Biswamohini Satapathy vs Ms. Aswathy S
2026 Latest Caselaw 530 Ori

Orissa High Court

Biswamohini Satapathy vs Ms. Aswathy S on 20 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CONTC No.10190 of 2023

                                     Biswamohini Satapathy         ....               Petitioner(s)
                                                                          Mr. Bikash Mishra, Adv.

                                                               -versus-
                                     Ms. Aswathy S., I.A.S.,
                                     Commissioner-cum-
                                     Secretary to Govt. of
                                     Odisha, School & Mass
                                     Education Department,                        Contemnors/
                                     Bhubaneswar & Ors.            ....         Opposite Party(s)

                                                                          Ms. Gayatri Patra, ASC

                                           CORAM:
                                           HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                ORDER

Order No. 20.01.2026

06. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

06.09.2022 passed by this Court in W.P.(C) No.8088 of 2021

and the order dated 30.01.2023 passed in CONTC No.366

Designation: Senior Stenographer

of 2023.

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jan-2026 18:47:07

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that the case

of the Petitioner is similar to the batch of cases involved in

W.A. No.1780 of 2022, which is pending adjudication

before the Division Bench of this Court.

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

considering the submission of learned counsel for the

Petitioner, this Court directs the Petitioner to make an

attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner so desires, he

may prefer a CONTC after disposal of the said Writ

Appeal.

7. This CONTC is, accordingly, disposed of being

dropped.

(Dr. Sanjeeb K Panigrahi) Judge Sipun

Designation: Senior Stenographer