) Sujit Kumar Mahanta vs Sangram Keshori Swain
2025 Latest Caselaw 8208 Ori

Orissa High Court

) Sujit Kumar Mahanta vs Sangram Keshori Swain on 12 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.2107 of 2024
            1) Sujit Kumar Mahanta        .....      Petitioners
            2) Sukanti Mahanta                             Represented By Adv. -
                                                           M/s.swapna Ku.ojha

                                          -versus-
            Sangram Keshori Swain,             .....                   Opposite
            Special Secy. To Govt., Sc                         Party/Contemnor
            And St Devlopment Dept.
                                                       Represented By Adv. -Ms.
                                                       B.Sahu, A.G.A.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                          ORDER

12.09.2025 Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Alleging non-compliance of order dated 22.06.2023 passed by this Court in W.P.(C) No.18007 of 2023, the Petitioners have approached this Court by filing the present Contempt Petition.

3. Learned counsel for the Petitioners, at the outset, contended that the inaction of the Opposite Party-Contemnor in not complying with the order of this Court is contemptuous.

4. Learned counsel for the Contemnor, on the other hand, submitted that the State Government has already taken a decision and the O.C.S. (R.A.) Rules, 2020 has been suitably amended vide Notification dated 04.04.2025 of the G.A. & P.G. Department, Government of Odisha. In such view of the matter, learned counsel

for the Contemnor sought for some more time to implement the aforesaid order dated 22.06.2023.

5. Considering such submissions, as a last chance, this Court grants further two months' time to the Opposite Party-Contemnor to implement the order dated 22.06.2023 passed by this Court in W.P.(C) No.18007 of 2023 keeping in view the latest Notification of the G.A. & P.G. Department, Government of Odisha dated 04.04.2025 as well as the judgment dated 02.05.2025 passed by the Hon'ble Supreme Court in Civil Appeal No.6075 of 2025, arising out of SLP(C) No.19812 of 2024, failing which, the Opposite Party- Contemnor will be asked to appear before this Court and shall have to face consequences for non-compliance of the order passed by this Court.

6. With the aforesaid observation and direction, the contempt petition stands disposed of with liberty to the Petitioner to revive the same in the event the cause of action still subsists.

( A.K. Mohapatra) Judge Rubi