Bishal Bagh vs State Of Odisha & Others .... Opposite ...
2026 Latest Caselaw 158 Ori

Orissa High Court

Bishal Bagh vs State Of Odisha & Others .... Opposite ... on 8 January, 2026

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.37399 of 2025

        Bishal Bagh                                ....                        Petitioner
                                                             Mr. L.K. Mohanty, Advocate


                                          -versus-

        State of Odisha & Others                   ....            Opposite Parties
                                                                 Mr. P.P. Behera, ASC


                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

Order No                               08.01.2026
     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:-

"It is, therefore, prayed that this Hon'ble Court may graciously be pleased to issue notice to the opp. parties calling upon them to file show cause as to why;

i) a direction shall not be issued to the opp.parties especially Opp.Party No.2 to regularize the service of the petitioner against the post of Sweeper as per the letter dated 13.12.2024 issued by the opp. party no.3 under Annexure -2 taking into consideration the vacancy position dated 26.08.2025 under Annexure 3 and taking into consideration the judgment of Hon'ble Apex Court of India rendered in between Jaggo Versus Union of India in SLP No.5580 of 2024 dated 20.12.2024, Shripal and another Versus Nagar Nigam Ghaziabad in Civil Appeal No.8157 of 2024 dated 31.01.2025 and Dharam Singh and others Versus State of UP and others in CA No.8558 of 2018 dated 19.08.2025.

ii) And after hearing the parties be pleased to direct the opp.parties, especially opp.party no.1 and 2 to regualrise the service of the petitioner against the post of Sweeper from the date of availability of vacancy and release all consequential service and financial benefits // 2 //

iii) And pass such other order/orders granting complete relief to the petitioner.

And for this act of kindness the petitioner shall as in duty bound ever pray..

4. Learned counsel for the Petitioner submits that the request made to Opposite Party No.2 under Annexure-2 to the writ petition is pending, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to Opposite Party No.2 to take a decision on the above noted request within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No.2 to take a decision on the above noted request so made under Annexure-2 in accordance with law, within a period of three (3) months from the date of receipt of this order.

6. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK