Jayanta Kumar Das vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 7461 Ori

Orissa High Court

Jayanta Kumar Das vs ) State Of Odisha ..... Opposite Parties on 23 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WP(C) No.10662 of 2025

            Jayanta Kumar Das                           .....                   Petitioner
                                                                    Represented By Adv. -
                                                                    Gobinda Chandra Das


                                                 -versus-

            1) State Of Odisha                              .....        Opposite Parties
            2) Director, Housing And Urban                          Represented By Adv. -
            Develeopment Dept., Bbsr
            3) Executive Officer, Keonjhargarh                      Ms.Sasmita Nayak,
            Municipality                                            ASC



                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                             ORDER

23.04.2025

Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State-Opposite Parties. Perused the Writ Petition as well as the documents annexed thereto.

3. The Petitioner has filed the present writ application with the following prayer:

" It is therefore, prayed that the Hon'ble Court may graciously be pleased to direct the Opp.Party

no.2 to regularise the service of the Petitioner under the Opp.Party No.3, for the ends of justice.

And pass any other order/order(s)/direction as it may deem just and proper in the facts and circumstances of the case."

4. Learned counsel for the Petitioner at the outset contended that the present Petitioner stands on a similar footing with another co-worker namely, Maheswar Mohanta. The abovenamed Maheswar Mohanta has approached this Court by filing W.P.(C) No.19569 of 2024. This Court after hearing learned counsels for the respective parties, vide judgment dated 04.04.2025 allowed the Writ Petition filed by Maheswar Mohanta.

5. In view of the aforesaid development, this Court deems it proper to dispose of the Writ Petition by granting liberty to the Petitioner to approach the Opposite Party no.2 by filing a detailed representation taking therein all the grounds along with a certified copy of the judgment dated 04.04.2025 delivered in W.P.(C) No.19569 of 2024 (Maheswar Mohanta v. State of Odisha and others) within three weeks from today. In such eventuality, the Opposite Party no.2 shall do well to consider the representation of the Petitioner strictly in accordance with the judgment in W.P.(C) No.19569 of 2024 and pass a speaking and reasoned order within two months thereafter. Final decision so taken be communicated to the Petitioner within 10 days thereafter.

6. In the event it is found that the Petitioner stands in similar footing with that of Maheswar Mohanta, Petitioner in W.P.(C) No.19569 of 2024, similar benefit be extended in favour of the

Petitioner as in the case of Maheswar Mohanta.

7. With the aforesaid observation/direction the Writ Petition stands disposed of.

Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 24-Apr-2025 17:15:17