Sisir Kumar Sahoo vs Aswathy S
2025 Latest Caselaw 5113 Ori

Orissa High Court

Sisir Kumar Sahoo vs Aswathy S on 19 March, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No. 2062 of 2024

            Sisir Kumar Sahoo                      ....                   Petitioner
                                                                Represented by
                                                       Mr. S. Routray, Advocate

                                             -Versus -
            Aswathy S., I.A.S. & Others             ....               Opp. Parties
                                                                   Represented by
                                                                  Mr.C. Mohanty,
                                                           Addl. Standing Counsel

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                          ORDER_
                                          19.03.2025
Order No.
   5          1.    This matter is taken up through hybrid mode.
              2.    Mr. Chiranjaya Mohanty , learned Addl. Standing Counsel has
              obtained written instructions from the District Education Officer-
              cum-District Project Officer, Dhenkanal, the relevant portion of
              which is reproduced herein below:-
                              "In this connection this Opposite Party has
                       sought for instruction from the Higher Quarters vide
                       this Office Letter No. 304 Dt. 15.02.2025 and the file is
                       under process.
                              This deponent has highest regards to the orders
                       passed by the Hon'ble Court and she never ventured to
                       violate the orders of the Hon'ble Court at any point of
                       time."

              3.    The written instructions be kept on record.
              4.    In view of such request, four weeks' time is allowed, as last
              chance, to the opposite party-contemnor to comply with the order.
              While doing so the judgment passed by the Supreme Court in the
              case of Sanjiv Kumar Singh v. The State of Bihar and Others


                                                                     Page 1 of 2
                             reported in 2023 LiveLaw (SC) 63 may be taken note of.
                            5.    List this matter 30th April, 2025.
                            6.    A free copy of this order be supplied to Mr. C. Mohanty,
                            learned Addl. Standi Counsel for compliance.
                            .

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 20-Mar-2025 10:22:24