Petitioners vs State Of Odisha & Ors. .... Opp. Parties
2025 Latest Caselaw 11103 Ori

Orissa High Court

Petitioners vs State Of Odisha & Ors. .... Opp. Parties on 11 December, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                        WP(C) Nos.34681, 34704, 34707, 34720,
                       34722, 34724, 34725, 34743, 34758, 34759,
                            34783, 34804 & 34824 of 2025

            Padmanath Sahoo               (WPC No.34681/2025)
            Ghanasyam Sarangi             (WPC No. 34704/2025)
            Arati Satapathy               (WPC No.34707/2025)
            Mathuri Mohan Sahoo           (WPC No. 34720/2025)
            Niranjan Sahu                 (WPC No. 34722/2025)
            Antarjyamee Gouda             (WPC No.34724/2025)
            Santosh Kumar Patnaik         (WPC No.34725/2025)
            Rabindra Kumar Sahu           (WPC No.34743/2025)
            Krishna Rani Mohanty          (WPC No.34758/2025)
            Saroj Kumar Pany              (WPC No.34759/2025)
            Indira Kumari                 (WPC No.34783/2025)
            Manjubala Mishra              (WPC No.34804/2025)
            Prafula Kumar Naik            (WPC No.34824/2025)



                                                        ....              Petitioners
                                                                Ms. S. Samal, Adv.
                                          Versus
            State of Odisha & Ors.                      ....        Opp. Parties
                                                         Mr. U.C. Behura, AGA


                CORAM:
                             JUSTICE DIXIT KRISHNA SHRIPAD

                                            ORDER

Order No.                                  11.12.2025
   01.

Heard learned counsel for the parties.

2. Learned counsel for both the parties agree that the issue involved in these writ petitions is analogues to one involved in O.A. No. 1668 of 2017 (Ashok Kumar Mohapatra v. State of

Orissa), which was disposed of by the Odisha Administrative Tribunal vide judgment dated 09.10.2018 and confirmed by this Court in W.P.(C) No.6698 of 2020 and further confirmed by the apex Court in SLP(C) No.15573 of 2020.

3. In view of the above and considering the limited prayer to consider the case of the petitioners in the light of the judgment rendered in Ashok Kumar Mohapatra (supra), these writ petitions stand disposed off directing the competent authority to dispose off the case of the petitioners applying the decision rendered in the case of Ashok Kumar Mohapatra (supra) by undertaking the entire exercise within a period of two months from the date of communication of this order.

Petitioners are directed to serve an extra copy of the brief on learned State Counsel for School & Mass Education Department for communication purpose.

Web 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: 12-Dec-2025 18:05:12