Mukunda Prasad Mallick vs State Of Odisha & Ors
2022 Latest Caselaw 1423 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.4735 OF 2022

Mukunda Prasad Mallick                   .....                 Petitioner

                                                     Miss S. Mohapatra,
                                                              Advocate
                                 Vs.
State of Odisha & Ors.                   .....          Opposite parties

                                                          State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

17.02.2022

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

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite party no.2 to regularize his service w.e.f. 28.11.2020 on completion of six years of contractual service and grant all consequential and monetary benefits in his favour.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the authority vide Annexure-3 and the same may be directed to be considered keeping in view the judgment passed by this Court in W.P.(C) No.19951 of 2020 (Patitapaban Dutta Dash v. State of Odisha), which has been disposed of on 09.09.2021.

5. Considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing the authority to consider the representation filed by the petitioner vide Annexure-3 and pass appropriate order in accordance with law keeping in view judgment dated 09.09.2021 passed by this Court in W.P.(C) No.19951 of 2020 (Patitapaban Dutta Dash v. State of Odisha) within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE