Sri Nrusingha Charan Pradhan vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 2219 Ori

Orissa High Court

Sri Nrusingha Charan Pradhan vs State Of Odisha And Others .... Opposite ... on 8 January, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C) No.17544 of 2021, W.P.(C) No.26360 of 2021 &
                                      W.P.(C) No.26377 of 2021

                                      In W.P.(C) No.17544 of 2021
                                          Sri Nrusingha Charan Pradhan              ....          Petitioner
                                                                                  Mr. P.K. Dash, Advocate
                                                                       -versus-
                                          State of Odisha and others                 .... Opposite Parties
                                                                                  Ms. B.L. Tripathy, A.S.C.
                                      In W.P.(C) No.26360 of 2021
                                          Sri Bhagirathi Pradhan and another        ....         Petitioners
                                                                                  Mr. P.K. Dash, Advocate
                                                                       -versus-
                                          State of Odisha and others                 .... Opposite Parties
                                                                                  Ms. B.L. Tripathy, A.S.C.
                                      In W.P.(C) No.26377 of 2021
                                          Sri Kunananda Malla                       ....          Petitioner
                                                                                  Mr. P.K. Dash, Advocate
                                                                       -versus-
                                          State of Odisha and others                 .... Opposite Parties
                                                                                  Ms. B.L. Tripathy, A.S.C.
                                                     CORAM:
                                                     JUSTICE B. P. ROUTRAY

                                                                   ORDER

08.01.2025 Order No.

06. 1. Heard Mr. P.K. Dash, learned counsel for the Petitioners and Ms. B.L. Tripathy, learned Additional Standing Counsel for the State-Opposite Parties.

2. Ms. Tripathy, learned A.S.C. submits upon instruction that, though the case of Laxmidhar Sahoo has been regularized pursuant to the judgment of this Court, confirmed by Hon'ble Supreme Court of India, but present Petitioners are not situating

Location: High Court of Orissa, Cuttack Date: 09-Jan-2025 14:04:00 similar to said Laxmidhar Sahoo since they were not appointed against any sanctioned post. Further, such regularization of Laxmidhar Sahoo is subject to decision in Review Petition (C) Diary No.27445 of 2023 pending before Hon'ble Supreme Court.

3. Learned State Counsel is directed to file an affidavit in terms of the instructions within a period of two weeks from today and copy of the same may be served on the counsel for the Petitioners. The Petitioners are at liberty to submit their reply, if any, to said affidavit.

4. List this matter on 17th March 2025.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 09-Jan-2025 14:04:00