LAWS(ORI)-2021-9-32

SUREN LAHURA Vs. STATE OF ODISHA

Decided On September 17, 2021
Suren Lahura Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The petitioner has filed this writ petition seeking direction to the opposite parties to regularize his service from the date of his appointment and allow him all the consequential service benefits within a stipulated time.

(3.) In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to the opposite party no.3 vide Annexure-11, and the same may be directed to be disposed of within a stipulated time taking into consideration Annexure-10.