Bhaba Ranjan Parida vs State Of Odisha And Others
2022 Latest Caselaw 1588 Ori

Citation : 2022 Latest Caselaw 1588 Ori
Judgement Date : 28 February, 2022

Orissa High Court

Bhaba Ranjan Parida vs State Of Odisha And Others on 28 February, 2022

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 2641 of 2022

 Bhaba Ranjan Parida                  .....                     Petitioner
                                            Mr. B.P. Tripathy, Advocate
                                   Vs.
 State of Odisha and others          .....              Opposite parties

                                                           State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                      ORDER

28.02.2022

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

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to the opposite party no.2 to regularize the service of the petitioner as Junior Engineer in the establishment of Lift Irrigation Organization and grant all other service and consequential benefits, as per GA Department Notification dated 17.01.2014 under Annexure-5, within a stipulated time.

4. In course of hearing, learned counsel for the petitioner states that the petitioner has already made representation before opposite party no.2 vide Annexure-6, and the same may be directed to be disposed of within a stipulated time taking into consideration the 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 and Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265.

5. Considering the facts and circumstances of this case,

but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.2 to consider the representation filed by the petitioner under Annexure-6 taking into consideration the 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 and Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of three months from the date of receipt of the certified copy of this order.

6. Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE