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Jyoti Bhusan Kuldip vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 2071 Ori

Citation : 2025 Latest Caselaw 2071 Ori
Judgement Date : 3 January, 2025

Orissa High Court

Jyoti Bhusan Kuldip vs State Of Odisha & Ors. .... Opposite ... on 3 January, 2025

Author: S.K. Panigrahi
Bench: S.K. Panigrahi
          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.31006 of 2024

        Jyoti Bhusan Kuldip                    ....          Petitioner
                                                  Represented By Adv.
                                             Mr. Swadhin Kesari Singh

                                  -versus-
        State of Odisha & Ors.                ....     Opposite Parties
                                                   Represented By AGA
                                                       Mr. Saswat Das



                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                  ORDER
Order                            03.01.2025
No.

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. The Petitioner has filed this Writ Petition challenging

the order dated 16.05.2024 passed by the Principal

Secretary, Health and Family Welfare Department,

Odisha/Opposite Party No.1, wherein the prayer of the

Petitioner for regularization of his service for the post of

Driver lying vacant under Chief District Medical and

Public Health Officer, Nabarangpur has been rejected. He

further seeks a direction from this Court to the Opposite

// 2 //

Parties to regularize his service for the post of Driver,

lying vacant under the Chief District Medical and Public

Health Officer, Nabarangpur keeping in view of the

judgment dated 09.09.2021 of this Court passed in

W.P.(C) No.19951 of 2020 (Patitapaban Dutta Das and

Ors. Vrs. State of Odisha & Ors.) which was confirmed in

the Writ Appeal No.777 of 2021 decided on 13.04.2023.

4. In such view of the matter, let notice be issued to the

Opposite Parties.

5. Learned counsel for the State waives of notice on behalf

of the Opposite Party Nos.1 to 5. Five spare copies of the

brief be served on him to take instructions in the matter.

6. List this matter on 4th March, 2025.

(Dr. S.K. Panigrahi) Judge Sumitra

Location: High Court of Orissa,Cuttack

 
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