Orissa High Court
Bimaleswar Tripathy vs State Of Odisha & Another .... Opposite ... on 10 February, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C ) No.15829 of 2023
Bimaleswar Tripathy .... Petitioner
Mr. G.R. Sethi, Adv.
-versus-
State of Odisha & Another .... Opposite Parties
Mr. A. Tripathy, AGA
COROM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
10.02.2026 Order No
3. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel appearing for the parties.
3. Even though the present Writ Petition has been filed inter alia challenging the order rejecting the claim of the Petitioner to get the benefit of regularization vide Anenxures-8 &11, but in course of hearing, learned counsel appearing for the Petitioner confines his prayer, so far as release of remuneration, taking into account the absentee statement issued to Opp. Party No.2 vide letter dt.21.03.2023 under Annexure-9 series.
4. It is contended that taking into account the absentee statement so provided vide letter dt.21.03.2023, Opp. party No.2 be directed to release // 2 // the salary of the Petitioner as due and admissible from April, 2020 to April, 2023.
5. Learned Addl. Govt. Advocate has no serious objection to the course of action proposed.
6. Having heard learned counsel appearing for the parties an considering the submission made, this Court while disposing the Writ Petition directs Opp. Party No.2 to take a decision with regard to entitlement of the Petitioner to get the benefit of salary for the period from April, 2020 to April, 2023, taking into account the absentee statement provided to him vide letter dt.21.03.2023 of the Public Prosecutor, Sonepur under Annexure-9 series.
7. This Court directs Opp. party No.2 to take a decision within a period of 2(two) months from the date of receipt of this order. Petitioner is permitted to provide a copy of this order along with the absentee statement enclosed to letter dt.21.03.2023 before Opp. party No.2 for compliance.
8. The Writ Petition accordingly stands disposed of.
(Biraja Prasanna Satapathy) sangita Judge Signature Not Verified Digitally Signed Signed by: SANGITA PATRA Reason: AUTHENTICAITON OF ORDER Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Feb-2026 17:00:48 Page 2 of 2