Dr. Ashish Kumar Barik vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 3356 Ori

Orissa High Court

Dr. Ashish Kumar Barik vs State Of Odisha And Others .... Opposite ... on 10 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

   IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) No.19298 of 2024 and batch

Dr. Ashish Kumar Barik                      ....           Petitioner
(in W.P.(C) No.19298 of 2024)
                              Mr. Sameer Kumar Das, Advocate
                           -versus-
State of Odisha and others             .... Opposite Parties
                                Mr. Saswat Das, Addl. Govt. Advocate

Dr. Rosalin Kar                          ....           Petitioner
(in W.P.(C) No.21238 of 2024)
               Mr.Budhadev Routray, Senior Advocate assisted by
                                   Mr. Jagdish Biswal, Advocate
                           -versus-
State of Odisha and others               .... Opposite Parties
                                Mr. Saswat Das, Addl. Govt. Advocate

Dr. Lokanath Garhnayak                   ....           Petitioner
(in W.P.(C) No.19383 of 2024)
              Mr. Sourya Sundar Das, Senior Advocate assisted by
                                      Ms. Soma Modi, Advocate
                            -versus-
State of Odisha and others               .... Opposite Parties
                                Mr. Saswat Das, Addl. Govt. Advocate

Dr. Neelima Katti                           ....           Petitioner
(in W.P.(C) No.19360 of 2024)
                                        Mr. Sameer Das, Advocate
                             -versus-
State of Odisha and others                  ....     Opposite Parties
                                Mr. Saswat Das, Addl. Govt. Advocate

Dr. Angurbala Dhal                       ....           Petitioner
(in W.P.(C) No.19384 of 2024)
              Mr. Sourya Sundar Das, Senior Advocate assisted by
                                      Ms. Soma Modi, Advocate
                            -versus-
State of Odisha and others               .... Opposite Parties
                                Mr. Saswat Das, Addl. Govt. Advocate
                             CORAM:


                                                           Page 1 of 4
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                              ORDER
   12.                                10.04.2026

            1.

Pursuant to order dated 20.03.2026, Mr. Saswat Das, learned Additional Government Advocate furnished the decision of the DPC in a sealed cover and submitted that certain other formalities are required to be carried out for the purpose of bringing into effectiveness of such decision. Taking into consideration such submission and conceding position by the learned Senior Advocates/Advocates appearing for the respective petitioners, it is deemed proper to return said sealed cover without opening, so as to enable the competent authority to do the needful and complete the necessary formalities.

2. It is brought to the notice of the Court today that an order dated 14.08.2024 has been passed by this Court [Single Bench] in W.P.(C) No.19857 of 2024, which reads as follows:

"1. Heard Mr. Dash, learned counsel for the petitioner.

2. Instant writ petition is filed by the petitioner challenging the impugned decision under Annexure-9 so far it relates to his posting at FMMCH, Balasore and further to direct opposite party Nos.1 and 2 to grant him regular promotion to the post of Associate Professor in Oral & Maxillofacial Surgery in opposite party No.3 modifying the order dated 5th August, 2024 of the Commissioner-cum-Secretary,

Government of Odisha in Health & Family Welfare Department on the grounds stated therein.

3. Since the Court has passed an order in W.P.(C) No.19360 of 2024 being the leading case along with batch matters, it is inclined to issue notice to the opposite parties in the case at hand as well.

4. Hence, it is ordered.

5. Notice.

6. Mr. Panigrahi learned ASC for the State accepts notice for the opposite parties. An extra copy of the writ petition with annexures be served on the State by 16th August, 2024.

7. Registry is requested to ensure listing of the matter along with batch cases before the assigned Bench with the orders of Hon'ble the Chief Justice.

1. Heard Mr. Dash, learned counsel for the petitioner.

2. Instant petition is filed by the petitioner for staying operation of the Government notification/order under Annexure-9 pending response of the State.

3. Awaiting response of the State, this Court, as an interim measure, in view of Annexure-9 directs that there shall be status quo maintained till the next date.

4. List on the date fixed.

5. Urgent copy of the order be issued as per rules and in course of the day and to be uploaded in the Court's Website forthwith."

3. Since the aforesaid matter [W.P.(C) No.19857 of 2024] is not listed today along with the batch of matters tagged to W.P.(C) No.19298 of 2024, it is felt prudent for listing of the said matter along the batch where W.P.(C) No.19360 of 2024 appears as one of the matters. Perusal of copy of kind noting of the Hon'ble Chief Justice in consideration of

suggestion of the Deputy Registrar (Judicial) dated 24.09.2024 in W.P.(C) No.19857 of 2024 and the noting 28.08.2024 in W.P.(C) No.19298 of 2024, manifests certain confusion. Therefore, the batch of matters listed today is required to be placed along with W.P.(C) No.19857 of 2024 before the Hon'ble Chief Justice.

4. Registry is instructed to take steps to do the needful to regularise the assignment and list these matters after obtaining permission of the Hon'ble Chief Justice before the appropriate Bench.

(M.S. Raman) Judge Bichi

Signed by: BICHITRANANDA SAHOO

Location: Orissa High Court, Cuttack Date: 10-Apr-2026 12:23:14