Jayaprakash Dash vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 541 Ori

Citation : 2026 Latest Caselaw 541 Ori
Judgement Date : 20 January, 2026

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Orissa High Court

Jayaprakash Dash 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.1657 of 2026
            Jayaprakash Dash               .....     Petitioner
                                                           Represented by Adv. -
                                                           Akash Kumar Boral

                                         -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 for the State. Perused the Writ Petition as well as the documents annexed thereto.

3. Learned counsel for the Petitioner at the outset contended that the Petitioner claiming consequential benefits arising out of order dated 11.05.2023 passed in FAO No.31 of 2022 by a Coordinate Bench of this Court. While disposing of the abovenoted FAO, a Coordinate Bench of this Court has upheld the judgment dated 09.01.2018 passed by the State Education Tribunal, Bhubaneswar in G.I.A Case No.1012 of 2012. Although the State Opposite Parties have preferred an SLP before the Hon'ble Supreme Court bearing SLP (C) No.29602 of 2025, however, the status of such appeal is not known to the learned counsel for the

State.

4. Learned counsel for the State sought for some time to obtain the current status of the abovenoted pending SLP.

5. Considering such submissions, learned counsel for the State is granted four weeks' time to obtain specific instruction with regard to the status of the abovenoted SLP.

6. List this matter in the week commencing 23.02.2026.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

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