may be directed to be disposed of keeping in view the ratio decided by 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, and sanction the pension and other pensionary benefits on such regularization of his service as provided under OCS (Pension) Rules, 1992 within a stipulated time.

5. Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.4 to consider the representation filed by the petitioner vide Annexure-7 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.

Ashok DR. B.R. SARANGI, J.