Citation : 2025 Latest Caselaw 9320 Ori
Judgement Date : 23 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.32208 of 2023
Dhaneswar Das & Others .... Petitioners
Represented by
Mr. J.K. Rath, Sr. Advocate
With Mr. B. Satapathy, Advocate
-Versus-
State of Odisha & Others .... Opp. Parties
Mr. S.N. Patnaik,
Additional Government Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
23.10.2025
W.P.(C) Nos.32208, 27325, 30969, 30974, 30977, 31468, 31471, 31476, 32199, 32201, 32205, 33078 of 2023 & 25894 of 2024 Order No.
21. 1. These matters are taken up through hybrid mode. . 2. Heard further arguments in part.
3. Mr. Patnaik, learned Additional Government Advocate submits that the impugned order was passed basically considering the judgments passed in the case of Babita Satapathy, Banita Biswal and the competence of the concerned authority to fix the maximum age.
4. Mr. J.K. Rath, learned senior counsel with Mr. B. Satapathy, learned counsel appearing for the petitioner submits that the judgment passed in Banita Biswal may not operate as res-judicata as claimed by the State counsel. However, he seeks further time to examine the matter from the above angle and hence requests for an adjournment.
5. List these matters on 30th October, 2025.
6. Interim order passed earlier shall continue till the next date.
(Sashikanta Mishra) Judge Puspanjali
Designation: Junior Stenographer
Location: High Court of Orissa, Cuttack. Date: 24-Oct-2025 19:08:05
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