Mahanadi Koyla Thika Shramik vs Chairman
2026 Latest Caselaw 916 Ori

Orissa High Court

Mahanadi Koyla Thika Shramik vs Chairman on 3 February, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.31936 of 2025

                                  Mahanadi Koyla Thika Shramik               ....             Petitioner
                                  Congress, Jharsuguda
                                                                               Represented by Adv.-
                                                                             Mr. S.K. Dash, Advocate
                                                                -Versus-

                                  Chairman, Central Advisory Contract ....             Opposite Parties
                                  Labour Board, Ministry of Labour
                                  and Employment, Government of
                                  India and others
                                                                                Represented by Adv.-
                                                      Mr. P.K. Parhi, Deputy Solicitor General of India
                                                           Mr. K. Panda, Central Government Counsel


                                                           CORAM:
                                                HON' BLE THE CHIEF JUSTICE
                                                            AND
                                          HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                                                ORDER

Order No. 03.02.2026

03. 1. On the request of Mr. K. Panda, learned Central Government

Counsel for the opposite parties, list this matter on 17th February,

2026.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge S.K. Guin/PA

Location: High Court of Orissa, Cuttack