Krushna Chandra Behera vs State Of Odisha & Ors
2023 Latest Caselaw 139 Ori

                                      1


            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No.1287 of 2006

Krushna Chandra Behera              .....                               Petitioner
                                                        Mr. G.C. Swain, Advocate
                                    Vs.
State of Odisha & Ors.              .....                         Opposite Parties
                                                                  State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                           ORDER

03.01.2023

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

2. The petitioner claims for regularization of his service during his adhoc period Heard learned counsel for the parties.

3. Mr. A.K. Mishra, learned Additional Government Advocate appearing for the State-opposite parties contended that the petitioner is not entitled such benefit in view of recent judgment of the apex Court.

4. Learned counsel appearing for the petitioner undertakes to verify the judgment.

5. Put up this matter after two weeks.

(DR. B.R. SARANGI) JUDGE

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