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Orissa High Court
Kshetrabasi Mahanta vs State Of Odisha & Ors. ..... Opposite ... on 31 March, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.9789 of 2026
Kshetrabasi Mahanta ..... Petitioner
Represented by Adv. -
Satyajit Mohapatra (2)
-versus-
State of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
D.K. Sahoo, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
31.03.2026
Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel appearing for the Petitioner as well as
learned Additional Government Advocate appearing for the State-
Opposite Parties. Perused the writ application as well as the
documents annexed thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"Under these circumstances, the petitioner prays
that your Lordships would be graciously pleased to
consider the facts stated in the petition, admit the same,
issue notice to the Opposite Parties, call for the records
and calling upon them to file show cause as to why this
writ petition shall not be allowed if they fail to show cause
or show insufficient cause, this application may kindly be
allowed and the State Project Director, OSEPA, "Shiksha
Soudha, Unit-V, Bhubaneswar i.e. Opp. No. 2 may kindly
be directed to consider the representation dtd. 2.7.2025
under Annexure-9 and sanctioned and released the
gratuity and unutilised leave salary by taking note of
clarification letter dtd. 28.5.2025 issued by the DEO- -
cum-District Project Co-ordinator Samagra Siksha,
Keonjhar under Annexure-6 as well as the clarification
letter dtd. 17.4.2025 issued by the SP, Vigilance Unit,
Balasore in connection with Balasore Vigilance PS case
No. 13/2021 within a stipulated period for secure ends of
justice.
And/or pass any other order/orders, direction
/directions as may be deemed just and proper in favour of
the petitioner."
4. In course of hearing, learned counsel for the Petitioner
submits that the Petitioner may be granted liberty to file a fresh
representation ventilating his grievance before the State Project
Director, Odisha School Education Programme Authority
(OSEPA), Bhubaneswar, Opposite Party No.2 which may be
considered within a stipulated period of time in accordance with
law.
5. Learned Additional Government Advocate on the other hand
submits that he has no objection if liberty is granted to the
Petitioner to file a fresh representation before the Opposite Party
No.2 and the same is considered and disposed of in accordance
with law.
6. In view of the aforesaid limited nature of grievance of the
petitioner, this Court disposes of the writ petition granting liberty to
the Petitioner to approach the Opposite Party No.2 ventilating his
grievance within a period of three weeks by filing a detailed
representation taking therein all the grounds along with all
supporting documents as well as the copies of the judgment relied
upon by the Petitioner in support of his contention. If such
representation is filed within the time stipulated, the Opposite Party
No.2 shall do well to consider the case of the Petitioner in the light
of the law laid down by this Court in the judgments of this Court,
particularly, in the case of Chiitaranjan Senapati v. State of
Odisha and another in W.P.(C) No.20808 of 2024 and dispose of
the representation of the Petitioner within a period of two months
by passing a speaking and reasoned order. The decision so taken on
the same shall be communicated to the Petitioner within a period of
ten days from the date of taking such a decision.
7. With the aforesaid observation/ direction, the writ application
stands disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 31-Mar-2026 19:54:21
