[Cites 2, Cited by 0]
Orissa High Court
Sonalisha Routray vs State Of Odisha And Others .... Opposite ... on 22 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.29098 of 2021
Sonalisha Routray .... Petitioner
Mr. K.C. Sahu, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. P.P. Behera, ASC
Mr. N. Barik, Advocate
(For O.P. No.2)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
22.12.2025
Order No.
04. This matter is taken up through hybrid mode.
2. In the present writ petition, the following prayers
have been made:-
"PRAYER
It is therefore prayed that the Hon'ble
Court be graciously pleased to pass following
relief(s):-
(i) The Hon'ble Court be pleased to admit &
allow tis writ petition,
(ii) The Hon'ble Court be pleased to quash the
impugned portion of the letters/order(s)
under Annexure-4 & 5 so far it relates to
non-inclusion of posts of MPHW(F)/ANM
working under MHU/RBSK scheme of
NHM and also to set-aside the impugned
decision of the government as per
impugned orders dtd.04.12.2020 under
Annexure-7 so far it relates to
regularization induction as well as
declaration of MPHW(F) /ANM(s) who were
juniors to the Petitioner as the status of
government employees by declaring the
said action of the government as illegal &
discriminatory one,
(iii) The Hon'ble Court be pleased to further
direct the Opp. Parties for inclusion /
induction of the Petitioner who are working
as contractual MPHW(F) / ANM in
MHU/RBSK Scheme under the NHM
Scheme in the process of regularization by
further regularizing the services of the
Petitioner from the date of completion of 6
years of contractual service like other
contractual paramedic employees
including the same MPHW(F)/ANMs
working under the NHM like the Petitioner
as has been done under Annexure-7
keeping in view of the provisions of
Statutory recruitment rule under
Annexure-3 with all consequential service
& financial benefits within a stipulated
period for the interest of justice.
(iv) The Hon'ble Court be pleased to pass any
other order(s) / direction(s) as deems fit &
proper for the bonafide interest of justice
And for this act of kindness, the Petitioner
shall as in duty bound ever pray;"
3. It is submitted at the Bar that the subject matter of
the present writ petition is squarely covered by the
Judgment in Amaresh Behera and others Vs. State of
Odisha and others, reported in 2024 (II) ILR CUT 642.
4. However, Mr. Barik, learned Counsel for the Opposite
Party No.2 submits, a writ appeal has been preferred by the
State against the said common judgment passed by the
coordinate Bench in Amaresh Behera (supra), which is still
sub-judice.
5. It is found from the order dated 31.07.2025 passed
by the coordinate Bench in Chandan Kumar Kar & others
Vs. State of Odisha & others, though a similar submission
was made by the learned Counsel for the Opposite Party
No.4 in the said case, who is also the Opposite Party No.4
in the present case, the coordinate Bench disposed of the
said writ petition with the following observations.
"4. It is contended that the issue involved in
the present case is squarely covered by the
judgment delivered by this Court on 26.04.2024
in W.P.(C) No.35563 of 2020 and batch.
4.1. It is also contended that by following
the aforesaid decision, this Court vide order
dated 19.09.2024 in W.P.(C) No.22890 of 2024
also disposed of similar nature of claim as
made by the petitioner. It is accordingly
contended that the present Writ petition be
disposed of in the light of the order passed in
W.P.(C) No.35563 of 2020 so followed in W.P.(C)
No.22890 of 2024.
5. Even though Mr. B.P. Tripathy,
learned counsel appearing for O.P. No.4,
contended that against the order passed in
W.P.(C) No.35563 of 2020, a writ appeal is
pending but since no interim order passed
in the writ appeal is available, this Court
is inclined to dispose of the present Writ
Petition in the light of the judgment dated
26.04.2024 passed in W.P.(C) No.35563 of
2020.
6. The Writ Petition along with all pending
I.As. stand disposed of."
(Emphasis Supplied)
6. At this stage, a query being made, it is submitted at
the Bar that the Chief District Medical & Public Health
Officer of the concerned districts so also the Principal
Secretary, Health & Family Welfare Department, Odisha
Secretariat, Bhubaneswar are the decision making
authorities and competent to look into the grievance of the
Petitioner.
7. Hence, Chief District Medical & Public Health Officer
of concerned districts, who are parties to the present writ
petition, so also the Principal Secretary, Health & Family
Welfare Department, Odisha are directed to act in terms of
the observations made in paragraph Nos.46 to 48 of the
judgment passed in Amaresh Behera (supra), within a
period of three months from the date of production of
certified copy of this order.
8. Accordingly, the writ petition is allowed and disposed
of.
9. In view of disposal of the writ petition, interim order,
if any, stands vacated. Pending applications, if any, also
stand disposed of accordingly.
10. Urgent certified copy of this order be granted as per
rules.
Prasant
(S. K. MISHRA)
JUDGE
Location: High Court of Orissa, Cuttack.
Date: 23-Dec-2025 16:08:58
