Citation : 2025 Latest Caselaw 8599 Ori
Judgement Date : 22 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.32287 of 2020
Sagarika Parida .... Petitioner
Mr. Susanta Kumar Dash, Sr. Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. Jayant Kumar Bal, AGA
(For Opposite Party Nos.1 and 3 to 8)
Mr. A.A. Mohanty, Advocate
(For Opposite Party No.2)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
22.09.2025 Order No.
07. This matter is taken up through hybrid mode.
2. Mr. Dash, learned Senior Counsel for the Petitioner files a compilation in the Court to demonstrate before this Court that the subject matter of the present lis is squarely covered by the judgment in Pawan Kumar Vs. Union of India and another, reported in 2022 Live Law (SC) 441.
3. Pursuant to order dated 18.08.2025, Mr. Bal, learned AGA for the State submits, on examination of the judgment in Pawan Kumar (supra), it is found that the submission made by Mr. Dash, learned Senior Counsel for the Petitioner on 18.08.2025 is correct and the subject matter of the present lis is squarely covered by the said judgment. Mr. Bal, with all fairness further submits, this Court , in an identical matter, relying on the said judgment of
Supreme Court, allowed the prayer made therein, which is reported in 2025 (II) ILR-CUT-883 (P. Rajesh Reddy Vs. State of Odisha and others)
4. However, to amend the prayer made in the writ petition, learned Senior Counsel for the Petitioner prays for an adjournment, which is allowed.
5. The matter be listed on 25th September, 2025 along with I.A. for amendment, if filed in the meantime.
(S. K. MISHRA)
Kanhu JUDGE
Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 23-Sep-2025 20:33:46
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