Sitaram Deheri vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 8812 Ori

Orissa High Court

Sitaram Deheri vs State Of Odisha And Others .... Opposite ... on 26 September, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.16692 of 2023

            Sitaram Deheri                             ....               Petitioner
                                                         Mr. A.M. Das, Advocate
                                          -Versus-
            State of Odisha and others                 ....        Opposite Parties
                                                            Mr. U.C. Behura, AGA
                                                                    for OPs. 1 & 2

                                                      Mr. D. Mohapatra, Sr. Adv.
                                                      with Mr. Mr. Pradhan, Adv.
                                                                   for OPs.3 to 5

             CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD

Order No.                                 ORDER
   06.                                   26.09.2025

The subject matter of this writ petition is substantially similar to the one treated by this Court in WP(C) No.19084 of 2023 etc. between Litun Pradhan v. State of Odisha decided on 17.09.2025 and therefore, the relief granted to the set of employees in those writ petitions has to be extended to the petitioner herein, submits learned counsel for the petitioner.

2. In the cognate case, the following relief was granted to the litigants:

"In the above circumstances, these petitions are favoured. A Writ of Certiorari issues quashing the impugned orders coupled with a Writ of Mandamus to consider & regularize the services of petitioners with effect from the dates of their initial engagement.

However, the financial benefits shall be granted with effect from the date of filing of Writ Petitions, i.e., 13.06.2023. The entire exercise has to be accomplished within a period of eight (8) weeks."

3. Learned AGA & learned Panel Counsel appearing for the University, having gone through the said judgment of this Court, in all fairness, submit that substantially the version of the petitioner's counsel is true.

4. It is a cardinal principle of administration of justice that like cases should be treated alike subject to all just exceptions and no case is made out that would fit into such exceptions.

In the above circumstances, this writ petition is disposed off in terms of the order in the cognate case mentioned above with conditions mutatis-mutandis.

Now, no costs.

Web copy of this order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO