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Judgment
9 paragraphs · 352 wordsBiraja Prasanna Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
Heard learned counsel for the Petitioner and learned State Counsel for the Opposite Parties.
The Petitioner has filed the present Writ Petition with the following prayer: -
“i) direct the Opp. Parties to forthwith issue a formal Order, regularizing the services of the Petitioner as Data Entry Operator with effect from 01.10.2020 i.e. the date of his completing six years of service with all consequential service benefits as per G.A. Deptt. Resolution dated 17.09.2023 as has been given to other similarly situated persons vide Annexure-6 in the light of the decision of this Hon’ble Court, dated 09.09.2021 in W.P.(C) No.19951 / 2020 and dated 25.08.2020 in W.P.(C) No.20769 of 2020 and decision in W.P.(C) No.6661/2018, which has been affirmed in SLP (C) No.18642/2018 and order dated 25.01.2019 in W.P.(C) NO.22534 / 2018, which has been affirmed in SLP(C) Diary No.38155/2019 and the decision of the Hon’ble Supreme Court in the case of State of Karnataka Vrs. Umadevi (3) reported in (2006) 4 SCC 1, State of Karnataka Vrs. Umadevi (3), reported in (2006) 4 SCC 1, State of Karnataka Vrs. M.L. Kesari, reported in (2010) 9 SCC 247, Amarkatn Rai Vrs. State of Bihar, (2015) 8 SCC 265 for the interest of justice”.
In course of hearing, learned counsel for the Petitioner states that highlighting his grievance, Petitioner has made an application to Opposite Party No.1 vide order dtd.31.12.2020 under Annexure-9 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.1 to consider the application filed by the petitioner vide Annexure-9 and pass appropriate order in accordance with law within a period of three (3) months from the date of production of certified copy of this order.
Accordingly, the Writ Petition stands disposed of.
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