Lingaraj Khamari vs State Of Odisha & Others Opp. Parties
2024 Latest Caselaw 16496 Ori

Orissa High Court

Lingaraj Khamari vs State Of Odisha & Others Opp. Parties on 11 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WP(C ) No.19198 of 2024

        Lingaraj Khamari                                          Petitioner
                                           ....            Mr. S.D. Routray, Adv.



                                           -versus-
        State of Odisha & Others                                 Opp. Parties
                                           ....               Mr. A. Tripathy, AGA



                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

11.11.2024 Order No.

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

2. Heard learned counsel appearing for the parties.

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

Admit the writ Petition.

Call for the record.

Issue a writ in the nature of mandamus or any other writ/writs direction/directions directing the opp. Parties more particularly Opposite Party Nos.1 & 2 to regularize the services of the Petitioner as PGT in Physics in terms of the judgment passed by this Hon'ble Court dated 08.05.2024 passed in W.P.(C ) NO.7924 of 2023 (Nihar Kanta Biswal and Others Vs. State of Odisha and others) and further the opposite parties be directed to extend all such service benefits as is due and admissible to the Petitioner within a reasonable time to be stipulated by this Hon'ble Court.

And/or pass such other order/orders, direction/directions as this Hon'ble Court may deems fit and proper for the ends of justice.

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.2 by enclosing all the relevant documents and citations in support of his claim, if any, within a period two (2) weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.2 shall do well to take a lawful decision on the same within a period of three months thereafter. While taking a decision on the claim of the Petitioner, relevancy and effect of the judgment so passed by this Court on 08.05.2024 in the case of Nihar Kanta Biswal & Others Vs. State of Odisha & Others., W.P.(C ) NO.7924 of 2023 and batch be taken note of . The order so passed by the Opp. Party No.2 be communicated to the petitioner.

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

(Biraja Prasanna Satapathy) Judge sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 14-Nov-2024 12:05:46