Ajit Kumar Mishra vs State Of Odisha & Others
2021 Latest Caselaw 9534 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    WP(C) No. 21285 of 2020

               Ajit Kumar Mishra                     ....                       Petitioner
                                                              Mr. S.K. Mishra, Advocate
                                                  -Versus -
               State of Odisha & others               ....                Opposite Party
                                                                    Mr.H.M. Dhal, AGA

                            CORAM:
                             DR. JUSTICE B.R. SARANGI

ORDER_ 09.09.2021

Order No. Heard learned counsel for the parties

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 today (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