Madan Mohan Sahoo & Ors vs State Of Odisha
2022 Latest Caselaw 4347 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WPC(OAC) No.2480 of 2017


            Madan Mohan Sahoo & Ors.                ....         Petitioner(s)
                                                           Mr. K.P. Mishra,
                                                               Sr. Advocate
                                        -versus-

            State of Odisha                         ....     Opposite Party(s)
                                                              Mr. S. Mishra,
                                                     Addl. Standing Counsel


                      CORAM:
                      JUSTICE BISWANATH RATH

                                        ORDER

05.09.2022 Order No.

01. 1. This Writ Application involves the following relief:-

"RELIEF(S) SOUGHT :

In view of the facts mentioned in Para-6 above, the applicants pray for the following relief(s):

(i) Direct/order the State Respondents to reckon the regularization of services of the applicants from 1st date of appointment for pension and thereby release the financial benefit(s) of regularization to the applicants from the date of Judgment, i.e. 19.09.2000 passed in T.A. No.78(C) of 1993 O.J.C. No.1381(C) of 1991;

(ii) Pass such other order(s) or issue direction(s) as may be deemed fit and proper in the bona fide interest of justice."

2. During course of submission learned counsel for the Petitioners claims parity of the decision issued in W.P.(C) No.13852 of 2005 on 20.12.2018 to this case.

3. Considering the submissions made by the parties, this Court without entering into any such controversy at this stage, remits the

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matter to the Opposite Party No.1 to treat the writ application as a representation at the instance of the Petitioners and take a lawful decision in the matter keeping in view the direction issued in W.P.(C) No.13852 of 2005 on 20.12.2018.

4. The entire exercise shall be completed within a period of two months from the date of communication of a certified copy of this order along with a copy of the writ petition so also a copy of the order in W.P.(C) No.13852 of 2005, by the Petitioners.

5. The WPC(OAC) stands disposed of with the above order.

(Biswanath Rath) Judge

Ayaskanta Jena