State Of Odisha And Others vs Durgamadhab Palei
2025 Latest Caselaw 6010 Ori

Orissa High Court

State Of Odisha And Others vs Durgamadhab Palei on 18 June, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.A. No.1371 of 2024

            State of Odisha and others              ....           Appellants

                                                      Represented By Adv. -
                                                       Mr. S.B. Panda, AGA
                                         -versus-

            Durgamadhab Palei                       ....         Respondents
                                                      Represented By Adv. -

                                               Mr. S.C. Puspalaka, Advocate
                           CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD
                           JUSTICE M.S. SAHOO
                                          ORDER

18.06.2025 Order No. I.A. No.3549 of 2024

02.

1. Appeal is against the judgment of the learned single Judge.

It is filed after brooking a delay of 240 days. An application

supported by affidavit seeks its condonation. Learned counsel for

the respondent-employee opposes the application. There is one finer

aspect which need to be adverted to: the Government has come out

with a new policy vide Notification dated 4th April, 2025 whereby

the earlier one of 2020 has been amended which also provides for

grant of relief to the citizen. However, there are some aspects

which need to be examined in greater detail.

In the above circumstances, application is favoured and

delay is condoned subject to appellants giving to the Advocates'

Library the book 'Law and Social Change' by Wolfgang

Friedmann, within three weeks.

2. Call this matter on 15th July, 2025.

(Dixit Krishna Shripad) Judge

(M. S. Sahoo) Judge

Jyostna