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Biranchi Narayan Behera vs State Of Odisha And
2025 Latest Caselaw 1784 Ori

Citation : 2025 Latest Caselaw 1784 Ori
Judgement Date : 28 July, 2025

Orissa High Court

Biranchi Narayan Behera vs State Of Odisha And on 28 July, 2025

Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
          IN THE HIGH COURT OF ORISSA AT CUTTACK
     W.P.(C) No.17395 of 2022 & W.P.(C) Nos.4705 & 5206 of
                             2024

        Biranchi Narayan Behera         ....                   Petitioner
                                          Mr. K.P. Mishra, Sr. Advocate
                                   along with Mr. S.K. Mishra, Advocate
                                      -versus-
        State of Odisha and
        Others                           ....              Opposite Parties
                                                          Mr. A. Pati, ASC

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                       ORDER
Order No.                            28.07.2025
      06. 1.     This matter is taken up through Hybrid Arrangement
          (Virtual/Physical) Mode.

2. Mr. K.P. Mishra, learned Senior Counsel along with Mr. S.K. Mishra, learned counsel for the petitioners in the present batch of Writ Petition.

3. All these Writ Petition have been filed challenging rejection of their claim to get the benefit of regularization in spite of long continuance as DLR/NMR.

4. It is contended that claim made by the petitioners to get the benefit of regularization is covered by the order passed by the Hon'ble Apex Court in the case of Jaggo Vrs. Union of India and Others as well as Shripal and Anr. vrs. Nagar Nigam, Ghaziabad. It is also contended that following the decision in the case of Jaggo and Shripal, this Court has allowed similar claim in its judgment dated // 2 //

16.05.2025 in W.P.(C) No.8236 of 2024. Copies of the judgment so produced in Court be kept in record.

5. Learned Addl. Standing Counsel who is provided with the aforesaid judgments, is directed to obtain instruction.

6. As requested, list this matter in the week commencing 11.08.2025 along with records of W.P.(C) Nos.5206, 8124, 4889, 4924, 5072, 4741, 4711, 4820, 4744 and 4879 of 2024.

(Biraja Prasanna Satapathy) Judge

Basudev

 
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