Orissa High Court
State Of Odisha And Others vs Mohammed Zaheeruddin on 6 August, 2025
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No. 1372 of 2023
State of Odisha and others .... Appellants
Represented By Adv. -
Mr. Subha Bikash Panda,
Additional Government Advocate
-versus-
Mohammed Zaheeruddin .... Respondent
Represented By Adv.-
Mr. Aditya Narayan Das, Sr Advocate
along with Ms. Iqbal Shabiya, Advocate
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
06.08.2025 Order No.
03. 1. It is submitted by learned senior counsel for the respondent that the matter arises out of SLP(C) No. 20544 of 2024 which was disposed of by the Apex Court along with batch of SLPs, the lead case being SLP(C) No.9008 of 2024: (State of Odisha and others v. Madhurima Panigrahi). By the order in the SLP, the Apex Court have condoned the delay in filing the Writ Appeal (WA) and directed the appeal to be considered by this Court on merits.
Learned senior counsel submits that the matter relates to regularisation of teaching and non-teaching staff in schools under Urban Local Bodies throughout the State.
Page 1 of 2It is submitted that many of the respondents in batch of cases passed away and have been driven to abject penury due to non-receipt/payment of any retiral benefit and he requests for early hearing of the matter.
Learned AGA for the appellant is requested to take steps for early hearing of the matter.
Copy of the appeal memo shall be served on the learned counsel for the respondent who has entered appearance or the learned counsel who was appearing in the writ petition for the petitioner within seven working days.
The matter shall be listed on 09.09.2025 along W.A. No. 1193 of 2023 (State of Odisha and others v. Madhurima Panigrahi).
(Manash Ranjan Pathak) Judge (Mruganka Sekhar Sahoo) dutta Judge Signature Not Verified Digitally Signed Signed by: AJIT KUMAR DUTTA Reason: Authentication Location: ohc Date: 06-Aug-2025 21:50:39 Page 2 of 2