Ranjan Barik & Ors vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 1142 Ori

Orissa High Court

Ranjan Barik & Ors vs State Of Odisha & Ors. ..... Opposite ... on 11 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No.2586 of 2024
            Ranjan Barik & Ors.             .....     Petitioners
                                                           Represented By Adv. -
                                                           Santosh Kumar Mallick

                                           -versus-
            State Of Odisha & Ors.                .....         Opposite Parties
                                                           Represented By Adv. -
                                                           B.K. Sahu, A.G.A.

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

                                           ORDER

11.07.2025 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioners as well as learned counsel for the State. Perused the writ application as well as the prayer made therein.

3. The Petitioner has filed the present writ application with the following prayer:

"Under the aforesaid facts, Circumstances, Contentions, it is humbly prays that this Hon'ble Court may graciously be please to:

i) Admit and allow the present writ application; and

ii) Hold/declare/order that the impugned order No. 10400 dated.30.03.2022 and the impugned order dated.02.04.2022 as at Annexure- 4 & 5 and any consequential order thereon was/is bad, illegal, contrary to the mandates/provisions of Constitution and remedies thereon and not sustainable in the eye

of law and thereby quashed the same; and

iii) Direct/order/hold that the petitioners are in cadre employees and not ex-cadre employees and thereby direct the Opposite Parties to treat the petitioners as cadre employees from the dates of their initial appointment and allow all service, financial and other consequential benefits to the petitioners forthwith; and

iv) Direct and Stay operation of the impugned order as at Annexure- 4 & 5 and keep the same in abeyance till disposal of the Writ Petition and Direct that no coercive action be taken by the Opposite Parties pursuant to the impugned order No.10400 dt.30.03.2022 and 02.04.2022 as at Annexure- 4 & 5 to this writ application; and

v) Pass such other order/directions as may he deemed fit and proper in the bonafide interest of justice"

4. On perusal of the writ application it appears that the same is covered by a judgment of this Court in W.P.(C) No.10197 of 2022 and a batch of similar other writ applications disposed of vide judgment dated 05.12.2024 of the Coordinate Bench of this Court.

5. Learned counsel for the State also submitted that the case of the Petitioner is covered by the aforesaid judgment.

6. In such view of the matter, the present writ application is being disposed of in terms of the common judgment dated 05.12.2024.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 14-Jul-2025 15:36:55