Sarat Chandra Dikshit vs Jyoti Ranjan Mishra
2025 Latest Caselaw 6221 Ori

Orissa High Court

Sarat Chandra Dikshit vs Jyoti Ranjan Mishra on 24 June, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No.5345 of 2024
            Sarat Chandra Dikshit                      ....         Petitioner
                                            Mr. Manoj Kumar Panda, Advocate
                                        -versus-
            Jyoti Ranjan Mishra, Director                ....      Opposite Party
            Elementary Education of Odisha,
            Bhubaneswar
                                                        Mr. Saswat Dash, AGA

                                  CORAM:
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                                ORDER
   03.                                  24.06.2025

This matter is taken up through Hybrid Mode.

2. This Court vide order dated 29.04.2022 in WPC(OAC) No.4076 of 2013 at paragraph-11 passed the following direction:-

"11. Without expressing any opinion on the merits of the case, this Court disposes of the writ petition directing Opposite Party No.2 to consider the representation of the petitioner taking into consideration the Judgments and Order(s) and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order along with the letter of Government of Odisha in School and Mass Education Department relied upon by the Petitioner."

3. Today, when the matter was taken up, Mr. Saswat Das, learned Additional Government Advocate appearing for the State- Opposite Party, by furnishing a copy of Letter No.5484/SME, dated

21.02.2025 addressed by the Additional Secretary to Government enclosing therewith copy of Letter No.3051-DEEO-FEII-CASE- 0181-2024, dated 15.02.2025 issued by the Director of Elementary Education, Odisha in Court, submitted that pursuant to this Court's order dated 29.04.2022 passed in WPC(OAC) No.4076 of 2013, the Director of Elementary Education, Odisha has considered the representation/claim of the Petitioner, though belatedly. He submitted that there is no wilful disobedience of direction of this Court by the authority concerned. Therefore, no cause of action survives. He, therefore, prayed for dropping of this contempt proceeding. The said letter is taken on record.

4. Faced with the aforesaid submission made by the learned Additional Government Advocate, taking into consideration the fact that compliance of order in writ petition has been made vide Letter dated 15.02.2025 as enclosed with the Letter dated 21.02.2025, the contempt proceeding is hereby dropped.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 24-Jun-2025 20:14:48