Bijay Ketan Rout vs State Of Odisha And Others ..... ...
2025 Latest Caselaw 5307 Ori

Orissa High Court

Bijay Ketan Rout vs State Of Odisha And Others ..... ... on 24 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.8225 of 2025
            Bijay Ketan Rout               .....         Petitioner
                                                               Represented By Adv. -
                                                               Debi Prasad Dhalsamanta

                                            -versus-
            State Of Odisha and others                 .....         Opposite Parties
                                                               Represented By Adv. -

                                                               Mr. Samresh Jena, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                            ORDER

24.03.2025 Order No.

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

2. Heard learned counsel for the Petitioner as well as learned counsel for the State-Opposite Parties. Perused the writ petition as well as the documents annexed thereto.

3. The present writ petition has been filed by the Petitioner with a prayer for a direction to the Opposite Parties to regularize the service of the Petitioner by quashing the impugned rejection order dated 16.07.2024 passed by the Opposite Party No.3 under Annexure-4 to the writ petition.

4. Learned counsel for the Petitioner further contended that initially the Petitioner was engaged in the year 1981. Thereafter he was conferred with a temporary status in terms of the Finance Department Resolution vide Office Order dated 05.02.2018

under Annexure-2 to the writ petition. Learned counsel for the Petitioner further drawing attention of this Court to the judgment of this Court in Gajendra Kumar Dash and others v. State of Odisha and others in W.P.(C) No.11441 of 2020 disposed vide judgment dated 07.02.20224 as well as the decision of the Hon'ble Apex Court in State of Odisha -vrs- Ayodhyanath Barik in SLP(C) Diary No.5399 of 2024 thereby confirming the judgment of this Court in Ayodhyanath Barik v. State of Odisha. Learned counsel for the Petitioner further submitted that the case of the Petitioner is squarely covered by the ratio laid down by this Court in the aforesaid cases.

5. Learned counsel for the State sought for some time to obtain instruction in the matter.

6. Accordingly, list this matter in the week commencing 21st April, 2025.

( A.K. Mohapatra) Judge Debasis