Jugunu Nayak vs State Of Odisha & Ors
2022 Latest Caselaw 5103 Ori

                                     1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                 WPC (OAC) No.3303 OF 2018

Jugunu Nayak                              .....                  Petitioner

                                                Mr. T.K. Mishra, Advocate
                                  Vs.
State of Odisha & Ors.                    .....            Opposite parties

                                                            State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

24.09.2022

Order No. This matter is taken up by hybrid mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite party no.3 to regularize his services taking into account his length of service.

4. In course of hearing, learned counsel for the petitioner stated that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-3 and the same may be directed to be disposed of keeping in view the judgments of the apex Court in Secretary State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioner, this Court disposes of the writ petition directing opposite

party no.2 to consider the representation filed by the petitioner vide Annexure-3 and pass appropriate order in accordance with law keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 within a period of three months from the date of production of certified copy this order.

6. Issue urgent certified copy as per rules.

Alok DR. B.R. SARANGI, J.