YAMINI KANTA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. N.K. Barik, learned counsel for the petitioner and Mr. S. Das, learned Addl. Standing Counsel for the State.

(2.) The petitioner files this application seeking for a direction to consider his case for regularization in the post of Zonal Manager with retrospective effect i.e. w.e.f. 05.08.1996 and for grant of all the consequential benefits as admissible, to him.

(3.) Mr. Barik, learned counsel for the petitioner states that the petitioner was engaged as D.L.R. under opposite party No. 3 in the year 1989 and was discharging his duty as a Junior Procurement Assistant with a consolidated wage applicable to DLR employees. Thereafter, he continued as such and finally he was allowed to remain in-charge of Zonal Manager on 04.02.1994 and he discharged his duty in the said post and was paid consolidated wage of Rs. 1500/- per month. Since his service was not regularized by the authority, he has approached this Court by filing this writ application.