Satyabrat Dehury vs State Of Odisha & Anr. ..... Opposite ...
2026 Latest Caselaw 1038 Ori

Orissa High Court

Satyabrat Dehury vs State Of Odisha & Anr. ..... Opposite ... on 5 February, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 WP(C) No. 3551 of 2026
Satyabrat Dehury             .....      Petitioner
                                                          Mr. P.K. Das, Advocate
                                    -versus-
State of Odisha & Anr.                 .....              Opposite Parties
                                                        Mr. P.P. Behera, 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:-

"In view of the argument advance and the facts and circumstances of this case, it is most respectfully humbly prayed that this Hon'ble Court may be pleased to issue a writ of mandamus and/or issue writs of like nature against the concerned authority of the State to take a decision as to the appointment of the writ petitioner in any post commensurating to his qualification and in accordance with G.A. and P.G. department notification dated

04.04.2025 read with Orissa Civil Services (Rehabilitation Assistance). Rules 1990;

And further be pleased to direct the Opp. Party No.2 to take a decision in the matter of consideration of application of the petitioner in pursuance to the letters of the Director Opp. Party No.3 vide Annexure-7 & 8.

And further be pleased to pass any other order/orders, direction/directions as would be deemed fit and proper for the ends of justice.

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

5. Learned counsel for the Petitioner submits that though the request available at Annexure-8 to the writ petition is pending before Opp. Party No. 2, but till date nothing has been done in the matter. In such background, Petitioner prays that a direction be issued to Opp. Party No. 2 to take a decision on the above noted request within a specific time period.

6. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 2 to take a decision on the above noted request so available at Annexure-8 in accordance with law as expeditiously as possible, preferably within a period of two (2) months from the date of receipt of this order, if the same has not yet been disposed of in the meantime and communicate the result of such exercise to the Petitioner.

7. The Writ Petition is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack