Sisira Kumar Ray & vs State Of Odisha & Others
2026 Latest Caselaw 164 Ori

Orissa High Court

Sisira Kumar Ray & vs State Of Odisha & Others on 8 January, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.37664 of 2025
        Sisira Kumar Ray &
                                            ....                      Petitioners
        Others
                                                           Mr. S.K. Das, Advocate
                               -versus-
        State of Odisha & Others
                                  ....                        Opposite Parties
                                                             Mr. P.P. Behera, ASC

                              CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                 ORDER

Order No.                      08.01.2026
      01. 1.     This    matter     is   taken     up    through      Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Petitioners and learned counsel for the Opposite Parties.

3. The Petitioners have filed the present Writ Petition 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;

// 2 //

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. Considering the submission made and without expressing any opinion on the merits of the case, Petitioners are directed to make individual fresh representation before the Opposite Party No.3 by enclosing all the relevant documents and citations in support of their claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such individual representation is filed within the aforesaid period, Opposite Party No.3 shall do well to dispose of the representation within a period of three (3) months from the date of receipt of such representations. The decision so taken by the Opposite Party No.3 be communicated to the Petitioners within that time.

6. With the aforesaid observations and directions, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge

Signature NotSubrat Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 08-Jan-2026 17:37:14