Citation : 2025 Latest Caselaw 7910 Ori
Judgement Date : 4 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 3113 of 2025
Sanatana Sahoo .... Petitioner
Mr. A. Tripathy, Advocate
-Versus-
Mr. Satyabrata Sahu, IAS, .... Opposite Parties /
Additional Chief Secretary to Contemnors
Govt. of Odisha, Home
Department, Odisha Secretariat,
Bhubaneswar, Khurda and
another
Mr. S.K. Swain, AGA
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
04.09.2025 Order No.
03. 1. Heard learned counsel for the respective parties.
2. Perused the show cause affidavit as at Flag-A. Reply to the said affidavit is filed by the petitioner and the same is also gone through. As per affidavit of the opposite parties/contemnors, in view of the representation of the petitioner for implementation of the Court's judgment at Annexure-1, the views of the referral departments have been sought for and hence, compliance is pending. Mr. Swain, learned AGA for the State submits that he is also required to take instructions in view of the claim of the petitioner that some of the juniors to him have been promoted recently in the month of June, 2025 referring to Annexure-4. Such promotion has been given to seven of the Senior Data Entry Operators.
3. As such the compliance is still awaited and considering the above request received from Mr. Swain, learned AGA for the State, hearing of the matter is deferred for him to obtain instructions.
4. List on 10th October, 2025 for final orders.
(R.K. Pattanaik) Judge
Rojina
Designation: Junior Stenographer
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