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Orissa High Court
State Of Odisha And Another vs Lingaraj Sahoo And Another on 23 February, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 24-Feb-2026 12:09:05
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A No. 770 OF 2022
State of Odisha and another .... Appellants
Mr. Bibekananda Nayak,
Additional Government Advocate
-versus-
Lingaraj Sahoo and another .... Respondents
Mr. Atul Tripathy, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 23.02.2026
& WA No. 770 OF 2022
3. 1. This matter is taken up through hybrid mode.
2. I.A. No.1950 of 2022 has been filed for condonation of
delay in filing the Writ Appeal.
3. The I.A. as well as the Writ Appeal are taken up together
on the basis of the instructions received by Mr. Nayak, learned
Additional Government Advocate.
4. This Writ Appeal has been filed challenging the order
dated 9th September, 2021 passed in W.P.(C) No.21230 of 2020,
whereby learned Single Judge directed the Respondents be
regularized by issuing formal letters of regularization in terms of
the G.A. Department letter dated 17th September, 2013, as they
have already completed six years of service, on being appointed
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 24-Feb-2026 12:09:05
against sanctioned posts by following due procedure of
selection.
5. In a similar matter, i.e., W.A. No. 2027 of 2023 (listed
along with this Writ Appeal), Mr. Tripathy, learned counsel for
the Respondents submitted that the ratio in the case of
Patitapaban Dutta Dash and others -v- State of Odisha and
others (W.P.(C) No.19951 of 2020), disposed of on 9th
September, 2021, is squarely applicable to this case. The said
order was challenged by the State Government in W.A No.777
of 2021 and was confirmed by this Court. Assailing the same,
the State Government preferred SLP(C) No.17482 of 2023,
which was disposed of without inferring with the order passed in
the Writ Appeal.
5.1. Taking note of the same, this Court directed Mr. Nayak,
learned Additional Government Advocate to examine as to
whether the ratio in the case of Patitapaban Dutta Dash and
others (supra) is applicable to the case at hand or not.
6. Mr. Nayak, learned Additional Government Advocate, on
instruction, submits that the ratio in the case of Patitapaban
Dutta Dash and others (supra) is squarely applicable to the
instant case. Hence, the State Government has taken a decision
to implement the order impugned herein.
7. In view of the above, no further order is required to be
passed either in the I.A. or in the Writ Appeal.
8. Accordingly, both the I.A. as well as the Writ Appeal
stand dismissed. Any other I.A., if pending, also stand
dismissed.
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 24-Feb-2026 12:09:05
9. It is expected that the order passed in W.P.(C) No. 21230
of 2020 shall be implemented within a period of eight weeks
hence.
Urgent certified copy of this order be granted on proper
application.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
ms Judge
