Sumant Sasamal vs State Of Odisha And .... Opposite ...
2026 Latest Caselaw 454 Ori

Orissa High Court

Sumant Sasamal vs State Of Odisha And .... Opposite ... on 19 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 12040 of 2021

             Sumant Sasamal              ....           Petitioner
                                  Mr. B.S. Tripathy, Sr. Advocate

                                   -versus-

             State of Odisha and         ....    Opposite Parties
             others

                                          Mr. M.R. Mohanty, AGA


                            CORAM: JUSTICE V. NARASINGH
                                   ORDER

19.01.2026 Order No.

23. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. During the course of submission, learned counsel for the State brings to the notice of this Court several intra court appeals are pending, relating to direction of regularization of outsourcing employees and the lead case is W.A. No.127 of 2022, which was taken up along with other connected matters and the operation of the order passed by the Hon'ble Single Judge of this Court has been stayed in some of the writ appeals.

3. Considering such submission, this matter is released from the list of this bench.

4. Liberty is granted to the learned counsel for the Petitioner to mention the matter before the appropriate bench once the W.A.No.127 of 2022 and other connected matters are disposed of.

5. Taking into account that order of status quo is operating in the case at hand and the judgment was reserved, balancing equity inter se between the parties, it is directed that the said order of status quo shall continue till the next date and the State is at liberty to make a mention for variance of such order.

(V. Narasingh) Judge Santoshi

Location: High Court of Orissa, Cuttack