Orissa High Court
Sarat Kumar Rout vs Anu Garg on 19 September, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.4154 of 2025
Sarat Kumar Rout ..... Petitioner
Represented By Adv. -
M/s Sadasiva Patra,
Sandeep Rath, Asutosh
Rout
-versus-
Anu Garg, Development ..... Contemnor
Commnr. Cum Addl. Chief
Secy., W.r Dept., Odisha
Represented By Adv. -
C.M. Singh, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
19.09.2025
Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Learned counsel for the Petitioner at the outset sought for
permission to carry out certain corrections in the cause title of the
application as inadvertently certain errors have been made in the
cause title of the petition at the time of typing out the same.
3. Considering such submission, he is permitted to carry out the
correction and upload the corrected copy by tomorrow (20.09.2025).
4. Alleging the violation of this Court's order dated 22.11.2023
passed in W.P.(C) No.22189 of 2023 the petitioner has approached
this Court by filing the present writ application.
5. On perusal of the order dated 22.11.2023 it appears that this
Court while disposing of the writ application directed the Opposite
parties to grant the benefit to the petitioner in terms of the judgment
in Narusu Pradhan's case. Further it appears that a batch of matter
involving identical issues were pending before the Hon'ble Supreme
Court. The same has been disposed of on 24.07.2025 i.e. in State of
Odisha vs. G.Balkrishna. The Hon'ble Supreme Court has
dismissed the SLP filed by the State. As such the order dated
22.11.2023 has attained finality. Since the issue involved in the
present writ application is identical with the one that was involved in
G.Balkrishna's case (supra). This Court is of the considered view
that the issue has attained finality with the disposal of the
abovenoted SLP by the Hon'ble Supreme Court.
6. Learned counsel for the State on the other hand contended that
although a Writ Appeal which has been filed is of the year 2024
challenging order dated 22.11.2023, however the same has not been
finally disposed of. No order was produced before this Court
showing that either the order dated 22.11.2023 has been stayed or
the further proceeding in the present contempt proceeding has been
stayed by the Hon'ble Division Bench.
7. In view of the aforesaid position, the present contempt
application is being disposed of by directing the State-Opposite
Parties to implement the order passed by this Court, keeping in view
the decision of the Hon'ble Supreme Court in State of Odisha vs.
G.balakrishan disposed of on 24.07.2025 within a period of eight
weeks from the date of communication of a copy of today's order.
Failing which the contemnor shall be liable to be proceeded against
under the Contempt of Court's Act.
( Aditya Kumar Mohapatra )
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 19-Sep-2025 19:25:37
