Dr. Mousumi Pradhan vs State Of Odisha And Ors
2022 Latest Caselaw 576 Ori

Citation : 2022 Latest Caselaw 576 Ori
Judgement Date : 24 January, 2022

Orissa High Court

Dr. Mousumi Pradhan vs State Of Odisha And Ors on 24 January, 2022

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OAC) No. 3164 of 2009

            Dr. Mousumi Pradhan                  ....                                 Petitioner
                                                                Mr. D. Routray, Advocate
                                                  -Versus -
            State of Odisha and Ors.             ....                            Opp. Parties
                                                                                          .
                                                                              State Counsel


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

24.01.2022 Order No. This matter is taken up through video conferencing mode.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to opposite party no.1 to regularize her service as Homeopathic Medical Officer with effect from the date of her initial appointment and accordingly grant all consequential service benefits within a reasonable time.

4. Mr. D. Routrary, learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment dated 18.10.2016 passed by the Odisha Administrative Tribunal in O.A. No. 3365(C) of 2009.

5. In view of such submission, this writ petition stands disposed of in terms of the judgment dated 18.10.2016 passed by the Odisha Administrative Tribunal in O.A. No. 3365(C) of 2009.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize

a printout 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.

(Dr. B.R. Sarangi) Judge GDS