Ashok Kumar Behera vs State Of Odisha & Others
2022 Latest Caselaw 1436 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   WPC (OAC) No.2688 OF 2012

Ashok Kumar Behera                            .....                  Petitioner

                                                    Mr. B.K. Sharma, Advocate
                                      Vs.
State of Odisha & others                      .....           Opposite parties

                                                     Mr. M. Balabantaray, S.C.



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                              ORDER

18.02.2022

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

2. Mr. B.K. Sharma, learned counsel for the petitioner does not want to press the prayer no.(i) of the writ petition.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his services within a stipulated period in view the judgments of the apex Court in Secretary, State of Karnataka v. Umadevi (2006) 4 SCC 1, State of Karnataka v. M.L. Keshari, 2010 (II) OLR (SC) 982 and Amarkant Rai v. State of Bihar, (2015) 8 SCC 265.

4. In course of hearing, learned counsel for the petitioner stated that the petitioner may be permitted to move a fresh representation raising all the contentions, which have been raised in the writ petition, before the authority, so that the same can be considered in accordance with law keeping in view the ratio decided in Umadevi, M.L. Keshari & Amarkant Rai (supra).

5. Considering the limited nature of grievance of the petitioner, this Court directs the petitioner to file a fresh representation within a period of two weeks from today ventilating his grievances, which have been raised in the writ petition, before the authority. In the event the petitioner files such representation annexing this order and the copies of the aforesaid judgments, the authority shall consider and pass appropriate order keeping in view the ratio decided in Umadevi, M.L. Keshari & Amarkant Rai (supra) within a period of three months thereafter.

6. With the aforesaid observation and direction, the writ petition is disposed of.

Alok (DR. B.R. SARANGI) JUDGE