Monalisa Rout vs Secretary To Government Of ..... ...
2025 Latest Caselaw 10618 Ori

Orissa High Court

Monalisa Rout vs Secretary To Government Of ..... ... on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.5303 of 2024
            Monalisa Rout                 .....        Petitioner
                                                              Represented By Adv. -
                                                              M/s. P.K.Rout
                                                              A.K.Mohanty
                                                              B.M.Bhuyan

                                           -versus-
            Secretary to Government of                .....          Opposite Party/
            Odisha, Health and Family                                   Contemnor
            Welfare Department, Heads of
            Department Building,
            Bhubaneswar
                                                              Represented By Adv. -

                                                              Mr. C.M. Singh, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                         ORDER

28.11.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. The present contempt application has been filed by the Petitioner alleging non-compliance of the order dated 08.02.2024 passed by this Court in W.P.(C) No.2761 of 2024.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 08.02.2024 passed by this Court in W.P.(C) No.2761 of 2024, if the same has not been complied with in the meantime, within a period of six weeks from the date

of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra) Judge Debasis