Manaswini Mandhata vs Satyabrata Sahu
2025 Latest Caselaw 3735 Ori

Orissa High Court

Manaswini Mandhata vs Satyabrata Sahu on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CONTC No.4091 of 2024
     Manaswini Mandhata               .....     Petitioner
                                                          Represented By Adv. -
                                                          M/s. Prafulla ku.
                                                          Mohapatra, S.C.Sahoo

                                       -versus-
     Satyabrata Sahu, I.A.S.,                     .....          Opposite Parties/
     Secretary to Government of                                      Contemnors
     Odisha, Revenue and Disaster
     Management Department, Lok
     Seva Bhawan, Bhubaneswar and
     others

                                                          Represented By Adv. -

                                                          Ms. B.K. Sahu, AGA



                              CORAM:
         THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                       ORDER

06.02.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Challenging non-implementation of order dated 06.02.2023 passed by this Court in W.P.(C) No.2302 of 2023, the Petitioner has approached this Court by filing the present contempt application.

3. Learned counsel for the Petitioner, at the outset, submitted that although the issue involved in the above noted

writ petition is covered by the judgment of the Hon'ble Supreme Court as well as the judgment of this Court and keeping in view the aforesaid facts, this Court had disposed the writ petition directing the Opposite Parties to extend all the benefits in favour of the Petitioner, as has been extended in favour of the similar situated employees, within a period of three months, however, such benefit has not been complied with.

4. Learned counsel for the Contemnors contended that the order dated 06.02.2023 passed by this Court in W.P.(C) No.2302 of 2023, which has confirmed in writ appeal, has been challenged before the Hon'ble Supreme Court at the instance of the State-Opposite Parties. She further contended that the SLP filed in the present matter has been registered as SLP Diary No.26407 of 2024.

5. In such view of the matter, the contempt proceeding is dropped with liberty to the Petitioner to approach this Court again after disposal of the above noted SLP.

(A.K. Mohapatra) Judge

Debasis