A. ARUN KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. K.P. Mishra, learned Sr. Counsel appearing for the Petitioners, Mr. S.P. Das, learned Addl. Standing Counsel appearing for the State-Opp. Parties and Mr. D. Nayak, learned counsel appearing for Opp. Party Nos. 3 to 5.

(3.) The present writ petition has bene filed inter alia challenging order dtd.24/12/2021 so passed by Opp. Party No. 3, wherein claim of the Petitioners to get the benefit of regularization taking into account their long continuance was rejected.