Moti Dei vs State Of Odisha And Ors
2022 Latest Caselaw 4913 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.(C) No.39394 of 2021


        Moti Dei                               ....          Petitioner
                                          Mr. Rabinarayan Nayak, Adv

                                    -versus-

        State of Odisha and Ors.                 ....      Opposite Parties
                                                Mr. Biplaba Mohanty, SC
                                                     (for S & ME Deptt.)



                   CORAM:
                   DR. JUSTICE S.K. PANIGRAHI

Order                               ORDER
No.                                20.09.2022

10 . 1. This matter is taken up through hybrid mode.

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3. The decision of regularization of service is a policy

decision of the Government. The prayer of the Petitioner

is beyond the purview/ jurisdiction of the present

Opposite Party No.3 who has already considered her case

in pursuance to the order passed by this Court in the

earlier Writ Petition filed by her. Therefore, the present

// 2 //

Writ Petition is liable to be dismissed being devoid of

merits.

4. Accordingly, this Writ Petition is disposed of being

dismissed.

(Dr. S.K. Panigrahi) Judge

B.Jhankar