Mamata Mohapatra vs State Of Odisha &
2025 Latest Caselaw 1520 Ori

Orissa High Court

Mamata Mohapatra vs State Of Odisha & on 21 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.20040 of 2025

       Mamata Mohapatra               ....                      Petitioner
                                                      Mr. S.K. Panda, Adv.

                                         -versus-

       State of Odisha &
       Others                         ....                 Opp. Parties
                                                 Mr. A. Tripathy, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                  ORDER

Order No                         21.07.2025
    01. 1.     This   matter     is   taken     up     through        Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

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

"It is therefore prayed that your Lordship may graciously be pleased to consider the facts stated in the petition, issue notice to the Opposite Parties, call for the records and after hearing the parties, kindly direct to the opposite parties more particularly the O.P. No.2 i.e. the Vice Chancellor to regularize the service of the petitioner as technical assistant on completion of six years of contractual service as per GA department resolution dated 17.09.13 as well as the judgment passed by Hon'ble Apex Court of India and further may be directed to release all service and financial benefits."

4. Learned counsel for the Petitioner submits that through highlighting her grievances, the petitioner has // 2 //

filed a representation vide Annexure-3 to the Writ Petition, but till date nothing has been done in the matter. In such background, she prays that a direction be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted representation in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack Date: 23-Jul-2025 18:37:02