Manjubala Dey vs State Of Odisha And Others
2023 Latest Caselaw 84 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P. (C) No. 36137 of 2022

Manjubala Dey                             .....                                        Petitioner
                                                                  Mr. P.K. Mohapatra, Advocate
                                          Vs.
State of Odisha and others                .....                                  Opposite Parties
                                                                                 State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                   ORDER

03.01.2023

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

01.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to opposite parties to regularize the service of the petitioner at par with other similarly situated persons appointed pursuant to the same notification dated 15.01.2014 and to grant all consequential service benefits taking into consideration the judgment dated 23.12.2020 in W.A. No.702 of 2019, which has been affirmed by the apex Court in SLP (C) No. 5669 of 2021 decided on 27.08.2021 within a stipulated period.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.1 vide Annexure-6 and the same may be directed to be disposed of within a stipulated time, taking into consideration Annexure-2, to which learned Counsel for the State has raised no objection.

5. As agreed to by learned counsel for the parties, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing the opposite party no.1 to consider the representation filed by the petitioner vide Annexure-6, taking into consideration Annexure-2 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per rules.

Arun                                                       (DR. B.R. SARANGI, J.)