MANORANJAN MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE applicant, who is presently working in work -charged establishment as Junior Clerk -cum -Typist under the Administrative control of the Executive Engineer Rairangpur (R&B) Division, Mayurbhanj has filed this O.A. with a prayer for a direction to the respondent No.2 to consider the case of the applicant for regular pension scheme benefit like other workers.

(2.) HEARD Mr. M. Pati, learned counsel for the applicant and Mr. Badjena, learned Standing Counsel.

(3.) MR . Badajena, learned Standing Counsel submits that a two -Member Bench of the Principal Bench of this Tribunal have already disposed of O.A. O.A.404/2000 and batch, which are relating to regularization of NMR/ DLR/work -charged employees vide order dated 24.6.2010. Following the direction of the Hon'ble Supreme Court while disposing of the Civil Appeal No.1915 of 2003 and C.A. No.1916/2003 arising out of O.A.447/2006 (Hrusikesh Singh v. State and others) and after a detailed examination of the case of the applicants, the rules/orders position and also keeping in view various judicial pronouncements, this Tribunal disposed of the said batch of cases with the following observation/direction :