Parikshit Barik vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 670 Ori

Orissa High Court

Parikshit Barik vs State Of Odisha And Others .... Opposite ... on 27 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.522 of 2026
                                 Parikshit Barik                         ....           Petitioner
                                                              Mrs. K. Roy Choudhury, Advocate
                                                            -versus-
                                 State of Odisha and others              .... Opposite Parties
                                                                        Mr. G. Tripathy, A.G.A.
                                              CORAM:
                                              JUSTICE B. P. ROUTRAY
                                                          ORDER

27.01.2026 Order No.

01. 1. Heard Mrs. K. Roy Choudhury, learned counsel for the Petitioner and Mr. G. Tripathy, learned Additional Government Advocate for the State-Opposite Parties.

2. Considering the limited prayer of the Petitioner that his admitted dues are pending with the Opposite Parties and it is covered under the judgment of the Hon'ble Supreme Court as per Annexure-10 series, the writ petition is disposed of at the stage of admission with a direction to the Chief Engineer (Buildings & Bridges), Nirman Soudha, Keshari Nagar, Unit-V, Bhubaneswar (Opposite Party No.3) to consider the prayer of the Petitioner, in accordance with law, within a period of two months from the date of receipt of certified copy of this order along with a copy of the writ petition.

3. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 27-Jan-2026 18:51:59