BIJAYA KUMAR ACHARYA Vs. UTKAL UNIVERSITY

JUDGEMENT

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

(2.) Heard Learned Counsel for the Petitioner and Learned Counsel for the Opposite Party.

(3.) The present petition has been filed, challenging the missive No.33865/2019 dtd. 16/12/2019; whereby the Petitioner assails the direction of the Opposite Party No.2 in rejecting his claim for regularization of his service in promotional post of Senior Assistant w.e.f 12/9/1997 along with all consequential service benefits.