Prafulla Kuanr vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 10663 Ori

Orissa High Court

Prafulla Kuanr vs State Of Odisha And Others .... Opposite ... on 29 November, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.22528 of 2025


            Prafulla Kuanr                            ....               Petitioner
                                                        Mr. D.N. Rath, Advocate


                                         -Versus-
            State of Odisha and others                ....        Opposite Parties
                                                        Mr. S.B. Mohanty, AGA




             CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD

                                          ORDER

Order No.                                29.11.2025
   03.

W.P.(C) No.22528, 22687, 22691, 23413 & 23416 of 2025

The subject matter of these petitions is substantially similar to the one in W.P.(C) No.20875 of 2025 between Ranjan Kumar Tripathy v. State of Odisha, etc. disposed off by this Court vide judgment dated 27.11.2025, whereby relief has been granted to the litigants of the kind by setting aside the transfer orders, of course, subject to certain reservations made in paragraph-4.7 of the judgment.

In the above circumstances, all these Writ Petitions are also disposed off granting the same relief with the same reservations. The Impugned orders are quashed. Petitioners shall be restored to

their original positions subject to what has been observed in paragraph-4.7 of the cognate judgment.

Now, no costs.

Web copy of the order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Anisha

Location: High Court of Orissa, Cuttack Date: 29-Nov-2025 16:23:12