Rashmi Ranjita Das Mohapatra vs State Of Odisha & Ors. ..... Opposite ...
2024 Latest Caselaw 16308 Ori

Orissa High Court

Rashmi Ranjita Das Mohapatra vs State Of Odisha & Ors. ..... Opposite ... on 6 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                   WP(C) No. 4180 of 2022
Rashmi Ranjita Das Mohapatra .....        Petitioner
                                                         Mr. S.B. Satapathy, Advocate
                                   -versus-
State of Odisha & Ors.                .....                Opposite Parties
                                                           Mr. C.M. Singh, ASC
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

06.11.2024

1. This matter is taken up through hybrid mode.

2. Heard Mr. S.B. Satapathy, learned counsel appearing for the Petitioner and Mr. C.M. Singh, learned Addl. Standing Counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"In the facts and circumstances of the case, the humble petitioner fervently prays this Hon'ble Court to be graciously pleased to issue notice to the Opp. Parties, call for relevant records and after hearing the Counsel of parties, issue a writ in the nature of Mandamous, commanding Opp. Parties particularly to the District Education Officer, Keonjhar, the Opp. party No.3 to sanction and disburse Maternity leave dues of the petitioner within a stipulated period, and/ or pass such other order or direction as deems fit and proper in the interest of justice;

And for this act of your kindness, the humble petitioner shall as in duty bound, ever pray."

4. It is contended that the issue involved in the present writ petition is covered by the Judgment of this Court passed in W.P.(C) No. 620 of 2015 (Swornalata Dash Vs. State of Odisha & Ors.).

5. In view of such submission made by the learned counsel appearing for the Parties, the present writ petition is disposed of in the light of the Judgment passed in W.P.(C) No. 620 of 2015.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack