Yagyansis Ray vs Dharmendra Mallik
2026 Latest Caselaw 3561 Ori

Citation : 2026 Latest Caselaw 3561 Ori
Judgement Date : 17 April, 2026

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Orissa High Court

Yagyansis Ray vs Dharmendra Mallik on 17 April, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No. 1594 of 2025
            Yagyansis Ray                        ....              Petitioner
                                                 Mr. K.C. Pardhan, Advocate
                                          -Versus-
            Dharmendra Mallik, OAS, The          ....              Opposite
            Excise commissioner, Odisha,               Parties/Contemnors
            Cuttack & another
                                                      Ms. B. K. Sahu, AGA

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

17.04.2026 Order No.

02. 1. Recorded the submission of Mr. Pradhan, learned counsel for the petitioner.

2. This Court by order dated 20th March, 2026 had directed the State to take instructions as to why the candidature of the petitioner shall not be considered for compassionate appointment. Today, a letter from the Excise Directorate, Odisha, Cuttack dated 16th April, 2026 is produced by the State and it is submitted that the case of the petitioner for such appointment as per the provisions of Odisha Civil Services (Rehabilitation Assistance) Rules, 1990 read with Odisha Civil Services (Rehabilitation Assistance) Amendment Rules, 2025 has been forwarded to the Excise Deputy Commissioner, EI & EB Unit-II (SD), Berhampur for necessary action and thereon, the order is awaited. It is however submitted by learned counsel for the petitioner that another employee similarly situated was

absorbed in Group-C post, whereas, the decision on the petitioner is to accommodate him in a Group-D post to which the Court is inclined to direct the learned AGA for the State to take further instructions and also to file a reply in the meantime.

3. List on 8th May, 2026 for final order. In the meantime, the affidavit shall be filed by the opposite parties/contemnors positively serving a copy of the same on the other side in advance.

(R.K. Pattanaik) Judge Alok