Krishna Sahoo vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 9880 Ori

Orissa High Court

Krishna Sahoo vs State Of Odisha & Ors. .... Opposite ... on 11 November, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.29162 of 2025

            KRISHNA SAHOO                              ....               Petitioner
                                                            Mr. G. Sethi, Advocate
                                          -Versus-
            STATE OF ODISHA & ORS.                     ....        Opposite Parties
                                                     Mr. J.K. Khandayatray, ASC
             CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD
                                          ORDER

Order No.                                11.11.2025
   01.

The essential prayer of the petitioner is as to long pendency of her application for appointment on compassionate ground, her father having died in harness on 29.04.2022 and she having applied for such appointment on 20.03.2023.

2. Learned counsel appearing for the petitioner submits that the Apex Court in dozen of judgments has warned the authorities that application of the kind should be treated on a war footing and despite such warning the officers are not waking from their deep slumber. Therefore, he submits that interference of the Writ Court is highly warranted.

3. Mr. Khandayatray, learned ASC, on request, accepting notice for the OP Nos.1 to 3, notice to OP No.4 having been dispensed with, submits that the legal position stated by counsel for the petitioner is true; however, there are certain formalities to be accomplished and procedures to be followed and therefore delay would happen. Having said that, he agrees to instruct his jurisdictional official clients to look into the grievance of the

petitioner immediately, if a reasonable time is prescribed and all contentions are kept open. With this, counsel for the petitioner cottons.

In the above circumstances, petition is disposed off. Period for consideration of subject application for compassionate appointment and informing result of such consideration to the petitioner, is six weeks. All contentions of the parties are kept open.

It is open to solicit any information or document from side of the petitioner or from other officers, as are required for due consideration of the subject application; however, in that guise delay shall not be brooked.

Costs are reluctantly not levied at this stage. Web copy of order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 12-Nov-2025 10:58:37