Chinmayee Nanda vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 9648 Ori

Orissa High Court

Chinmayee Nanda vs State Of Odisha & Others .... Opp. ... on 31 October, 2025

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.18896 of 2024

                 Chinmayee Nanda                            .... Petitioner
                                         Mr.Ramesh Kumar Sahu, Advocate
                                            -versus-

                 State of Odisha & Others                   .... Opp. Parties

                                                      Mr.D.N. Lenka, AGA
                                     Mr.D.Mohapatra, Sr. Advocate for O.P.3
                                           Mr.Arya Das, Advocate for O.P.4
                  CORAM:
                  JUSTICE DIXIT KRISHNA SHRIPAD

                                           ORDER

31.10.2025

Order No. The subject matter of this petition is substantially

02. similar to one in W.P.(C) No.19084 of 2023 etc. (between

Litun Pradhan v. State of Odisha) heard and disposed off

by this Court vide judgment dated 17.09.2025 in the light

of Apex Court decision in Jaggo v. Union of India, 2024 INSC 1034.

In the cognate case, the following relief has been accorded to the litigants therein:-

"4.5. Learned counsel for the petitioners vehemently submits that no useful purpose will be served by just directing consideration of the case of her clients for regularization. There is some force in this submission, inasmuch as the stand taken by the University & its officials makes it apparent that somehow petitioners would be continued in the same status without regularization. Learned panel advocates also expressed the financial difficulty, the regularization

would bring about. Day in & day out, this Court has been observing the cases coming before it in scores, wherein the directions for consideration either have remained unimplemented or met with ritualistic compliance. In the given fact matrix of the case and all kind of contentions being taken to defeat even legitimate causes, this Court is of a considered opinion that a positive direction for regularization specifying the time limit for compliance has to be made, departing from usual patterns of orders for consideration.

In the above circumstances, these petitions are favoured. A Writ of Certiorari issues quashing the impugned orders coupled with a Writ of Mandamus to consider & regularize the services of petitioners with effect from the dates of their initial engagement. However, the financial benefits shall be granted with effect from the date of filing of Writ Petitions, i.e., 13.06.2023. The entire exercise has to be accomplished within a period of eight (8) weeks..".

It has been the settled position of law that similar cases should be treated similarly in the light mandate incorporated in Article 14 of the Constitution of India.

In the above circumstances, this petition stands disposed off granting the same relief, as has been granted in the case, mutatis mutandis.

Web copy of the order to be acted upon by the

parties concerned.

(Dixit Krishna Shripad) Judge

Signed

Designation: ADDL. D.R.-CUM-A.P.S. Reason: Authentication Location: HIGH COURT OF ORISSA : CUTTACK Date: 31-Oct-2025 17:05:00