Pramod Das & Others vs Manoj Ranjan Mohapatra
2023 Latest Caselaw 2925 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.5952 of 2022

Pramod Das & others                    .....                              Petitioners
                                                          Ms. B. Pattnaik, Advocate
                                       Vs.
Manoj Ranjan Mohapatra,                .....            Opposite Party/Contemners
Secretary, CDA and another


                      CORAM:JUSTICE SANJAY KUMAR MISHRA

                                              ORDER

06.04.2023 Order No. The matter is taken up through hybrid mode.

01.

2. Ms. B. Pattnaik, learned Counsel for the Petitioners submits, though in W.P.(C) No.762 of 2016, which was disposed of on 08.09.2021, after hearing learned Counsel for the CDA, this Court quashed the Order dated 26.11.2015 under Annexure-8 and directed the CDA authority to consider the case of the Petitioners in the light of judgment dated 26.02.2021 passed by this Court in Manorama Sahoo vs. State of Odisha and batch matters and pass appropriate orders in accordance with law within a period of four months from the date of production of certified copy the order, the Authority concerned, only after communication of Order dated 09.02.2022, passed in CONTC No.409 of 2022, hurriedly passed an Order on 11.03.2022 appointing the Petitioners and few others on contractual basis for a period of six years.

3. She further submits, though in terms of the judgment in Manorama Sahoo (supra) the Petitioners are required to be

appointed on regular basis, the Authority concerned passed an Order dated 11.03.2022 appointing them on contractual basis for a period of 6 years, which amounts to willful floating of the direction given by the coordinate Bench.

4. In view of such submission made by Ms. Pattnaik, issue notice along with copy of this order to the Contemners by Speed/Registered Post with A.D. to Show Cause as to why they shall not be prosecuted under the Contempt of Court's Act, 1971 for alleged willful flouting of the Order as detailed above. Requisites for issuance of notice be filed by 11.04.2023.

5. On filing requisites, office is directed to issue notice to the Contemners fixing a short returnable date.

6. Matter be listed on 12.05.2023.

7. Office is also directed to keep on record the Tracking Report before the next date of listing.

padma                                                 (S.K. MISHRA)
                                                         JUDGE