BHABAGRAHI NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Date of Hearing and Judgment: 7/12/2022 Biswanath Rath, J. This petition involves the following relief:

(2.) Background involved herein and as pleaded, petitioner claimed to have been engaged prior to 12/12/1992 while also admitting that he did not possesses the appointment letter, if any.

(3.) It is in the above view of the matter, Mr. Mohapatra, learned counsel for the petitioner claims that there should be a direction to the competent authority to bring in correction in the list of employees by showing petitioner an appointee prior to Februuary, 1992 and as a consequence to include the name of the petitioner in the list at page 29 of the brief and consider the petitioner to be a work-charge employee being appointed by virtue of document issued at page- 29 and providing him all benefits flowing from such development.