Citation : 2022 Latest Caselaw 2925 Ori
Judgement Date : 29 June, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.10357 of 2022
Chittaranjan Kishan .... Petitioner
Mr. S.K. Samal, Adv.
-versus-
State of Odisha and Ors. .... Opposite
Parties
Mr. Debasis Mohapatra, SC
(for S & ME Deptt.)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
Order ORDER No. 29.06.2022
02. 1. This matter is taken up through hybrid arrangement.
2. Heard.
3. In this Writ Petition, the petitioner seeks a direction
from this Court to the opposite parties more particularly
the opposite party Nos.1-Commissioner-cum-Secretary,
School and Mass Education Department, Government of
Odisha, Bhubaneswar and 2-Director, Secondary
Education, Odisha, Bhubaneswar respectively to
regularize his service on completion of six years of
service by counting the initial entry to service from
11.06.2015 in terms of the judgment dated 07.03.2017
passed by the Orissa Administrative Tribunal, Cuttack
Bench, Cuttack in O.A. No.850(C) of 2016 upheld by this
// 2 //
Court in W.P.(C) No.16117 of 2018 vide order dated
03.01.2019 and to extend all the consequential service
benefits to him.
4. In such view of the matter, let notice be issued to the
opposite parties.
5. Mr. Debasis Mohapatra, learned Standing Counsel for
the Department of School and Mass Education waives of
notice on behalf of the opposite parties. Required number
of copies of the brief be served on him within three
working days hence, who shall obtain instructions and
file reply.
6. List this matter on 2nd of August, 2022 along with
W.P.(C) Nos.10352 and 10354 of 2022.
( S.K. Panigrahi) Judge BJ
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