Orissa High Court
Jayanta Kumar Mohanta vs ) State Of Odisha ..... Opposite Parties on 17 March, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.8119 of 2026
Jayanta Kumar Mohanta ..... Petitioner
Represented by Adv. -
Sushree Sangita Pasayat
-versus-
1) state of odisha ..... Opposite Parties
2) director,secondary Represented by Adv. -
education,bhubaneswar
3) district education officer,mayurbhanj Smt. S. Nayak, ASC
CORAM:
MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
17.03.2026 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard Ms. Sushree Sangita Pasayat, learned counsel appearing for Petitioners and learned Additional Standing Counsel appearing for State-Opposite Parties.
3. The subject matter of this writ petition is substantially similar to one in W.P.(C) No.20855 of 2025 between Ananta Narayan Mishrao v. State of Odisha disposed of by the Coordinate Bench vide order dated 01.08.2025 and, therefore, learned counsel for the Petitioners submits that her clients would be satisfied if a direction in terms of the said decision is passed on the representation at Annexure-2. Learned counsel for the Petitioners also brings to the notice of this Court the decision in Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt) Page 1 of 2. & others, 2016 (I) ILR-1162 in support of her case.
4. Smt. S. Nayak, learned Additional Standing Counsel appearing for State-Opposite Parties does not dispute the position as asserted by learned counsel for the Petitioners. It is a rule of adjudicatory process that similar cases should be treated similarly subject to all just exceptions.
5. In the above circumstances, the writ petition is disposed of directing Opposite Party No.2 to consider the subject representation at Annexure-2 in accordance with law within a period of eight weeks, which will include informing the Petitioners the result of such consideration.
6. It is open to the answering Opposite Parties to solicit any information or documents from the side of the Petitioners, as required for taking a decision on the subject representation. However, in that guise delay shall not be brooked.
7. Now, no costs Web copy of order to be acted upon by all concerned.
( A.K. Mohapatra ) Judge Sisir Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT Date: 18-Mar-2026 18:58:16 Page 2 of 2.