Orissa High Court
Dukhabandhu Naik vs State Of Odisha And on 16 October, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.25076 of 2025
Dukhabandhu Naik .... Petitioner
Mr. K.C. Sahu, Advocate
-versus-
State of Odisha and
Others .... Opp. Parties
Mr. S. Das, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
16.10.2025
Order No
02. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. The Petitioner has filed the present Writ Petition
with the following prayer: -
"It is therefore prayed that the Hon'ble Court
be graciously pleased to pass following relief(s):-
(i) The Hon'ble Court be pleased to admit &
allow this writ petition.
(ii) That the Hon'ble Court be graciously pleased
with further directing the 0pp. parties for
regular absorption of the service of the
petitioner in the existing sanctioned vacant
Group-D post of Peon or in any of the
available regular Group-D vacant post under
the administrative control of 0pp. party no. 4
& 6 keeping in view of the similar such
decisions or regularization as has been made
in case of other similar situated employees
like the petitioner under Annexure-9, 10, 11 &
12 so also keeping in view of the recent
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judgment of Hon'ble Supreme Court passed in
the case of "Jagoo -- Vs. Union of India",
"Shripal & another -Vs. Nagar Nigam,
GaziaBad" and "Dharam Singh & Others -Vs.
State of U.P & others" mentioned in Para-14
of the writ .petition by further allowing the
petitioner to continue in his post as usual till
such regularization for the interest of justice.
(iii) The Hon'ble court be pleased to pass any
other order(s)/direction(s) as deems fit &
proper for the bonafide interest of justice."
4. It is contended that claim made by the petitioner is
covered by an order passed by this Court in its
judgment dated 17.09.2025 in W.P.(C) No.38277 of
2023.
5. Learned Addl. Standing Counsel on the other hand
contended that if as contended, claim of the petitioner is
covered by the aforesaid order, let the petitioner move
O.P. No.1 for consideration of the claim as made in the
Writ Petition.
6. Having heard learned counsel for the parties and
considering the submissions made, this Court while
disposing the Writ Petition, permits the petitioner to
move O.P. No.1 to get the benefit as prayed for in the
Writ Petition. It is observed that if any such application
will be moved before O.P. No.1 within a period of 3
(three) weeks hence, O.P. No.1 shall take a lawful
decision on the same within a period of 3 (three) months
from the date of receipt of such application. It is
however observed that relevancy and effect of order
dated 17.09.2025 so passed in W.P.(C) No.38277 of
// 3 //
2023 be taken into consideration, if it is applicable to
the case of the petitioner.
7. The Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Basudev
Location: High Court of Orissa, Cuttack
