DEBENDRANATH SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) The petitioner-WATCHMAN UNDER THE WORK CHARGED ESTABLISHMENT, as applicant before the Odisha Administrative Tribunal in O.A. No.1791 of 2017 filed under Sec. 19 of the Administrative Tribunal Act, 1985, which is later renumbered as WPC (OA) No.1791 of 2017 being transferred to this Court, at the verge of retirement in the year 2017, came up with grievance that his representation to bring his service over to regular establishment was not paid due attention, as a consequence, he would be deprived of service benefit including pensionary benefits. Therefore, the petitioner has sought for the following reliefs:

(3.) The fact as set forth by the petitioner reveals that having qualification of Class IX and being qualified as "welder" from Industrial Training Institute, he was initially engaged as Nominal Muster Roll (NMR) employee under the Executive Engineer, Minor Irrigation Division, Khurda on 1/12/1983. Since his service along with many others was not regularized, the Employees Union approached the Government. Instead of bringing the petitioner over to regular establishment, he was brought over to work charged establishment at the age of about 53 years having rendered around 33 years of service vide Office Order bearing No.1451/CMIC/Bhubaneswar, dtd. 23/4/2010 (Annexure-2) which runs as follows: