Orissa High Court
Dukhishyam Das And vs Vice Chancellor on 23 October, 2024
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.12071 of 2012
Dukhishyam Das and
Others .... Petitioners
None
-versus-
Vice Chancellor, Odisha
University of Agriculture
and Technology, BBSR
and another
.... Opposite Parties
Mr. S.C. Rath, Advocate
Mr. M.K. Balabantaray, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
23.10.2024 Order No.
15. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. None appeared for the petitioners in spite of revised call.
3. Learned Addl. Govt. Advocate on instruction contended that during pendency of the Writ Petition, services of the petitioners have been regularized from the date of completion of 6 (six) years of their contractual engagement. It is accordingly contended that the relief as claimed in the Writ Petition, has already been extended.
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4. Mr. S.C. Rath, learned counsel for the University also contended that services of the petitioners have already been regularised vide order dated 25.09.2017. Copy of the order dated 25.09.2017 so provided in Court be kept in record.
5. Considering the submissions made by learned Addl. Govt. Advocate as well as learned counsel for the University and the fact that the services of the petitioners have been regularized in the meantime vide order dated 25.09.2017, the prayer as made in the Writ Petition has become infructuous.
6. The Writ Petition is disposed of as infructuous.
(Biraja Prasanna Satapathy) Judge Basudev Page 2 of 2 Signature Not Verified Digitally Signed Signed by: BASUDEV SWAIN Designation: SR. STENO Reason: Authentication Location: High Court of Orissa, Cuttack Date: 28-Oct-2024 11:32:31