Sk. Nasim vs State Of Odisha & Others
2021 Latest Caselaw 10150 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P. (C) No. 29126 of 2021

            Sk. Nasim                              ....                  Petitioner
                                                    Mr. B.S. Tripathy-1, Advocate
                                              - Versus -
            State of Odisha & Others              ....               Opposite Parties

                                                                      State Counsel

                         CORAM:
                          DR. JUSTICE B.R. SARANGI

ORDER_ 23.09.2021

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

01.

2. Heard Mr. B.S. Tripathy -1, learned counsel for the petitioner.

3. The petitioner has been engaged as Driver on ad hoc basis in the office of the Child Development Project Officer, Dhamnagar w.e.f. 24.10.1998 against a vacant regular post created vide letter dated 17.02.1997 for a 44 days basis pursuant to letter dated 24.1.1998 vide Annexure-2, which has been extended from time to time. It is contended that the petitioner is still continuing in service. The petitioner had earlier approached this Court by filing W.P.(C) No. 14655 of 1999 for regularization of service, which was disposed of on 20.01.2020 directing for regularization of service of the petitioner, but the same was rejected vide order dated 19.08.2021.

4. In view of the above, the case of the petitioner is covered by judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of

2020. Accordingly, the order dated 19.08.2021 in Annexure-11 is hereby quashed. 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.

5. Issue urgent certified copy as per rules.

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