Citation : 2026 Latest Caselaw 3088 Ori
Judgement Date : 31 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.1744 OF 2026
Alok Kumar Ghadei .... Petitioner
Mr. Manoj Kumar Nayak, Advocate
-versus-
State of Odisha and another .... Opp. Parties
Mr. Manmaya Kumar Dash,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 31.03.2026 2. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed by the Petitioner praying for a direction to dispose of his complaint under Annexure-1.
3. On perusal of the writ petition, more particularly, the so called complaint under Annexure-1 and letter dated 31st July, 2025 (Annexure-8), it appears that steps have been taken by the Office of the Joint Labour Commissioner, Berhampur on his complaint. It is, however, not clear as to what development took place after 12th August, 2025.
4. At this stage, Mr. Nayak, learned counsel for the Petitioner, by filing a Memo in the Court today, prays for withdrawal of the writ petition to pursue his remedy before the Competent Authority(ies). The Memo so filed is taken on record.
5. In view of the Memo and without expressing any opinion on the merits of the submission made by the learned counsel for the Petitioner, the writ petition is disposed of as withdrawn.
(K.R. Mohapatra) Judge
(S.K. Mishra) Judge Kanhu
Designation: JUNIOR STENOGRAPHER Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 31-Mar-2026 20:23:01
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