Union Of India vs Narayan Shukla And Others
2025 Latest Caselaw 5177 Ori

Orissa High Court

Union Of India vs Narayan Shukla And Others on 20 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.2338 of 2024

            Union of India                         ....             Appellant

                                                  Represented By Adv. -
                                        Mr. A.K. Roy, Sr. Panel Counsel
                                        -versus-

            Narayan Shukla and others              ....          Respondents

                                                      Represented By Adv. -
                                                   Miss S. Mohapatra, Advocate
                                                   (for Respondent nos. 1 to 8)

                                                       Mr. Saswat Das, AGA
                                        (for proforma Respondent nos.9 to 11)


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                              ACTING CHIEF JUSTICE
                                          AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO

                                       ORDER

20.03.2025 Order No.

02. 1. Mr. Roy, learned advocate and Senior Panel Counsel appears

on behalf of appellant (Union of India). He submits, appellant's

grievance is limited to paragraph-77 in impugned judgment dated 20th

February, 2024. The paragraph is reproduced below.

"77. This Court hereby directs that the office order dated 23.12.2022 and office order dated 21.06.2023, issued by the Under Secretary to Government of India and order dated 31.08.2023 issued by the Head Services of Childline India

// 2 //

Foundation (CIF), Mumbai be modified with respect to accommodating the present petitioners in their respective posts. It is made clear that this order is specific to the present Petitioners only and shall not be taken as a precedent."

2. Ms. Mohapatra, learned advocate appears on behalf of

respondent nos.1 to 8. She submits, her clients have no objection to

paragraph-77 in impugned judgment being interfered with. She

submits, direction for modification of the orders be enlarged to apply

to all instead of being specific to her clients. Mr. Roy submits,

appellant will make the modification to be applicable to all.

3. Mr. Das, learned advocate, Additional Government Advocate

appears on behalf of proforma respondents (State) and submits, unless

the modifications are made, there cannot be implementation.

4. Direction by last sentence in paragraph-77 of impugned

judgment is set aside in appeal. Impugned judgment is accordingly

modified.

5. The appeal is disposed of.

                                                                        (Arindam Sinha)
                                                                       Acting Chief Justice

Digitally Signed                                                        (M.S. Sahoo)

Reason: Authentication                                                      Judge
Location: ORISSA HIGH COURT
Date: 21-Mar-2025 15:42:13


      Radha/Jyostna