Citation : 2025 Latest Caselaw 1758 Ori
Judgement Date : 28 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC NO.7923 of 2024
Sushila Giri & Ors ..... Petitioners
Represented by
Mr. P.K.Mohapatra,
Advocate
-versus-
..... Opposite Parties /
Aswathy S., IAS Contemnor
Represented by
Mr. S.N.Patnaik,
A.G.A.
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
Order No. 28.7.2025.
8. 1. This matter is taken up through hybrid mode.
2. Learned Addl. Government Advocate files copy of office order dtd.24.7.2025 of the Block Education Officer, Morada whereby the case of the Petitioners and two other persons was considered in the light of the judgment passed by this Court in the case of Dhanjaya Charan Dey and others (W.P.(C) No.31679/2011 disposed of on 5.3.2020) as confirmed by the Supreme Court and they have been treated as Sikshya Sahayak during the relevant period and after completion of 6 years, their
// 2//
services have been regularized. Let a copy of this office order be kept on record.
3. In such view of the matter, nothing further survives in the Contempt Application, which is dropped.
(Sashikanta Mishra)
AKB Judge
Location: High Court of Orissa, Cuttack
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