Rajendra Panda vs State Of Odisha & Ors
2021 Latest Caselaw 11057 Ori

                                     1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.32715 OF 2021

Rajendra Panda                             .....                 Petitioner

                                                 Mr. S.K. Panda, Advocate
                                   Vs.
State of Odisha & Ors.                     .....          Opposite parties

                                                             State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                           ORDER

28.10.2021

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 parties no.1 to 4 to take immediate action for regularization of his service as Night Watchman- cum-Weighman in Beguniapada Sale Centre under Beguniapada Block of Ganjam District.

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-6 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.2 to consider the representation filed by the petitioner vide Annexure-6 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.