GOLAKHA CHANDRA PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner through this Writ Petition seeks a direction from this Court to the Opp. Parties for regularization of his service in the post of Peon where services of his juniors were regularised ignoring his case as a handicapped person and the age of 58 years.

(2.) The brief fact of the case is that:

(3.) Learned counsel for the Opposite Party Nos.2 to 4 earnestly made the following submissions in support of his contentions.