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Orissa High Court
Additional Chief Secretary To vs Manas Ranjan Sarangi 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. 1532 OF 2023
Additional Chief Secretary to .... Appellants
Government, Revenue and Disaster
Management Department, Odisha,
Bhubaneswar and another
Mr. Bibekananda Nayak,
Additional Government Advocate
-versus-
Manas Ranjan Sarangi and another .... Respondents
Mr. Atul Tripathy, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 23.02.2026
& WA No. 1532 OF 2023
1. 1. This matter is taken up through hybrid mode.
2. I.A. No.4046 of 2023 has been filed for condonation of
delay of 635 days 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 14th September, 2021 passed in W.P.(C) No.21324 of
2020, whereby learned Single Judge directed to regularize the
services of the Respondents and grant all consequential service
and financial benefits in accordance with law as expeditiously as
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 24-Feb-2026 12:09:05
possible, preferably within a period of two months from the date
of communication of the said order.
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. 21324
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
