Harachandra Sandha vs State Of Odisha & Anr
2021 Latest Caselaw 11009 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 30863 of 2021

 Harachandra Sandha                     .....                    Petitioner

                                                       Mr. S.B. Mohanty,
                                                                Advocate
                                 Vs.
 State of Odisha & Anr.                 .....              Opposite Parties

                                                           State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                        ORDER

27.10.2021

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 bring him into regular establishment and regularize his service in view of judgment of the apex Court in Nihal Singh v. State of Punjab, AIR 2013 SC 3547 and Narendra Kr. Tiwari v. State of Jharkhanda, AIR 2018 SC 3589 taking into account his 30 years of service under the Municipality.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-5 and the same may be directed to be considered taking into consideration Annexure-4 series

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.2 to consider the representation filed by the petitioner vide Annexure-5 and pass appropriate order in accordance with law taking into consideration Annexure-4 series within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE Alok