SUNIL BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, by way of this writ petition, seeks direction to the opposite parties to regularize his service as Barber in the office of the Superintendent of Police, Jajpur with all consequential service and financial benefits taking into consideration his past service rendered in the said post.

(2.) The factual matrix of the case, in brief, is that the petitioner, by following due procedure of selection, was appointed as a Home Guard pursuant to appointment order issued on 01.10.1997 and undergone training from 25.12.1998 to 31.01.1999. After completion of training, certain posts including the post of Barber was created by the Government vide order dated 28.06.1999 in the scale of pay of Rs.2550- 3200/-. By virtue of the Government order dated 28.06.1999, the petitioner submitted representation to the Superintendent of Police, Jajpur with a prayer to absorb him in the said post. Accordingly, Superintendent of Police, Jajpur, vide letter dated 19.11.1999, sought permission from the D.I.G. of Police (Administration), Orissa, Cuttack to fill up the post of regular Barber, as the police personnel at the district headquarters were facing considerable difficulties.

(3.) Hence, seeking the above relief the petitioner filed O.A. No. 2818 (C) of 2014 before the Odisha Administrative Tribunal, Cuttack Bench, Cuttack, but on abolition of the same, the said O.A. was transferred to this Court, in pursuance of order dated 03.12.2019 passed in W.P.(C) No. 22335 of 2019 by a Division Bench of this Court, and registered as above and taken up for hearing.