Pramila Behera vs Ceo
2025 Latest Caselaw 7165 Ori

Orissa High Court

Pramila Behera vs Ceo on 25 August, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.10383 of 2015

        Pramila Behera                      ....                         Petitioner
                                                            Mr. K.S. Das, Advocate

                                         -versus-
        CEO, CESU & Ors.
                                            ....                     Opp. Parties
                                                    Mr. B. Dash, Adv. for O.P.2 & 3


                               CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                           ORDER

25.08.2025 Order No.

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

2. Heard learned counsel appearing for the Parties.

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

"The petitioner therefore, prayed that Lordship's may be graciously pleased to consider the facts stated in this writ petition, issue notice to the opposite parties to show cause as to why a writ of mandamus shall not be issued directing them to pay compensation to the petitioner to the tune of Rs. 900000/- (Nine Lakhs) and if they fail to show cause or show insufficient cause, allow this writ application and direct the opposite parties to pay compensation to the petitioner as stated above.

And pass such other order/orders, issue such other writ/writs as your lordship's deem just and proper.

// 2 //

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

4. It is contended by the learned counsels appearing for the Parties that the issue involved in this case is squarely covered by the judgment delivered on 16.04.2025 in W.P.(C) No.14548 of 2016.

4.1. It is accordingly contended that the matter be disposed of in the light of the order passed in W.P.(C) No.14548 of 2016.

5. Considering the submissions made, this Court is inclined to dispose of the Writ Petition in the light of the order passed vide judgment dtd.16.04.2025 in W.P.(C) No.14548 of 2016.

6. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK