Harapriya Dash vs Aravind Agrawal
2026 Latest Caselaw 3387 Ori

Orissa High Court

Harapriya Dash vs Aravind Agrawal on 10 April, 2026

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.738 of 2026

            Harapriya Dash                            ....              Petitioner
                                                       Mr. D.N. Rath, Advocate

                                         -Versus-
            Aravind Agrawal, IAS,               ....             Opposite Parties
            Commissioner-cum-Secretary to
            Govt., Higher Education Department,
            Bhubaneswar and another
                                                           Mr. S.B. Panda, AGA


             CORAM:
                           JUSTICE KRISHNA SHRIPAD DIXIT
                                         ORDER

Order No.                               10.04.2026
   03.

The subject matter of this complaint involves allegations as to non-compliance of the order dated 18.09.2025 entered in Complainants' FAO No.90 of 2017.

Learned AGA appearing for the Contemnors very fairly undertakes that his clients would scrupulously comply with the order within an outer limit of three weeks and a compliance report would be filed with the Registrar General of this Court within one week next following. With this proposal, learned counsel for the Complainant is fairly agreeable and therefore, this Court too. However, non-compliance within the stipulated period would result into a cost of Rs.1,00,000/- (Rupees One Lakh only) to be paid by OP No.1-Aravind Agrawal, IAS, Commissioner- cum-Secretary to Govt., Higher Education Department,

Bhubaneswar personally from his pocket. That apart, he runs the risk of severe contempt action at the hands of this Court.

With the above observations, this CONTC is dropped with liberty to the Complaint to seek its revival, if compliance is not reported. In that connection, all contentions are kept open.

(Krishna Shripad Dixit) Judge

Anisha