Orissa High Court
Ashok Kumar Patra vs Utkal University And Ors. .... Opposite ... on 29 March, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.5632 of 2022
Ashok Kumar Patra .... Petitioner
Mr. Soubhagya S. Das, Adv.
-versus-
Utkal University and Ors. .... Opposite Parties
Ms. Suman Pattanayak, AGA
(for O.P. 3)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
ORDER
Order No. 29.03.2022
01. 1. This matter is taken up through hybrid arrangement.
2. Heard.
3. Learned counsel for the petitioner submits that the petitioner was initially joined as a Library Attendant in Parija Library, Utkal University on daily wages basis on 19.04.1991. His service was regularized on 18.03.2011 pursuant to the office order dated 06.02.2014 under Annexure-4 issued by the Registrar, Utkal University, Bhubaneswar. Grievance of the petitioner is that the service of the petitioner should have been regularized from the date of his initial joining i.e. 19.04.1991 instead of 18.03.2011, as the services of similarly placed persons have been regularized from the date of their initial joining.
4. In such view of the matter, let notice be issued to the opposite parties.
5. Ms. Suman Pattanayak, learned Additional Government Advocate for the State waives of notice on behalf of the opposite party No.3. Required number of copies of the writ petition be served on her in course of the day, who shall obtain instructions in the matter.
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6. So far as opposite party Nos.1 and 2 are concerned, notice be issued to them through Registered Post with A.D./Speed Post returnable within three weeks. Postal requisites shall be filed within three working days hence.
7. List this matter on 29th of April, 2022.
( S.K. Panigrahi) Judge BJ Page 2 of 2