Anil Kumar Senapati vs ) State Of Orissa ..... Opposite Parties
2025 Latest Caselaw 852 Ori

Orissa High Court

Anil Kumar Senapati vs ) State Of Orissa ..... Opposite Parties on 3 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.17091 of 2025
            Anil Kumar Senapati            .....      Petitioner
                                                                 Represented By Adv. -
                                                                 Laxmikanta Mohanty

                                              -versus-
            1) State Of Orissa                           .....       Opposite Parties
            2) Director Of Public Health, Odisha                 Represented By Adv. -
            3) Chief District Medical And Public
            Health Officer, Kalahandi                            Mr.J.K.Bal, AGA
            4) Block Health Officer, Chc, Narla
            5) Accountant General(a Nad E) ,
            Odisha

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

                                             ORDER

03.07.2025

Order No.

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

2. Heard learned counsel for the Petitioner.

3. Issue notice to the Opposite Parties. Since Mr.Bal, learned Additional Government Advocate accepts notice on behalf of Opposite Party Nos.1 to 4, soft copy of the Writ Petition, which has already been uploaded in LMS website, no hard copy is required to be served on Mr.Bal. Soft copy of the Writ Petition, which has been uploaded in the LMS Website be utilised for the purpose of issuance of notice.

4. An extra copy of the Writ Petition be served on Mr.S.K.Patra, learned counsel, who usually appears for Opposite

Party No.5.

5. Learned counsel appearing for the Opposite Parties are directed to obtain instruction in the matter, particularly taking into consideration the judgment of this Court in the case of Gajendra Nath Barik v. State of Orissa and others in W.P.(C) No.2752 of 2024 as well as the judgment of the Hon'ble Supreme Court of India in the case of S.D.Jayaprakash And Ors. Etc. v. The Union of India & Ors in SLP(C) Nos. 19539-19540 of 2021 decided on 29.04.2025.

6. List this matter in the week commencing from 4th August, 2025.

( A.K. Mohapatra ) Judge RKS

Designation: AR-CUM-Senior Secretary