Ramesh Chandra Das vs State Of Odisha & Others
2022 Latest Caselaw 731 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WP(C) No. 2445 of 2022

            Ramesh Chandra Das                    ....                  Petitioners
                                                    Mr. P.K. Mahapatra, Advocate
                                               -Versus -
            State of Odisha & others               ....                Opposite Party
                                                                      State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI

ORDER_ 27.01.2022

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

2. Heard learned counsel for the parties

3. It is agreed by learned counsel for the parties that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020 (Patitapaban Dutta Dash v. State of Odisha), which has been allowed on 09.09.2021 by this Court.

4. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, in Patitapaban Dutta Dash v. State of Odisha this writ petition is allowed.

5. The opposite parties are directed to consider the case of the petitioner for regularization and grant all consequential service and financial benefits in accordance with law as expeditiously as possible, preferably within a period of two months from the date of communication/production of certified/authenticated copy of this order.

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.

(Dr. B.R. Sarangi) Judge Ashok