Ajay Kumar Gan & Ors vs State Of Odisha & Ors. .......... ...
2025 Latest Caselaw 2113 Ori

Orissa High Court

Ajay Kumar Gan & Ors vs State Of Odisha & Ors. .......... ... on 6 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No. 31507 of 2024

                             Ajay Kumar Gan & Ors.                   ........    Petitioner(s)
                                                           Mr. Debi Prasad Dhalasamanta, Adv.
                                                   -Versus-

                             State of Odisha & Ors.             .......... Opposite Parties
                                                                   Mr. M.K. Mohanty, ASC

                                         CORAM:
                                         DR. JUSTICE S.K. PANIGRAHI
                                                   ORDER

06.01.2025 Order No.

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

2. Heard.

3. Learned counsel for the Petitioner submits that this Court has

passed the judgment dated 25.06.2024 in W.P.(C) No.14873 of

2015 (Pilona Mohanty vrs. The State of Orissa and Ors.)

wherein an employee who had completed 30 years in service on

contractual basis has been regularized by following the

Resolution dated 04.09.2012 issued by the Finance Department,

Government of Odisha.

4. In such view of the matter, learned counsel for the Petitioner

Digitally Signed is directed to serve a copy of the aforesaid judgment on the

learned counsel for the State to examine the case of the present

Petitioner and to file reply.

5. List this matter on 7th February, 2025.

( Dr. S.K. Panigrahi) Judge Murmu