Orissa High Court
Biswanath Apot vs State Of Odisha & Ors. .... Opp. Parties on 12 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.35102 of 2025
Biswanath Apot .... Petitioner
Mr. D.K. Mohapatra, Adv.
Versus
State of Odisha & Ors. .... Opp. Parties
Mr. U.C. Behura, AGA
CORAM:
JUSTICE DIXIT KRISHNA SHRIPAD
ORDER
Order No. 12.12.2025 01.
The subject matter of this petition is substantially similar to one in WP(C) No.33713 of 2025 between Sarada Prasad Mishra v. State of Odisha and Ors. disposed of on 11.12.2025 wherein the operative portion of the order reads as under:
"2. Learned AGA Mr. Lenka appearing for the OPs submits that the said matter is subjudice in Writ Appeal No.197 of 2024. However, on being asked, he tells that there is no interim order staying the judgment of the learned Single Judge. This Court in a number of similar matters has already ordered extension of the said benefits subject to outcome of the Writ Appeal and therefore, the same course needs to be adopted here also.
Ordered accordingly and writ petition is disposed off subject to outcome of the writ appeal mentioned above. Compliance within eight weeks."
2. Counsel for the petitioner submits that the similar cases should be decided similarly on the principle of parity and therefor, whatever relief has been granted in the coordinate case Page 1 of 2 needs to be extended to his client as well. There is force in this submission.
In the above circumstances, petition is disposed off granting the same relief, as has been granted in the cognate case, mutatis mutandis.
Web copy of order to be acted upon by all concerned.
(Dixit Krishna Shripad) Judge Prasant Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 14-Dec-2025 12:44:08 Page 2 of 2