PANCHAM KUMAR ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioners, in this Writ Petition, seek a direction from this Court to the Opposite Parties to restore their services and regularize their services as per the letter dtd. 30/10/2003 issued by the Opposite Party No.7/ Engineer-in-Chief, Water Resources Department, Odisha, Bhubaneswar. They further seek direction from this Court to the Opposite Parties to pay their arrear salary as applicable to them.

(2.) The fact of the case, in brief, is that the Petitioners are working under the Executive Engineer, Jonk Canal Division, Nuapada since the date of construction of the said canal and also in the garden named as 'Rajiv Udyan' after 12/4/1993.

(3.) The Petitioners were engaged after 12/4/1993 as N.M.R. staffs by the authority for proper maintenance of garden Rajiv Udyan. After their appointment, the Petitioners are working under the Executive Engineer, Jonk Canal Division, Nuapada with the satisfaction of the authority.