Sudhansu Kumar Nayak vs Girish S.N
2025 Latest Caselaw 8032 Ori

Orissa High Court

Sudhansu Kumar Nayak vs Girish S.N on 9 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CONTC No. 917 of 2025

            Sudhansu Kumar Nayak                            ....           Petitioner
                                                              Represented by Adv.-
                                                            Mr. P.A. Dash, Advocate
                                               -Versus-
            Girish S.N., IAS & Others                       ....     Opposite Parties
                                                              Represented by Adv.-
                                                            Mr. P.K. Mohanty, ASC.

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                              AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                               ORDER

Order No.                                     09.09.2025
                                            (Hybrid mode)
  01.        1.      The petition has been filed alleging non-compliance of

order dated 26.07.2024 passed in W.P.(C) No.737 of 2024 disposing of the writ petition. The Coordinate Bench that disposed of the writ petition had one of us as Member, (M.S. Sahoo, J.).

2. It is submitted by the learned counsel for the petitioner that the direction issued to the opposite parties (State Authority) in W.P.(C) No.737 of 2024, disposed of on 26.07.2024, was to give the benefit to the present petitioner in terms of the judgment dated 28th March 2023 passed by another Coordinate Bench in W.P.(C) No.6871 of 2012: Bijay Kumar Sahoo v. Commissioner-cum- Secretary to Government, Panchayat Raj Department, Bhubaneswar and others. It is further submitted that opposite party No.1-State had challenged the judgment of Bijay Kumar Sahoo v. Commissioner-cum-Secretary to Government,

Panchayat Raj Department, Bhubaneswar and others in SLP(Civil) Diary No(s).6114 of 2024 disposed of on 14.11.2024.

3. By the order dated 14.11.2024, the Hon'ble Supreme Court condoned the delay and dismissed the SLP(C) on merit. Copy of the order of the Hon'ble Supreme Court obtained from website is kept on record.

Copy of the order in SLP also be served on learned Additional Standing Counsel appearing for the State. The learned Additional Standing Counsel, in all fairness submits that he may be granted time to obtain instruction in the matter regarding compliance.

As prayed for, list on 27th October, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta