Sukumari Kumbhar & Anr vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 8847 Ori

Orissa High Court

Sukumari Kumbhar & Anr 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
                 WP(C) No.28463 of 2025
Sukumari Kumbhar & Anr.     .....       Petitioners
                                                      Mr. D.K. Ray, Advocate

                                 -versus-

State of Odisha & Ors.               .....                Opposite Parties
                                                          Mr. S.J. Mohanty, ASC



                    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 Petitioners and learned counsel appearing for the Opp. Parties.

3. Petitioners have 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 in a writ of MANDAMUS with the direction to the Ops in regularize the service of the petitioners who are serving as attendant under the jurisdiction of OP No. 3 & 4. basing upon the order dated 30.07.2025 in case of Satyabhama Chhatoi vrs State OF Odisha and others which has been passed pursuant to the judgment of Hon'ble Apex Court reported in case 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 petitioners may kindly be paid the equal pay for equal work since the date of appointment in the

service as attendant under OP NO.3 even though their appointment is after the cut off date passed by the finance department.

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 Dound every pray".

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioners to make a fresh representation before Opp. Party No.4 by enclosing all the relevant documents and citations in support of their 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) weeks from the date of receipt of such representation. The order so passed by Opp. Party No.4 be communicated to the Petitioners.

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

(BIRAJA PRASANNA SATAPATHY) Vacation Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK