Prabha Topno vs State Of Odisha And Others
2023 Latest Caselaw 6294 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.15673 of 2023
                 Prabha Topno                           ....            Petitioner
                                               Mr. Sashibhusan Biswal, Advocate

                                              -versus-

                 State of Odisha and others              ....           Opp. Parties
                                                                Mr. A.Behera, A.S.C.




                              CORAM:
                             JUSTICE A.K. MOHAPATRA
                                         ORDER

Order No.                               17.05.2023

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

2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State-Opposite Parties.

3. Learned Additional Standing Counsel submitted that copy of the Writ Petition has not been served on him. However, considering the prayer made in the Writ Petition, this Court is of the view that the same can be disposed of at the stage of admission by directing the Opposite Parties to consider the representation of the Petitioner in the light of the judgment of the Supreme Court in the case of Secretary State of Karnataka and others -v.-Umadevi (3) and others reported in (2006) 4 SCC 1 as the prayer made in the Writ Petition for regularization of service of the Petitioner, who is continuing for a period of more than 12 years.

4. Considering the limited nature of grievance, this Court disposes of the Writ Petition by directing the Petitioner to file a fresh // 2 //

representation before Opposite Party No.2 taking therein all the grounds along with relevant documents in support of her claim. In the event the Petitioner approaches the Opposite Party No.2, the Opposite Party No.2 shall do well to take a decision in the mater keeping in view the judgment in the case of Secretary State of Karnataka and others -v.- Umadevi (3) and others reported in (2006) 4 SCC 1 within a period of two months from the date of filing such representation. The Petitioner is directed to approach the Opposite Party No.2 aluong with certified copy of this order within a period of two weeks. Any decision taken shall be communicated to the Petitioner within two weeks thereafter.

( A.K. Mohapatra) Judge RKS

Signature Not Verified Digitally Signed Signed by: RAMESH KUMAR SINGH Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 21-May-2023 09:17:54