Bhabanath Sahoo vs State Of Odisha & Ors
2026 Latest Caselaw 163 Ori

Orissa High Court

Bhabanath Sahoo vs State Of Odisha & Ors on 8 January, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK

                      WP(C) No.37633 of 2025

Bhabanath Sahoo                         .....                   Petitioner
                                                         Mr. S.K.Das, Advocate




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


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                ORDER

08.01.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Under the above circumstances, it is therefore humbly prayed that this Hon'ble Court be graciously pleased to direct the Opposite Parties to antedate the order of regularization of the petitioners from the date of judgment of the Administrative Tribunal or further vacancies made available immediately after 09.05.2014 as there were sanctioned posts and to grant them all consequential service and financial benefits

And further the Hon'ble Court be please to direct the Opp. Parties to grant the arrear salary in the J.C. establishment as per ORSP Rules, 1998, 2008 & 2017 within a stipulated period as deem fit and proper;

And/or pass any other appropriate writ/writs, order/orders, direction/directions in the fitness of the case.

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

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.3 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No.3 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No.3 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK