Artatran Sahu & Ors vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 453 Ori

Orissa High Court

Artatran Sahu & Ors vs State Of Odisha & Ors. ..... Opposite ... on 19 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.1447 of 2026
            Artatran Sahu & Ors.           .....     Petitioners
                                                          Represented by Adv. -
                                                          Amrita Nayak

                                         -versus-
            State Of Odisha & Ors.              .....          Opposite Parties
                                                          Represented by Adv. -
                                                          A.Mohanty, A.S.C.

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                        ORDER

19.01.2026 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioners as well as learned counsel for the State.

3. Learned counsel for the State in course of hearing filed a copy of order dated 08.04.2024 passed by the Hon'ble Supreme Court in Miscellaneous Application Diary No.4303 of 2024 which arises out of final judgment dated 11.08.2023 passed in C.A No.5068 of 2023 in the matter of Devesh Sharma vs. Union of India & Ors. Relying upon the aforesaid clarificatory order of the Hon'ble Supreme Court, learned counsel for the State contended that even though the Petitioners were appointed prior to 11.08.2023 having B.Ed. degree qualification, they are also required to undergo the bridge course as has been directed by the Hon'ble Supreme Court.

4. Learned counsel for the Petitioner on the other hand objected to the applicability of a judgment of the Hon'ble Supreme Court to the case of the Petitioners on the ground that the Petitioners are not primary school teachers. Therefore, they are excluded from the purview of the judgments.

5. In view of the aforesaid position, learned counsels are directed to come prepared for final hearing of the matter in the next week.

6. Heard learned counsel for the Petitioners.

7. Taking into consideration the fact that the Petitioners have been asked to join a bridge course from tomorrow, this Court, as an interim measure, directs that let the Petitioners join the bridge course, however, such joining shall be subject to the further orders to be passed in the present matter.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 20-Jan-2026 17:36:39