Rohita Kumar Sahoo @ Rohita vs State Of Odisha And Others
2023 Latest Caselaw 12043 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No. 24621 of 2021

            Rohita Kumar Sahoo @ Rohita             ....         Petitioners
            Sahoo and others

                                         Mr. Manoj Mishra, Senior Advocate
                                              Mr. Tanmay Mishra, Advocate
                                         -versus-

            State of Odisha and others              ....    Opposite Parties
                                                    Mr. A.K. Sharma, AGA

                     CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                      ORDER

05.10.2023 Order No.

3. 1. Mr. Mishra, learned senior advocate appears on behalf of

petitioners and submits, prayer of his clients is for direction upon

opposite party nos.1 and 2 to take necessary steps as per judgment

dated 20th July, 2016 passed in W.P.(C) no.10063 of 2015 (The

Management of M/s Paradeep Phosphates Limited v. Govt. of

India and others). He submits, necessary steps would be to issue

notification abolishing the contract labour system for bagging in

establishment Paradeep Phosphates Limited.

2. He points out from the judgment, paragraph 22 that there was

time given of six months from date thereof to take those steps. He

// 2 //

demonstrates from counter filed by opposite party nos.1 and 2,

paragraph 8 that State Advisory Contract Labour Board has been

constituted but it is to convene and deliberate to take the steps directed

by the judgment.

3. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State and prays for adjournment to

obtain instruction. He wants four weeks.

4. The judgment delivered by the first Division Bench of this

Court is dated 20th July, 2016. Six months time was given thereby. It is

ridiculous to direct another period of time. State will be heard on

adjourned date.

5. List on 9th November, 2023 as prayed for by Mr. Sharma.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Sks05-Oct-2023 17:30:39 Date: