Pratap Chandra Behera vs State Of Odisha
2023 Latest Caselaw 2047 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WPC(OAC) No.4758 of 2015

            Pratap Chandra Behera                            ....            Petitioner(s)
                                                                          Mr. T. Mishra,
                                                                               Advocate
                                              -versus-

            State of Odisha                                  ....      Opposite Parties
                                                                   Mr. S. Mishra, ASC

                      CORAM:
                      JUSTICE BISWANATH RATH
                                            ORDER

Order No.                                  10.03.2023
  02.       1.      Even though the application was entertained in the year

2015, no such counter affidavit has been filed as yet.

2. This application involves the following relief:-

"RELIEF(S) SOUGHT FOR:

It is, therefore, humbly prayed that this Hon'ble Tribunal may graciously be pleased to:

(i) Direct the respondents to regularize the service of the applicant with effect from his initial date of engagement for the purpose of pension and pensionary benefits;

(ii) direct the respondents to give the applicant pension and other pensionary benefits treating the entire period of service as regular employees;

(iii) and may pass such other order/orders as deemed just and proper."

3. Attempting to satisfy his case learned counsel for Petitioner took reliance of a decision of this Court given in WPC(OAC) No.864 of 2018 as reported in 2022(I) OLR 266. No such counter affidavit has been filed as yet.

// 2 //

4. Considering the submission made by the learned counsel for Petitioner, this Court remits the matter to Opposite Party No.1 to consider the grievance of the Petitioner and decide his fate keeping in view the decision vide 2022(I) OLR 266.

5. The entire exercise shall be completed within a period of two months from the date of communication a certified copy of this order along with a copy of the writ application so also the judgment referred to hereinabove.

6. The WPC(OAC) stands disposed of with the above order.

(Biswanath Rath) Judge Ayaskanta Jena