Dr. Sashikala Beura vs Orissa University Of
2024 Latest Caselaw 3936 Ori

Orissa High Court

Dr. Sashikala Beura vs Orissa University Of on 1 March, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK


                         W.P.(C) No.4534 of 2024


        Dr. Sashikala Beura                 ....                   Petitioner
                                                    Mr. H.M. Dhal, Advocate

                                         -versus-
        Orissa University of
        Agriculture and
        Technology, BBSR and
        Another
                                            ....               Opposite Parties


                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                           ORDER

01.03.2024 Order No.

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

2. Heard learned counsel for the Petitioner.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

"Under these circumstances the petitioner most humbly prays that this Hon'ble Court be graciously pleased to issue a Rule NISI calling upon the opposite parties to show cause as to why;

i) The opposite parties shall not be directed to regularize the services of the petitioner spent as PGRF for the period from 12.04.1991 to 19.04.1997 with all consequential service benefits.

ii) The inaction of the opposite parties in not regularizing the services of the petitioner as PGRF for the period // 2 //

from 12.04.1991 to 19.04.1997 shall not be declared as illegal, arbitrary and without any authority of law."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.1 by enclosing all the relevant documents and citations in support of her claim, if any, within a period three weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same, within a period of three months from the date of receipt of such representation. The order so passed by the Opp. Party No.1 be communicated to the petitioner. It is observed that claim of the petitioner be considered in the light of the judgment passed by this Court in W.P.(C) No.2185 of 2009 under Annexure-16, if the petitioner is similarly situated.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 01-Mar-2024 17:50:03