ASHOK KUMAR PRUSTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner in the present writ petition has challenged the action of Orissa Lift Irrigation Corporation Ltd. (for short, 'the OLIC') trying to terminate his service in the guise of showing him as a surplus staff on the ground that such action on the part of the OLIC is arbitrary and in contravention of the earlier directives of this Court as well as the Hon'ble Supreme Court. The factual backdrop of this case discloses that the petitioner was appointed as a NMR Electrician under the Lift Irrigation Sub-Division, Sambalpur of OLIC on 1.1.1985 and was continuing as such. Annexure-1 to the writ petition is a gradation list, which indicates the date of engagement of the petitioner as 1.1.1985.

(2.) In the year 1994, the petitioner apprehending that the OLIC would arbitrarily terminate him, filed OJC No. 8068 of 1994 before this Court praying for regularization of his service. The said writ petition was disposed of by order dated 15.7.1998 which is to the following effect:

(3.) The Hon'ble Supreme Court in Civil Appeal Nos. 3615 to 3622 of 1991 and Civil Appeal Nos. 1701 to 1705 of 1992 also passed similar directions for carrying out regularization in a phased manner.