Rakesh Kumar Khatua vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 8595 Ori

Orissa High Court

Rakesh Kumar Khatua vs State Of Odisha & Others .... Opposite ... on 22 September, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C ) No.26397 of 2025

        Rakesh Kumar Khatua                ....                     Petitioner
                                                       Mr. J.K. Khuntia, Adv.
                                 -versus-
        State of Odisha & Others    ....                    Opposite Parties
                                                     Mr. M.R. Mohanty, AGA

                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order No. 22.09.2025

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

2. Heard learned counsel appearing for the parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:

It is therefore prayed that this Hon'ble Court may graciously be pleased to admit this writ application, call for the records, issue notice to the opp. parties and on hearing issue writ of mandamus directing the opp. parties to reinstate the petitioner in his service as Grama Panchayat Technical Assistant (GPTA) under Hindol Block in the district of Dhenkanal with all service benefits including seniority and financial benefits as his counter part within a time stipulated by the Hon'ble Court in the light of Judgment passed in W.P.(C) No. 5483 of 2024 reported in 2025 (1) ILR Cut 1211.

And pass any other order/orders, direction/directions as would be deem fit // 2 //

and proper as facts and circumstances of the case.

And for the said act of kindness, the petitioner shall as in duty bound ever pray.

4. Learned counsel for the Petitioner submits that request available at Annexure-8 to the Writ Petition is pending before Opp. Party No.1, but till date nothing has been done in the matter. In such background, Petitioner prays that a direction be issued to Opp. Party No.1 to take a decision on the above noted request within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court while disposing the Writ Petition directs Opposite Party No.1 to consider and dispose of the request so available at Annexure-8 to the Writ Petition in accordance with law, within a period of three two (2) months from the date of receipt of this order with due communication to the Petitioner.

6. The Writ Petition accordingly stands disposed of.

(Biraja Prasanna Satapathy) Judge

Sangita

Reason: authenticaiton of order

Date: 23-Sep-2025 13:07:48