Bipin Kumar Rout vs Collector And Dm
2021 Latest Caselaw 9424 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P. (C) No. 27640 of 2021


            Bipin Kumar Rout                    ....                                Petitioner
                                                                     Mr. P.K. Rout, Adv.
                                                 -Versus -
            Collector and DM, Jajpur            ....                       Opposite Parties
            and others                                                                  .


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                       ORDER

08.09.2021

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

2. The petitioner has filed writ petition seeking direction to opposite party no.1 to regularize the service of the petitioner in the class-IV (Peon) post under the opposite party no.2 keeping in view judgments of the apex Court in the cases of State of Karnataka v. Umadevi, 2006(4) SCC 1, State of Karnataka and others v. M.L.Keshari and others, 2010 (II) OLR (SC) 982, State of Jharkhand v. Kamal Prasad, (2014) 7 SCC 223 and Amarkanti Rai v. State of Bihar, (2015) 8 SCC 265, and extend all consequential service and financial benefits within a stipulated time.

3. Considering the limited grievance of the petitioner and without issuing notice to opposite parties, it is directed that let the opposite parties comply with the direction dated

21.03.2013 passed by the State Administrative Tribunal in O.A. No.907 (C) of 2000 under Annexure-3 within a period of three months, if the same has not yet been complied with in the meantime.

4. With the aforesaid observation and direction, the writ petition stands disposed of.

Issue urgent certified copy as per rules.

Ashok                                               (Dr. B.R. Sarangi)
                                                         Judge