Banita Sahu & Ors ` vs Vishal Kumar Dev
2025 Latest Caselaw 11023 Ori

Orissa High Court

Banita Sahu & Ors ` vs Vishal Kumar Dev on 4 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No. 126 of 2024

            Banita Sahu & Ors             `....                    Petitioner
                                                           Represented by
                                                   Mr. S.Routray, Advocate
                                           -Versus -
            Vishal    Kumar     Dev,       ....            Opposite Parties
            IAS                                            Represented by
                                             Mr. P.K.Parhi, DSGI with Mr.
                                                            S.Panda, CGC
                                                        Mr. S.N.Pattnaik,
                                                                     AGA

                         CORAM:
                           JUSTICE SASHIKANTA MISHRA
                                          ORDER_
Order No.                                 04.12.2025
   18.
                             CONTC No. 126 & 127 of 2024
                               I.A. No.         of 2025


              1.

This matter is taken up through hybrid mode.

2. This is an application filed by the Opposite Party No.5- Contemnor seeking exemption of personal appearance.

3. The I.A. be registered.

4. In the order dated 06.11.2025, this Court had directed the Opposite Party No.5 to appear in person and file a full compliance affidavit but had clarified that if the judgment had been complied

1|Page with in the meantime, she need not appear. Though the judgment cannot be said to have been fully complied with yet in view of the affidavits filed today enclosing copy of the clarification/No Objection issued by NESTS, it can be said that steps for compliance of the judgment have been taken.

5. Under such circumstances, the personal appearance of Opposite Party No.5 stands dispensed with. The personal appearance of Mr. Parmeswaran B is also dispensed with.

6. Full compliance affidavit shall be filed by the next date.

(Sashikanta Mishra) Judge

CONTC No. 126 & 127 of 2024

Order No. 1. The affidavits have been filed by the Opposite Party No.5-

19. Contemnor enclosing therewith a copy of the letter dated 20.11.2025 issued by the Joint Commissioner, addressed to the Commissioner-cum-Secretary & Chairman, Odisha Model tribal Education Society (OMTES), Bhubaneswar. Said letter is reproduced below:

2|Page

2. Bare perusal of the letter indicates that NESTS shall bear the financial costs including salary payments and has also clarified that it has no objection to the steps to be taken by OMTES for the regularization of the petitioners.

3. Mr. Parmeswaran B, the Opposite Party No.3-Contemnor,who is present in person, assures the Court that in view of the clarification issued by NESTS, the process of regularization shall be worked out, for which some time is required.

4. Considering the above facts and submissions, four weeks' time

3|Page is granted to the State to fully implement the order of this Court.

5. The affidavits filed today shall be kept on record.

6. List this matter on 15.01.2026.

(Sashikanta Mishra) Judge

Deepak

Date: 04-Dec-2025 20:08:54 4|Page