Prasanta Kumar Das vs State Of Odisha & Ors
2025 Latest Caselaw 2454 Ori

Orissa High Court

Prasanta Kumar Das vs State Of Odisha & Ors on 5 August, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.9954 of 2022


        Prasanta Kumar Das                   ....                       Petitioner
                                                          Mr. P.K. Behera, Advocate


                                          -versus-

        State of Odisha & Ors.
                                             ....               Opposite Parties
                                                            Mr. M.R. Mohanty, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER

05.08.2025 Order No.

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

2. Heard learned counsel appearing for the Parties.

3. In course of hearing, learned counsel appearing for the Petitioner contended that since his earlier claim to get the benefit of regularization was rejected on the ground of having not completed ten years of engagement on daily wages basis in the light of the judgment in the case of Secretary, State of Karnataka-vrs-Uma Devi(3) others, reported in 2006 SCC 1, he may be permitted to withdraw the writ petition with liberty to make a fresh claim to get the // 2 //

benefit of regularization as in the meantime he has already completed more than ten years of engagement.

4. With the aforesaid liberty, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Subrat Judge

Location: HIGH COURT OF ORISSA, CUTTACK