Shasi Bhsan Sahoo vs State Of Odisha & Ors
2023 Latest Caselaw 10084 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.C.(OAC) No.2079 of 2018

        Shasi Bhsan Sahoo                          ....                 Petitioner
                                                               Mr. S. Behera, Advocate

                                                  -versus-

        State of Odisha & Ors.                     ....               Opposite Parties
                                                               Mr. M.K. Balabantaray, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

25.08.2023 Order No

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. S. Behera, learned counsel appearing for the Petitioner and Mr. M.K. Balabantaray, learned Addl. Government Advocate for the State-Opp. Parties.

3. The Petitioner has filed the present Writ Petition inter alia with the following order:-

"Under the above circumstances, it is humbly prayed therefore, that the Hon'ble Tribunal may graciously be pleased to regularize the service of the petitioner.

And further be pleased to direct the Respondents to regularize the service of the petitioner from the date of initial date of appointment as has been done in respect of Water Resource Department vide letter dated.16.12.2008 under Anenxure-4.

And further be pleased to direct the Respondents to give all consequential benefits."

// 2 //

4. It is contended that the issue involved in the present case has been decided by this Court in its judgment dated 02.05.2023 passed in WPC(OAC) Nos.1568 of 2018 & another.

5. Even though Mr. Balabantaray, learned Addl. Government Advocate made his submission basing on the stand taken in the counter affidavit and contended that the prayer of the Petitioner is not entertainable, but in view of the order passed by this Court in its judgment as cited (supra), this Court is inclined to dispose of the writ petition in the light of the order passed vide judgment dtd.02.05.2023 in WPC(OAC) No.1568/2018 and another.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of orissa, Cuttack Date: 28-Aug-2023 11:36:38