Mamata Samantaray vs State Of Odisha And Others
2025 Latest Caselaw 4082 Ori

Orissa High Court

Mamata Samantaray vs State Of Odisha And Others on 17 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.A No.361 of 2025

            Mamata Samantaray                       ....            Appellant

                                                     Represented By Adv. -
                                                    Mr. S.K. Dalai, Advocate
                                         -versus-

            State of Odisha and others            ....          Respondents
                                                    Represented By Adv. -
                                                        Miss A. Dash, ASC
                                                Mr. A.K. Sharma, Advocate
                                                      (for respondent no.6)


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                            THE ACTING CHIEF JUSTICE
                                           AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

17.02.2025 Order No.

01. 1. Mr. Dalai, learned advocate appears on behalf of appellant

and submits, pursuant to advertisement issued on 30th March, 2012

his client was successful in being appointed as Anganwadi Worker.

Respondent no.6 unsuccessfully went before the appellate authority

to dislodge his client. She then went before the writ Court and

obtained impugned judgment dated 28th January, 2025, erroneous

on facts and in law. The appeal has been filed in time. He seeks

interference.

2. Miss Dash, learned advocate, Additional Standing Counsel

appears on behalf of State. Mr. Sharma, learned advocate appears

and files his power executed by respondent no.6. He submits, his

client was recommended because appellant stood eliminated by

territorial clause. He requires and obtains service from Mr. Dalai.

3. With reference to paragraph-16 in impugned judgment Mr.

Dalai seeks interim protection on submission, his client is

continuing. Mr. Sharma opposes on submission that his client is

entitled to being appointed after there has been finding in her favour

by impugned judgment. He is willing to have early date for hearing

of the appeal.

4. List on 20th February, 2025 under same heading. Status quo

be maintained till next date of hearing.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge GS/Radha