Chittaranjan Mishra vs State Of Odisha & Others
2025 Latest Caselaw 2717 Ori

Orissa High Court

Chittaranjan Mishra vs State Of Odisha & Others on 17 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.1566 of 2025
        Chittaranjan Mishra               ....                       Petitioner
                                                         Mr.K.K. Swain, Advocate

                               -versus-
        State of Odisha & Others
                                  ....                      Opposite Parties
                                                               Mr. S.K. Jee, AGA


                              CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                 ORDER

17.01.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) 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 humbly prayed that the writ petition may be allowed;

And

(A) a writ of mandamus or an appropriate writ be issued quashing the impugned order of termination dated 18.01.2021 passed by the Collector-cum-Chief Executive Officer, Zilla Parishad, Boudh under Annexure:3 and necessary direction may be made to the opposite parties to reinstate the petitioner in his former post and thereafter regularize his services with effect from the date he has completed eight years of service in terms of the notification dated 22.12.2016 issued by the Government of Odisha in School and Mass Education Department, Bhubaneswar under Annexure:2 keeping in view the decision of this Hon'ble Court rendered in the case of Balabhadra Majhi Vs. State of Odisha and others (W.P.(C) No.15345 of 2022 disposed of on 11.11.2022) and // 2 //

the recent decision of this Hon'ble Court rendered in the case of Laxman Rana Vs. State of Odisha and others (W.P.(C) No.5345 of 2021 disposed of on 07.01.2025 along with batch of cases) under Annexure:5, within a time to be stipulated by this Hon'ble Court;

(B) And any other order or orders direction / directions may be issued so as to give complete relief to the petitioner;

And for this act of kindness, the petitioner as in duty bound shall remain 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 under Annexure-3 dispose of the Writ Petition in the light of the order passed on 07.01.2025 in W.P.(C) No.5345 of 2021 and batch.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK