Banita Sahu And Others vs Vishal Kumar Dev
2026 Latest Caselaw 349 Ori

Orissa High Court

Banita Sahu And Others vs Vishal Kumar Dev on 15 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CONTC No.127 of 2024

       Banita Sahu and others               .....          Petitioners
                                                      Represented by
                                                      Mr. B. Routray,
                                                      Sr.Advocate
                                 -versus-
       Vishal Kumar Dev, IAS and       .....               Opp.Parties
       others
                                                     Represented by
                                                     A.G.A.
                                                     Mr. P.K. Parhi, DSGI
                                                     with Mr. S. Panda,
                                                     CGC

                                    CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA

                                       ORDER

Order No. 15.1.2026.

20. 1. This matter is taken up through hybrid mode.

2. Learned State counsel files copy of Notification dated 13.1.2026 whereby the services of the Petitioners have been regularized.

3. Mr. Routray, learned Senior counsel files a Memo enclosing several notifications issued by the Opp.Party-authorities in respect of different Petitioners. He submits that though the services of the Petitioners have been regularized, but the same is not entirely in terms of the judgment passed by this Court. Several grounds are raised in this context.

// 2 //

4. This Court observes that the grounds raised to question the manner of regularization is something that cannot be gone into by this Court sitting in contempt jurisdiction.

5. In view of the fact that the judgment of this Court has been complied with by regularizing the services of the Petitioners, if the Petitioners feel further aggrieved, they may seek appropriate legal remedy as is available to them.

6. The Contempt Petition is accordingly dropped.

                                                                            (Sashikanta Mishra)
                          AKB                                                       Judge

Designation: A.D.R.-cum-Addl. Principal Secretary

Location: High Court of Orissa, Cuttack