Santosh Kumar Mohanty vs State Of Odisha And Others
2021 Latest Caselaw 10127 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P. (C) No. 20633 of 2021

                 Santosh Kumar Mohanty                 ....                        Petitioner
                                                                  Mr. B.S. Tripathy-1, Adv.
                                                    - Versus -
                 State of Odisha and others             ....                Opposite Parties

                                                                     Mr. S. Das, Advocate


                               CORAM:
                                DR. JUSTICE B.R. SARANGI

ORDER_ 22.09.2021

Order No. Heard learned counsel for the parties

04.

2. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020, which has been allowed on 09.09.2021 by this Court.

3. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition is allowed.

4. The opposite parties are directed to regularize the services of the petitioners and grant all consequential service and financial benefits in accordance with law as expeditiously as possible, preferably within a period of two months from the date of communication of this order.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge A.K. Rana