Sudhansu Barik vs State Of Odisha & Ors
2022 Latest Caselaw 885 Ori

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       IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.2596 OF 2022

Sudhansu Barik                            .....                   Petitioner

                                                     Mr. S. Swain, Advocate
                                  Vs.
State of Odisha & Ors.                    .....            Opposite parties

                                                             State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

01.02.2022

Order No. This matter is taken up through video conferencing

mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his services taking into account his length of service.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-2 series and the same may be directed to be disposed of keeping in view the judgments of the apex Court in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioner,

this Court disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-2 series and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of certified copy this order.

6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Alok DR. B.R. SARANGI, J.