State Of Odisha & Others vs Dr. Ansu Prakash Naik &
2026 Latest Caselaw 1463 Ori

Orissa High Court

State Of Odisha & Others vs Dr. Ansu Prakash Naik & on 17 February, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.2254 of 2024
              State of Odisha & others                 ....              Appellants
                                                      Mr. U.C. Behura, AGA
                                   -versus-
              Dr. Ansu Prakash Naik &       ....      Respondents
              another
                                            Mr. S. Roy, Advocate

                         CORAM:
                         JUSTICE KRISHNA SHRIPAD DIXIT
                         JUSTICE CHITTARANJAN DASH
                                           ORDER

Order No. 17.02.2026

01. This Appeal by the State and its functionaries seeks to call in question a learned Single Judge's order dated 24.01.2024, whereby Respondents' W.P.(C) (OAPC) No.141 of 2016, having been favoured, the writ petition has been disposed off in terms of a cognate case in W.P.(C) No.21813 of 2022 disposed off vide order dated 06.09.2022. Paragraph-3 of the order reds as under:-

"The Petitioner has filed the above noted writ application with a prayer to direct the Opposite Parties to regularize him in service for a day prior to his superannuation notionally and grant pension and pensionary benefits under the old rule in the light of the decision in the case of State of Odisha vrs. Pitambar Sahoo, W.P.(C) No.24041 of 2017 (decided on 20.12.2017), which has been affirmed in SLP(C) Diary No.30806 of 2018 and Chandra Nandi vrs. State of Odisha and others, W.P.(C) No.19950 of 2011(decided on 03.02.2021) and Premananda Tripathy vrs. State of Odisha, W.P.(C) No.27950 of 2019 (decided on 03.02.2021) and Narusu Pradhan, SLP No.22498 of 2012, State of Orissa and others vrs. Jyostna Rani Pattanaik and others, W.P.(C) No.1534 of 2008, State of Orissa vrs. Pitambar Mohapatra, W.P.(C) No.13483 of 2012 and State of Orissa vrs. Radheshyam Mohanta, W.P.(C) No.12377 of 2009, which has been affirmed in SLP(C) No.36038 of 2020 as well as the benefits given to similar persons vide Annexure-3 series."

2. Since this version of the learned Single Judge is not disputed in the appeal memo and the writ petition has been disposed off on the principle of parity rightly, we do not find any merits in the matter.

In the above circumstances, this appeal being unworthy of merits is liable to be rejected in limine and accordingly, it is.

Registry to send a copy of this order to the Respondents by Speed Post immediately for their query. This apart, there is long delay of 165 days in filing the appeal.

(Krishna Shripad Dixit) Judge

(Chittaranjan Dash) Judge Bijay/Sarbani

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-Feb-2026 10:21:08