Satyashri Mohapatra vs Anu Garg
2026 Latest Caselaw 410 Ori

Citation : 2026 Latest Caselaw 410 Ori
Judgement Date : 16 January, 2026

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Orissa High Court

Satyashri Mohapatra vs Anu Garg on 16 January, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.981 of 2025
            Satyashri Mohapatra                    ....            Petitioner
                                                  Mr. R.N. Parija, Advocate
                                       -Versus-
            Anu Garg, IAS, Addl. Chief             ....            Opposite
            Secretary to Govt., Water                    Party/Contemnor
            Resources Department,
            Bhubaneswar
                                                   Ms. Siva Mohanty, ASC

                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK
                                      ORDER

16.01.2026 Order No.

06. 1. It is submitted to the Court by Mr. Parija, learned counsel for the petitioner that there has been no compliance of the Court's judgment in W.P.(C) No.14996 of 2024. In response, learned counsel for the State submits that SLP is filed and the same is pending disposal before the Apex Court. The show cause affidavit of opposite party No.1 is at Flag-B and the same is perused and therein referring to Annexure-A/1, it has been pleaded that the matter is sub-judice before the Apex Court in SLP. Learned counsel for the petitioner submits that the others, who were similarly situated like the petitioner, were promoted considering the direction issued in W.P.(C) No.14996 of 2024 and till date, there has been no compliance despite of Court's order dated 19th December, 2025. The Court

directs personal appearance of the opposite party/contemnor either in person or through virtual mode for further order or to comply the direction issued in W.P.(C) No.14996 of 2024, the decision whereof, shall be subject to result in the SLP by filling the compliance affidavit.

2. List on 6th February, 2026 for orders.

(R.K. Pattanaik) Judge

Alok