Laxmipriya Panda vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 6763 Ori

Orissa High Court

Laxmipriya Panda vs State Of Odisha & Ors. ..... Opposite ... on 7 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No. 9210 of 2025
Laxmipriya Panda            .....       Petitioner
                                                        Mr. M. Pati, Advocate
                                    -versus-
State of Odisha & Ors.                 .....                  Opposite Parties
                                                          Mr. C.K. Pradhan, AGA



                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

07.04.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for appearing for the Parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"The petitioner therefore prays that your lordships may graciously be pleased to direct the Opp. Parties to regularized the service of the petitioners against the post which they are working in terms of the Judgment passed by this Hon'ble Court in W.P.(C) No.20426 of 2017 disposed of on 29.09.2022 within a reasonable time to be stipulated by this Hon'ble Court and to extent all service and financial benefits to the petitioners as has been extended to teaching and non-teaching staff working in other state."

4. However, taking into account the claim raised in the present writ petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No. 3 by enclosing all the

relevant documents and citations in support of her claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No. 3 shall do well to take a lawful decision on the same within a period of three months from the date of receipt of such representation. The order so passed by Opp. Party No. 3 be communicated to the Petitioner within the aforesaid time period.

6. Accordingly, the Writ Petition stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack