Orissa High Court
Chhabila Mohan Malla vs State Of Odisha & Others .... Opposite ... on 26 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30187 of 2025
Chhabila Mohan Malla .... Petitioner
Mr. A.U. Senapati, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr.D. Lenka, AGA
W.P.(C) No.30731 of 2025
Gagan Bihari Swain .... Petitioner
Mr. A.U. Senapati, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
W.P.(C) No.30746 of 2025
Siba Charan Chhatoi .... Petitioner
Mr. A.U. Senapati, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
W.P.(C) No.30782 of 2025
Sunil Kumar Swain .... Petitioner
Mr. A.U. Senapati, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
W.P.(C) No.30393 of 2025
Subash Chandra Khuntia .... Petitioner
Ms. B. Sahoo, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
Page 1 of 3
W.P.(C) No.30578 of 2025
Batakrishna Rout .... Petitioner
Ms. S. S. Pasayat, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
W.P.(C) No.30715 of 2025
Prasanna Kumar Mohanty .... Petitioner
Ms. B. Sahoo, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
W.P.(C) No.30809 of 2025
Pradip Kumar Patel .... Petitioner
Mr. J. Kaur, Adv.
-Versus-
State of Odisha & others .... Opposite Parties
Mr. D. Lenka, AGA
CORAM:
JUSTICE DIXIT KRISHNA SHRIPAD
ORDER
Order No. 26.11.2025
02.
The prayer in one of the petitions reads as under:
".... a writ of mandamus or an appropriate writ may be
issued commanding the opposite parties to allow the
petitioner to avail the leave benefits under the Orissa
Education (Leave of Teachers and other Members of
the Staff of Aided Educational Institutions) Rules,
1977, Retiral and Pensionary benefit under the Orissa
Aided Educational Institutions' Employees Retirement
Benefit Rules, 1981 and G.P.F. benefit under the
Orissa Aided Educational Institutions Employees'
General Provident Funds Rules, 1983, as the petitioner
is an employee of an aided educational institution;"
2. Learned counsel for the petitioner submits that all these
writ petitions have a common fact matrix and therefore, similar
law would govern them. He also brings to the notice of the Court
that learned Single Judge of this Court has already accorded relief
to petitioners of the kind and therefore, the same should be
extended to them as well.
3. Learned AGA Mr. Lenka tells the Court that in identical
matters, this Court has although granted reprieve in terms of the
judgment of the learned Single Judge in WP(C) No.5022 of 2013
between Ritanjali Giri @ Paul v. State of Orissa and others,
decided on 11.05.2016, the matter is put in challenge in Writ
Appeal No.197 of 2024 is pending and therefore, the petitioners
should await the final outcome of the said Writ Appeal.
Having heard learned counsel for the parties and having
perused the petition papers, this Court is inclined to grant relief to
the petitioners as has been granted in the coordinate case subject
to outcome of the Writ Appeal, inasmuch as it is stated at the Bar
that there is no interim order granted by the Division Bench.
Ordered accordingly, and these writ petitions are disposed
off mutatis mutandis.
Now, no costs.
Web copy of order to be acted upon by all concerned.
Signed by: PRASANT KUMAR SAHOO
Judge
Designation: Personal Assistant
Reason: Authentication
Location: Orissa High Court
Date: 27-Nov-2025 17:57:06
