Mohammaed Habib vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 1035 Ori

Orissa High Court

Mohammaed Habib vs State Of Odisha & Ors. ..... Opposite ... on 5 February, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                WP(C) No. 3028 of 2026
Mohammaed Habib             .....      Petitioner
                                                          Mr. S.K. Das, Advocate
                                    -versus-
State of Odisha & Ors.                 .....                Opposite Parties
                                                            Mr. S.P. Das, ASC

                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

05.02.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Under the above circumstances, it is therefore, humbly prayed that the Hon'ble Court may be graciously pleased to direct the Opp. Parties to regularize the service of the petitioner w.e.f.29.03.2014 as MPHW (M) and to grant him all consequential service benefits within a stipulated period, as that has been granted to Sri Sashibhusan Rath in order dtd:23.09.2025 of the Opp. Party No.3, pursuant to the order dtd:21.10.2024 of this Hon'ble Court in W.P.(C) No. 409 of 2021 within a stipulated period as deem fit and proper;

And/or pass any other writ/writs, order/orders, direction/directions in the fitness of the case;

And for this act of kindness as in duty bound the petitioner shall ever pray."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No. 3 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 3 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No. 3 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack