Rabindra Patra vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 2710 Ori

Orissa High Court

Rabindra Patra vs State Of Odisha & Ors. ..... Opposite ... on 17 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 1784 of 2025
Rabindra Patra             .....       Petitioner
                                                         Mr. S.K. Mishra, Advocate
                                  -versus-
State of Odisha & Ors.               .....                Opposite Parties
                                                           Mr. S.K. Jee, AGA
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

17.01.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:-

"Under the above circumstances it is therefore humbly prayed that this Hon'ble Court may be graciously pleased to quash the impugned order of Termination dtd. 18.01.2021 passed by the opposite party no.3 under Annexure-7 and the consequential order dtd. 27.01.2021 passed by the opposite party no.5 under Annexur-8, as the same are in gross violation of Principles of Natural Justice

Further this Hon'ble Court may be pleased to direct the Opposite Parties to regularize the Petitioner as regularize the petitioner as Regular Primary School Teacher in terms of Government Resolution under Annexure-2 dated 25.07.2016 and grant him all consequential service and financial benefits thereof.

And/or pass such other order/orders writ/writs/ direction/directions in giving complete relief to the Petitioner;

And for this act of kindness, the petitioner as in duty bound shall ever pray."

4. It is contended by the learned counsel appearing for the Parties that the issue involved in the present case is squarely covered by the judgment of this Court delivered on 07.01.2025 in W.P.(C) No.5345 of 2021 and batch.

5. Having heard learned counsel appearing for the Parties and considering the submissions made, this Court while quashing the impugned order dtd.18.01.2021 and 17.01.2021 under Annexure-7 & 8, dispose of the Writ Petition in the light of the Judgment passed on 07.01.2025 in W.P.(C) No.5345 of 2021 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack Date: 17-Jan-2025 16:18:43 Page 2 of 2.