Amulya Gouda vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 10932 Ori

Orissa High Court

Amulya Gouda vs State Of Odisha & Others .... Opp. ... on 2 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.19476 of 2025

            Amulya Gouda                                  ....           Petitioner
                                                                   Represented by

                                                          Ms. K. Patra, Advocate

                                           -Versus-
            State of Odisha & Others                       ....        Opp. Parties
                                                                   Represented by

                                                               Mr. S.N. Patnaik,
                                                Additional Government Advocate
                   CORAM:
                        JUSTICE SASHIKANTA MISHRA

                                             ORDER

02.12.2025 Order No.

05. 1. This matter is taken up through hybrid mode. . 2. The petitioner is aggrieved by the inaction of the concerned authorities in absorbing him in the regular post of Accountant- cum-Data Entry Operator (ADEO) as per (Method of Recruitment & Conditions of Service) Rules, 2024.

3. This Court finds that a specific order in this regard has not yet been passed by the authority. The petitioner further claims that his case is covered by the judgments passed by this Court in the case of Khirod Biswal v. State of Odisha & Another (W.P.(C) No.3570 of 2025) and Ashis Kumar Debta v. State of Odisha & Others (W.P.(C) No.5838 of 2024).

4. Since it is for the authority concerned to examine the merits of the claim of the petitioner for absorption at the first instance, the writ application is disposed of directing the Collector, Ganjam to

consider the grievance of the petitioner in light of the judgments passed by this Court in the aforementioned cases.

5. The petitioner shall file a representation along with copies of the judgments within two weeks from today. If such representation is submitted within the stipulated period, the Collector shall pass appropriate orders after hearing the petitioner within three weeks thereafter.

(Sashikanta Mishra) Judge

Puspanjali

Location: High Court of Orissa, Cuttack.