Swadhin Jena vs State Of Orissa & Ors. .... Opposite ...
2025 Latest Caselaw 10799 Ori

Orissa High Court

Swadhin Jena vs State Of Orissa & Ors. .... Opposite ... on 8 December, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No.32901 of 2025

            Swadhin Jena                 ....                               Petitioner
                                                               Represented by Adv.-
                                                                  Mr. J. Gupta, Adv.
                                                         Ms. P. Padmavati Rao, Adv.
                                            -versus-
            State of Orissa & Ors.       ....                        Opposite Parties
                                                               Represented by Adv.-
                                                                Mr. D. Lenka, AGA


            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                                             ORDER

08.12.2026 Order No.

01. Petition prayer reads as under:

"The petitioner therefore humble prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of mandamus/certiorari by directing the Opposite parties particularly O.P. No.- 3 i.e. Collector, Balasore to absorb/engage the petitioner in the post of Gana Sikshyak in view of the engagement of other similarly situated Education Volunteers as per the Govt. Resolution dated 16.02.2008 and 05.04.2008 of OPEPA re-designated as OSEPA as per past service of the petitioner on the basis of Judgment dated 13.09.2022 in W.P.(C) No.- 7944 of 2018 (Manoj Kumar Jena - V- State Odisha & others) vide Annexure- 10 and 11 within a stipulated period with cost."

2. Learned counsel for the petitioner vehemently argues that in Manoj Kumar Jena v. State of Orissa in WP(C) No.7944 of 2018 decided by a Co-ordinate Bench of this Court vide order dated 13.09.2022 leave has already been granted and therefore, her client being similarly circumstanced same relief needs to be extended.

3. Learned AGA Mr. Lenka, on request, appearing for the OPs opposes the petition contending that if a representation is given there would be no difficulty for considering the same in the light of observations made by the Co-ordinate Bench in Manoj Kumar Jena supra. With this proposal, counsel for the petitioner is agreeable.

In the above circumstances, petition is disposed off reserving liberty to the petitioner to make appropriate representation within two weeks and if one is made, decision to be taken thereon in the light of Co- ordinate Bench decision within four weeks next following, failing which on an application moved, heavy cost may be levied on the jurisdictional authorities payable personally by them. All contentions are kept open.

Now, no costs.

Urgent copy of order to be acted upon by all concerned.

(Dixit Krishna Shripad) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 09-Dec-2025 10:14:31