Sumitra Parida vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 8821 Ori

Orissa High Court

Sumitra Parida vs State Of Odisha & Ors. ..... Opposite ... on 6 October, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
               W.P.(C) No. 28090 of 2025
Sumitra Parida               .....       Petitioner
                                                       Mr. D.K. Ray, Advocate
                                    -versus-
State of Odisha & Ors.                 .....              Opposite Parties
                                                           Mr. C.K. Pradhan, AGA


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

06.10.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Under these circumstances, it is humbly prayed that this Hon'ble Court may be graciously pleased to admit and allow this petition and may kindly direct the OP.2 to regularize the service of the petitioner basing upon the order dated 30.07.2025 in case of Satyabhama Chhatoi vrs State OF Odisha and others which has been passed basing upon the judgment of Hon'ble Apex Court in case of of Jaggo vrs Union of India and others Shripal and Another-.vrs. Nagar Nigam, Ghaziabad and of the Court in WPC(OAC) NO 1568 OF 2018, within the stipulated period.

And/or the petitioner may kindly be paid the equal pay for equal work since the date of taking charge of the service of retired employee on 19.12.2018. And pass such other order or orders as the Hon'ble Court deems just and proper.

And for this act of kindness the petitioner shall as in duty bound ever pray."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.4 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 4 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No. 4 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Vacation Judge Jyoti

Location: HIGH COURT OF ORISSA