Orissa High Court
Sri Aswini Kumar Dhar vs State Of Odisha on 19 June, 2025
ORISSA HIGH COURT : CUTTACK
WA No.133 of 2025
In the matter of an Appeal under Article 4 of
the Odisha High Court Order, 1948
read with
Clause 10 of the Letters Patent constituting
the High Court of Judicature at Patna
and
Rule 6 of Chapter-III and Rule 2 of Chapter-VIII
of the Rules of the High Court of Odisha, 1948
***
Sri Aswini Kumar Dhar,
Aged about 45 years
Son of Narottam Dhar,
Village-Kudapalli, P.O.: Sangramal,
District: Sambalpur,
Working as Driver on contractual basis,
Office of the Deputy Commissioner
Transport (NZ), Sambalpur,
District: Sambalpur. ... Appellant
-VERSUS-
1. State of Odisha
Represented through
The Principal Secretary to Government
Commerce and Transport
(Transport) Department
Odisha, Bhubaneswar.
2. Principal Secretary to Government
Finance Department, Odisha
Bhubaneswar
District: Khordha.
WA No.133 of 2025 Page 1 of 4
3. Transport Commissioner-cum-Chairman
State Transport Authority, Odisha
Cuttack.
4. Deputy Commissioner Transport
(Northern Zone), Sambalpur,
At/P.O./District: Sambalpur. ... Respondents.
Counsel appeared for the parties:
For the Appellant : M/s. Sameer Kumar Das,
P.K. Behera and N. Jena,
Advocates
For the Respondent Mr. Saswat Das,
Nos.1 & 2 : Additional Government Advocate
For the Respondent Mr. Pravakar Behera,
Nos.3 & 4 : Standing Counsel
for Transport Department
P R E S E N T:
HONOURABLE CHIEF JUSTICE
MR. HARISH TANDON
AND
HONOURABLE JUSTICE
MR. MURAHARI SRI RAMAN
Date of Hearing : 12.05.2025 :: Date of Judgment :19.06.2025
O R D E R
MURAHARI SRI RAMAN, J.--
This intra-Court appeal is directed against the
Judgement dated 17.12.2024 rendered by a learned
Single Bench in petition, bearing W.P.(C) No.2246 of
2020, under Article 226/227 of the Constitution of India
with the following prayer(s):
"It is, therefore, most humbly and respectfully prayed
that this Hon'ble Court may graciously be pleased to
admit the appeal and after hearing the parties may be
pleased to quash the impugned judgment dated
17.12.2024 passed in W.P.(C) No.2157 of 2020 and
batch of writ petitions including W.P.(C) No.2246 of 2020
under Annexure-2 and the order of disengagement of the
appellant under Annexure-1of the writ petition and direct
for regularisation of service of the appellant with all
consequential benefits, within a stipulated period as
deem fit and proper;
And may pass such other order/orders as may be
deemed just and proper for the ends of justice.
And for this act of kindness, the Appellant as in duty
bound shall ever pray."
2. This matter was taken up for analogous hearing with
W.A. No.119 of 2025 on 12.05.2025. On conclusion of
arguments in the said case, the learned counsel for the
Appellant herein submitted that instant writ appeal has
been filed seeking identical relief. Being similarly
situated, the Appellant herein would abide by the
decision rendered in said W.A. No.119 of 2025.
3. To this, Sri Saswat Das, learned Additional Government
Advocate appearing for Respondent Nos.1 & 2 and Sri
Pravakar Behera, learned Standing Counsel appearing
for Respondent Nos.3 & 4 raised no objection.
4. In view of such conceded position, this writ appeal
stands disposed of in the same terms contained in the
Judgment passed today (19.06.2025) in W.A. No.119 of
2025.
I agree.
(HARISH TANDON) (MURAHARI SRI RAMAN)
CHIEF JUSTICE JUDGE
High Court of Orissa, Cuttack
The 19th June, 2025//Aswini/MRS
Signature Not
Verified
Digitally Signed
Signed by: ASWINI KUMAR
SETHY
Designation: Personal Assistant
(Secretary-in-Charge)
Reason: Authentication
Location: ORISSA HIGH COURT,
CUTTACK
Date: 19-Jun-2025 17:26:43
