Chinmayee Dalai vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 540 Ori

Orissa High Court

Chinmayee Dalai vs State Of Odisha & Ors. ..... Opposite ... on 20 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WP(C) No.1598 of 2026
            Chinmayee Dalai               .....     Petitioner
                                                            Represented by Adv. -
                                                            Niranjan Biswal

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

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

                                         ORDER

20.01.2026 Order No.

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

2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Parties. Perused the writ petition as well as the documents annexed thereto.

3. The present writ petition has been filed by the Petitioner with the following prayers:-

"It is, therefore prayed that this Hon'ble Court may graciously be pleased to admit this writ application, issue notice to the Opp. Parties, call for the relevant records and after hearing the counsel for the parties may direct the Opposite Parties to grant the benefit of counting of past service and notional pay fixation to the petitioner taking into account of her date of joining i.e 02.12.2010 in terms the common judgment dated-07.10.2021 passed by the Hon'ble Court in WPC (OAC) No. 1074/2017 and batch (Niranjan Dash & Others-Vrs-State of Odisha &

Others) so confirmed by this Hon'ble Court in W.A. No. 936/2021 within a stipulated period.

And/or pass such other further order/orders as this Hon'ble Court deems just, equitable and proper in the facts and circumstances of the present case;"

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioners to make an individual representations before Opp. Party No.1 by enclosing all the relevant documents and citations in support of their claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representations are filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. Opp. Party No. 1 is directed to take a decision following the order passed by this Court in the case of Niranjan Das & Others Vs. State of Odisha & Others vide Judgment dtd.07.10.2021 so confirmed by the Division Bench of this Court in Writ Appeal No. 936 of 2021. The order so passed by the Opp. Party No.1 be communicated to the Petitioners.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Aditya Kumar Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 21-Jan-2026 16:58:00