Citation : 2023 Latest Caselaw 8807 Ori
Judgement Date : 8 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No. 24645 of 2023
And
I.A. No. 11810 of 2023
Purna Chandra Behera ..... Petitioner
Mr. D.P. Dhalasamanta, Adv.
Vs.
Union of India and others ..... Opposite Parties
Mr. P.K. Parhi, DSGI along with
Mr. D. Gochhayat, CGC
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
08.08.2023 Order No. This matter is taken up by hybrid mode.
01.
2. Heard Mr. D.P. Dhalasamanta, learned counsel for the petitioner and Mr. P.K. Parhi, learned Dy. Solicitor General of India appearing along with Mr. D. Gochhayat, learned Central Government Counsel for opposite parties no.1 to 4.
3. The petitioner, who is working as Mail Motor Driver, has filed this writ petition seeking to quash the order dated 03.02.2023 passed in O.A. No. 260/00260 of 2018, by which the Central Administrative Tribunal, Cuttack Bench, Cuttack has rejected the claim of the petitioner for regularization in service relying upon the judgment of the apex Court in the case of Secretary, State of Karnataka v. Umadevi, 2006(4) SCC 1.
4. Issue notice to the opposite parties in the main case as well as in the interlocutory application.
5. Four extra copies of the writ petition be served on Mr. P.K. Parhi, learned Dy. Solicitor General of India appearing along with
Mr. D. Gochhayat, learned Central Government Counsel for opposite parties no.1 to 4 within three days enabling him to obtain instructions or file counter affidavit.
Ashok (DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN)
JUDGE
Signature Not Verified
Digitally Signed
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 09-Aug-2023 11:17:16
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