Pabaneswar Tandi vs State Of Odisha And Others
2021 Latest Caselaw 10133 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P. (C) No. 20636 of 2020

                 Pabaneswar Tandi                      ....                        Petitioner
                                                                  Mr. B.S. Tripathy-1, Adv.
                                                    - Versus -
                 State of Odisha and others             ....                Opposite Parties

                                                       Mr. S. Das, Sr. Standing Counsel
                                                                           for Vigilance.


                               CORAM:
                                DR. JUSTICE B.R. SARANGI

ORDER_ 22.09.2021

Order No. Heard learned counsel for the parties

03.

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 petitioner 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