Orissa High Court
Sunadhar Dansana vs State Of Odisha And Others .... Opposite ... on 9 April, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
Signature Not Verified
Digitally Signed
Signed by: RANJEETA SAHOO
Reason: Authentication
Location: High Court of Orissa
Date: 11-Apr-2025 14:50:58
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C ) No.9523 of 2025
Sunadhar Dansana .... Petitioner
Mr. L.K. Mohanty, Adv
-versus-
State of Odisha and Others .... Opposite Parties
Mr. S. Das, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
09.04.2025
Order No.
1. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical) Mode.
2. Heard learned counsel appearing for the parties.
3. The present Writ Petition has been filed inter alia with
the following prayer:
"It is therefore prayed that this Hon'ble Court may
graciously be pleased the Opp. Parties calling upon
them to file show cause as to why:-
I) A direction shall not be issued for repatriation of
the petitioner to Secondary Cadre as per his option
exercise as well as taking into consideration the letter
dated 09.06.2010 issued by Opp. Party No.4 under
Annexure-6 as well as the Judgment of this Hon'ble
Court dated 30.06.2022 passed W.P.C(OAC) No.
3476/2016 under Annexure-8 as well as the order
passed by Opp. Party No.4 dated 11.3.2025 under
Annexure-10 and to extend all service and financial
benefits by maintaining his inter-se-seniority in the
secondary cadre;
II) And after hearing the parties be pleased to
directed the Opp. Partes for repatriation of the petitioner
to Secondary cadre with all service and financial
benefits as have already been extended to similarly
placed persons vide order dated 04.03.2025 issued by
Location: High Court of Orissa
Opp. Party No.1 and Consequential order dated
11.03.2025 issued by D.E.O., Deogarh under Annexure-
10 pursuant to Judgment of this Hon'ble Court dated
30.06.2022 under Annexure-8;
III) The opp. parties be further directed to calculate
and release all consequential service and financial
benefits in favour of the petitioner; within a date to be
fixed by this Hon'ble Court;
IV) And pass any other order/orders,
direction/directions as deemed fit and proper;
And for which act of kindness, the petitioner shall as
in duty bound, ever pray.".
4. In course of hearing, learned counsel for the
Petitioner states that highlighting his grievances, Petitioner
has made a representation before Opposite Party No.1 vide
Annexure-11 and the same may be directed to be
considered within a stipulated time, to which learned
Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after
going through the records, this Court, without expressing
any opinion on the merits of the case, disposes of the Writ
Petition directing Opposite Party No.1 to consider and
dispose of the representation filed by the petitioner vide
Annexure-11 taking into account Annexures- 8 & 10 to the
Writ Petition in accordance with law within a period of
three (3) months from the date of receipt of certified copy of
this order with due communication to the Petitioner.
6. The Writ Petition accordingly stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Ranjeeta
