Orissa High Court
Kamalini Baghar vs ) State Of Odisha ..... Opposite Parties on 5 May, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.12639 of 2026
Kamalini Baghar ..... Petitioner
Represented by Adv. -
Kunal Kumar Swain
-versus-
1) State Of Odisha ..... Opposite Parties
2) Director, Secondary Education, Represented by Adv. -
Bhubaneswar
3) District Education Officer, Malkangiri Mr. U.C. Jena, ASC
CORAM:
MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
05.05.2026 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State-Opposite Parties. Perused the writ petition as well as the prayer made therein.
3. Being aggrieved by order dated 17.12.2025 at Annexure-12 passed by the DEO, Malkangiri, the Petitioner has approached this Court by filing the present wit application.
4. Learned counsel for the Petitioner at the outset contended that the Petitioner has acquired special B.Ed. (Hearing Impairment) instead of General B.Ed. He further contended that the prayer of the Petitioner for regularization of his service has been rejected by the Opposite Party No.3 the DEO, Malkangiri on the ground that the qualification special B.Ed. cannot be equated with general B.Ed. Further referring to the impugned order dated Page 1 of 2. 17.12.2025, learned counsel for the Petitioner submitted that the Opposite Party No.3 referring to the Government letter dated 22.08.2013 has held that the special B.Ed. cannot be equated with general B.Ed. therefore, the Petitioner cannot claim regularization of his service.
5. While disposing the aforesaid stand of the Opposite Party No.3 in the impugned rejection order at Annexure-12, learned counsel for the Petitioner referred to the judgment of this Court in Maheswar Sahoo vs. State of Odisha and others in W.P.(C) No.5560 of 2024 decided on 18.12.2025 and submitted before this Court that a coordinate Bench of this Court has already held that special B.Ed. stand equated with the general B.Ed. He also referred to the judgment in Anakar Swain vs. State of Odisha decided in W.P.(C) No.16508 of 2024 vide judgment dated 28.10.2025.
6. Learned counsel for the State at this juncture sought for some time to obtain instruction in the matter and to examine as to whether the case of the Petitioner is covered by the abovenoted two judgments.
7. Considering such submission, he is granted four weeks' time to obtain instruction in the matter.
8. List this matter in the week commencing 29.06.2026.
( 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: 10-May-2026 11:15:03 Page 2 of 2.