Kunilata Rout vs Govt. Of Odisha & Others .... Opposite ...
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Orissa High Court

Kunilata Rout vs Govt. Of Odisha & Others .... Opposite ... on 7 August, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C ) No.40186 of 2023

        Kunilata Rout                         ....                    Petitioner
                                                        Mr. S.P. Mohanty, Adv.
                                         -versus-
        Govt. of Odisha & Others            ....               Opposite Parties
                                                        Mr. C.K. Pradhan, AGA


                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                          ORDER

07.08.2025 Order No.

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

2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.

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

In the aforesaid facts and circumstances, the Petitioner humbly prays that the Hon'ble Court may kindly be graciously pleased to quash the impugned order of discharge dtd.27.12.2019 under Annexure-5, in view of the judgment passed under Annexure-7, acquitting the Petitioner from the alleged offences and with a further direction to the Opp. parties to reinstate the Petitioner in her post of Home Guard at Barang Police Station, which is still lying vacant, within a stipulated time.

And/or pass such other order/orders as may be deemed just and proper, in the facts and circumstances of the case.

// 2 //

And for this Act of kindness, the Petitioner, as in duty bound, shall ever pray.

4. In course of hearing, learned counsel for the Petitioner states that highlighting her grievances, Petitioner has made a representation before Opposite Party No.3 vide Annexure-8 to the Writ Petition 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 directs Opposite Party No.3 to consider and dispose of the representation filed by the petitioner vide Annexure-8 in accordance with law within a period of six (6) weeks from the date of receipt of this order with due communication to the petitioner.

6. With the aforesaid observation and direction, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge

Sangita

Reason: authentication of order

Date: 08-Aug-2025 19:15:17