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Orissa High Court
Guru Charan Dalabehera vs State Of Odisha & Ors. .... Opposite ... on 7 January, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20966 of 2025
Guru Charan Dalabehera .... Petitioner
Mr. B. Barik, Adv.
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. A. Tripathy, AGA
COROM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
05.01.2026
Order No
01. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel for Petitioner and learned counsel for
the State-Opposite Parties.
3. The present Writ Petition has been filed inter alia with the
following prayer:-
In the circumstances, it is humbly prayed to this
Hon'ble court may be pleased to issue notice to the Opp.
parties as to why the case shall not be allowed and after
hearing parties may kindly be directed to the opp. parties
to regularize/grant continuity the disengagement period
of the petitioner i.e. from 28.03.2003 to 21.07.2012 with
all financial benefits including promotion and all other
benefits which has been granted to his counterpart
employees, as "No work no pay" and "Last Come First
Go" is not applicable to the Petitioner's case for the
interest of justice.
And further necessary directions may issued to the opp.
parties to extend the benefits in favour of the petitioner
in the light of law laid down by the Hon'ble High Court
of Orissa in its judgment dtd. 19.04.2022 in W.P.C (C)
// 2 //
No- 6277/2014 Madan Chandra Nayak Versus Principal
Secretary to Govt and batch which has been affirmed by
the Hon'ble Supreme Court of India order dtd.
05.12.2024 in Special leave to Appeal (C) Nos-16485-
16487/2023 wherein decided No work no pay concept is
not applicable to the submerged people directed to grant
back wages and case of Jugal Kishore Nayak order
passed in WPC NO-1065/2009 dtd. 06.12.20211, which
has been implemented by the state in a CONTC
proceeding vide order dtd 01.10.2016 passed in CONTC
No-2290/2012.
And pass any order/orders which the Hon'ble court may
deem fit and proper.
And for this Act of kindness the petitioner as in duty
bound shall ever
4. In course of hearing, learned counsel for the Petitioner state
that highlighting his grievances, Petitioner has made a representation
before Opposite Party No.2 vide Annexure-6 and the same may be
directed to be considered within a stipulated time, to which learned
Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after going
through the records, this Court, without expressing any opinion on
the merits of the case, disposes of the Writ Petition directing
Opposite Party No.2 to consider the representation filed by the
petitioner vide Annexure-6 within a period of three (3) months from
the date of receipt of this order with due communication to the
Petitioner.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Reason: authenticaton of order
sangita
Location: high court of orissa, cuttack
Date: 08-Jan-2026 14:18:01
