Orissa High Court
Subhalaxmi Gandhi vs State Of Odisha & Ors. ..... Opposite ... on 16 April, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.8260 of 2026
Subhalaxmi Gandhi ..... Petitioner
Represented by Adv. -
Sushree Sangita
Pasayat
-versus-
State of Odisha & Ors. ..... Opposite Parties
Represented by Adv. -
Mr. U.C.Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
16.04.2026 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard learned counsel appearing for Petitioner 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 Mishra v. State of Odisha disposed of by the Coordinate Bench vide order dated 01.08.2025 and, therefore, learned counsel for the Petitioner 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 Petitioner also brings to the notice of Page 1 of 2. this Court the decision in Ritanjali Giri @ Paul v. State of Odisha (School & M.E. Deptt) & others, 2016 (I) ILR-1162 in support of her case.
4. Learned Additional Standing Counsel appearing for State-Opposite Parties does not dispute the position as asserted by learned counsel for the Petitioner. 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 Petitioner 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 Petitioner, 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 Rubi Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: OHC Date: 17-Apr-2026 12:09:26