Sudarsan Das And Others vs Odisha Gramya Bank
2025 Latest Caselaw 4109 Ori

Orissa High Court

Sudarsan Das And Others vs Odisha Gramya Bank on 17 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    WP(C) No.4603 of 2025
                 Sudarsan Das and others         .....    Petitioners
                                                                  Represented By Adv. -
                                                                  Bikram Senapati

                                              -versus-
                 Odisha Gramya Bank,                      .....        Opposite Parties
                 Gandamunda, Bhubaneswar and
                 others
                                                                    Smt. P. Nayak, CGC

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

                                              ORDER

17.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard Mr. B. Senapati, learned counsel for the Petitioners. Perused the writ petition as well as the documents annexed thereto.

3. On perusal of the writ petition, it appears that the Petitioners are working as Messengers of Odisha Gramya Bank and some similar persons had earlier approached this Court with a prayer for regularization of their service in the shape of W.P.(C) No.3325 of 2019. A Bench of this Court disposed of the said writ petition with a direction to the Opposite Parties to consider the case of the Petitioners in those case, who stand in a similar footing with the present Petitioners in terms of the judgment dated 14.02.2019 under Annexure-1 to the writ petition. Learned counsel for the Petitioners further contended that the Opposite Parties have rejected the representation of the Petitioners in those cases, as a result of which such persons have again approached this Court by filing W.P.(C)

No.19730 of 2019.

4. Learned counsel for the Opposite Parties files her Vakalatnama and seeks some time to obtain instruction in the matter.

5. Considering the aforesaid submission, issue notice to the Opposite Parties.

6. Since, Ms. P. Nayak, learned CGC accepts notice on behalf of the Opposite Party No.4, extra copy of the writ petition be served on her within a week.

7. Issue notice to the Opposite Party Nos.1 to 3 by Registered Post with A.D. by fixing a short returnable date. Requisites be filed within a week.

8. Counter affidavit, if any, be filed within six weeks after serving a copy thereof on learned counsel for the Petitioners.

9. List this matter along with W.P.(C) No.19730 of 2019.

10. Heard.

11. Notice as above.

12. One set of process fee.

13. As an interim measure, it is directed that in the event the Petitioners have not been disengaged in the meantime, they shall not be disengaged without leave of this Court.

( Aditya Kumar Mohapatra )

Judge S.K. Rout Signed by: SANTANU KUMAR ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 19-Feb-2025 18:14:26