Sanghamitra Mohanty vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 4117 Ori

Orissa High Court

Sanghamitra Mohanty vs State Of Odisha And Others .... Opposite ... on 1 May, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No.13339 of 2026
                                 Sanghamitra Mohanty                        ....          Petitioner
                                                                          Mr. S.K. Sahu, Advocate
                                                              -versus-
                                 State of Odisha and others                 .... Opposite Parties
                                                                            Mr. R. Pradhan, A.S.C.
                                              CORAM:
                                              JUSTICE B. P. ROUTRAY
                                                           ORDER

01.05.2026 Order No.

01. 1. Heard Mr. S.K. Sahu, learned counsel for the Petitioner and Mr. R. Pradhan, learned Additional Standing Counsel for the State-Opposite Parties.

2. Considering the limited prayer of the Petitioner, the writ petition is disposed of at the stage of admission with a direction to the Superintending Engineer (Earlier Executive Engineer), Mayurbhanj (R&B) Division, Baripada (Opposite Party No.4) to consider the grievance of the Petitioner as per her representation at Annexure-2 and take decision, in accordance with law, within a period of four weeks 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: 01-May-2026 17:11:37