Zonal Manager vs Saroj Kumar Barik
2022 Latest Caselaw 2866 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

              W.A. No. 227 of 2020 & I.A. No.326 of 2020

            Zonal Manager, UCO Bank
            Zonal Office, Bhubaneswar
            and another                        ....       Appellants
                                         Mr. Subrat Misra, Advocate



                                    -versus-

            Saroj Kumar Barik           ....     Respondent
                          Mr. Surendra Nath Panda, Advocate



                         CORAM:
                         JUSTICE JASWANT SINGH
                         JUSTICE M.S. RAMAN

                                        ORDER (Oral)

Order No. 24.06.2022

14. 1. This matter is taken up through virtual/physical mode.

2. It is contended that the learned Single Judge in writ jurisdiction has erroneously granted the relief of service benefits to the Respondent-Daily Wagers upon their regularization with retrospective dates of their initial engagement as casual/ Daily Wage Workers in total violation of the terms and conditions of their appointments on regular basis as also the settled principle of law.

3. Admitted.

4. Heard learned counsel for the parties.

// 2 //

5. There shall be a stay of the operation of the impugned judgment during pendency of the Writ Appeal.

(Jaswant Singh) Judge

(M. S. Raman) Judge Basudev 24th June, 2022 Cuttack