Citation : 2026 Latest Caselaw 1259 Ori
Judgement Date : 11 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.983 of 2025
Sashikanta Behera .... Appellant
Mr. P.K. Mishra, Advocate
-versus-
State of Odisha &Others .... Respondents
Mr. S.K. Jee, AGA
W.A. No.1261 of 2025
Rajesh Toppo .... Appellant
Mr. P.K. Mishra, Advocate
-versus-
State of Odisha &Others .... Respondents
Mr. S.K. Jee, AGA
CORAM:
JUSTICE KRISHNA SHRIPAD DIXIT
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 11.02.2026
03. These Intra-Court Appeals are directed against the learned Single Judge's common order dated 17.12.2024, whereby the Appellants' W.P.(C) No.2157 of 2020 along with other connected matters have been negatived.
2. Learned counsel appearing for the Appellants submits that the subject matter of these appeals are identical to the one in W.A. No.119 of 2025 between Sri Prafulla Kumar Behera vs. State of Odisha & Others and that the same has been allowed by the Co-ordinate Bench of this Court headed by Hon'ble the Chief Justice, vide order dated 19.06.2025, whereby the Writ Petition has been allowed reversing learned Single Judge's order, which is put in challenge at our hands also, since it was a common order. A perusal of the said judgment shows that the submission of learned counsel for the Appellant is absolutely true. There is no much dispute about the same from the side of the Government, as well.
3. The operative portion of the Co-ordinate Bench's judgment at Paragraph Nos.11 & 12 reads as under:-
"11. As a consequence of such order, needless to say that the Order of disengagement of Contractual Drivers, so far as the appellant is concerned, vide Letter No.IX-29/2020- 658/TC, dated 14.01.2020 (Annexure-1 of writ petition) and Office Order bearing No.13642/TC, dated 24.11.2018 issued from the Office of the Transport Commissioner-cum- Chairman, State Transport Authority, Odisha, Cuttack (Annexure-2 of writ petition) declining to regularise services of the appellant on the grounds that "High Power Committee has considered the matter and decided not to regularise services of the applicant as he was not engaged against contractual post created with concurrence of Finance Department and no post of regular Driver was abolished for the purpose and provisions of ORV Act was not followed"
stand quashed, being contrary to facts stated in recommendation in the Letter No.IX-29/2016-- 16925/TC, dated 31.10.2016 of Under-Secretary, STA, Odisha, Cuttack issued from the above said Office of STA as well as the findings, observations and directions contained in Order dated 12.01.2018 passed in O.A. No.1234 of 2016 by the
learned Odisha Administrative Tribunal in the case of present appellant, titled Prafulla Kumar Behera Vrs. State of Odisha.
11.1.As is ex facie manifest from the Counter-Affidavit sworn to by Under Secretary, State Transport Authority, filed WA No.119 of 2025 Page 79 of 79 on behalf of the State Transport Authority in the writ petition being W.P.(C) No.2157 of 2020 (which was disposed of vide common Judgement dated 17.12.2024), is hit by estoppel, inasmuch as the Order dated 12.01.2018 passed in O.A. No.1234 of 2016 by the learned Odisha Administrative Tribunal attained its finality being not challenged before higher Court(s). 11.2.Ergo, it is directed that the respondents shall take a decision within three months from date in the light of the observations made herein above keeping in view the legal position discussed in this Judgment and comply with the direction contained in Order dated 12.01.2018 passed in O.A. No.1234 of 2016 by the learned Odisha Administrative Tribunal.
12. In the result, this writ appeal is allowed; so also the writ petition as a consequence thereof; and all pending interlocutory applications, if any, shall stand disposed of, but in the circumstances, there shall be no order as to costs."
In the above circumstances, these Appeals are also allowed on the same terms.
Web copy of this order to be acted upon by all concerned.
(Krishna Shripad Dixit) Judge
(Chittaranjan Dash) Judge
Bijay/Sarbani
Designation: Junior Stenographer
Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Feb-2026 13:17:06
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