Orissa High Court
Gouri Sankar Panigrahi & vs State Of Odisha & Others .... Opposite ... on 4 April, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.2825 of 2025
Gouri Sankar Panigrahi & .... Petitioners
Another
Mr. P.K. Mohapatra, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. M.K. Das, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
04.04.2025
Order No.
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. At the outset, learned Counsel appearing for the
Petitioner contended that the Writ Petition be confined to
Petitioner No.1 only.
3. Heard learned counsel for appearing for the Parties.
4. The present Writ Petition has been filed inter alia with
the following prayer:-
"Under the aforesaid facts and
circumstances, it is therefore, prayed that this
Hon'ble Court may graciously be pleased to:
i) direct the Opp. Parties to include the Petitioners
under GPF(O) Rules, 1938 and OCS (Pension)
Rules, 1992 by counting the past period of
Signed by: RANJEETA SAHOO contractual basis since 05.12.1997 and
Designation: Junior Stenographer
Reason: Authentication 18.11.1997 respectively along with regular
Location: High Court of Orissa
Date: 05-Apr-2025 16:52:26 services as qualifying services for computing the
// 2 //
pension & pensionary benefits in view of the
settled principles of law, decided by the Punjab
and Haryana High Court in case of Harbans Lal
Vs. The State of Punjab and others (CWP No.2371
of 2010, decided on 31.08.2010), which has been
upheld by the Hon'ble Apex Court in SLP©
No.23578 of 212 [SLP(C) C.C. No.17901 of 2011],
disposed of on 30.07.2012 (State of Punjab and
others Vrs. Harbans Lal) and also in the case of
Jeewan Lata Vs. State of Punjab and Others, CWP
No. 10238 of 2017 (O&M), decided on 10.05.2019
and Judgment, dated 26.08.2020 of the Hon'ble
Apex Court in Civil Appeal No.3984 of 2010; V.
Sukumaran Vrs. State of Kerala and others and
Amarkant Rai Vrs. State of Bihar & Others,
reported in (2015) 5 SC 265 and grant pension
and all consequential benefits;
ii) pass such other order(s) or issue direction(s) as
may be deemed fit and proper in the bona fide
interest of justice.
And for this act of your kindness the
petitioners as duty bound, shall ever pray."
5. In course of hearing, learned counsel for the Petitioner
states that highlighting his grievances, Petitioner has made
a representation before Opposite Party No.1 vide
Annexure-7 and the same may be directed to be considered
within a stipulated time, to which learned Counsel for the
State has no objection.
6. As agreed by learned counsel for the parties and after
going through the records, this Court, without expressing
any opinion on the merits of the case, disposes of the Writ
Petition directing Opposite Party No.1 to consider and
dispose of the representation filed by the petitioner vide
Annexure-7 in accordance with law within a period of three
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa
Date: 05-Apr-2025 16:52:26
// 3 //
(3) months from the date of receipt of certified copy of this
order with due communication to the Petitioner.
Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Ranjeeta
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 05-Apr-2025 16:52:26
