Ramesh Chandra Deo Mohapatra vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 6881 Ori

Orissa High Court

Ramesh Chandra Deo Mohapatra vs State Of Odisha And Others .... Opposite ... on 9 April, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P. (C) No.9355 of 2025

       Ramesh Chandra Deo Mohapatra                       ....         Petitioner
                                                   Mr.Niranjan Nayak, Advocate

                                        -versus-
       State of Odisha and others                        .... Opposite Parties
                                                   Mr.Aurobinda Moihanty, ASC
                   CORAM:
                      HON'BLE MS. JUSTICE SAVITRI RATHO
                                    ORDER

Order No. 09.04.2025

02. (Through Hybrid mode)

1. Mr.Niranjan Nayak, learned counsel for the petitioner submits that the petitioner has superannuated from service on 31.01.2013 and even though the petitioner had been sanctioned and paid the 1st and 2nd RACP and he is entitled for payment of 3rd RACP after completion of 30 years of service in the year 2015, the same has not been sanctioned or disbursed to him.

2. In support of his submission, he relies on the Resolution of the Finance Department, Government of Odisha dated 6th February, 2013 as well as the judgment of the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar dated 09.10.2018 in O.A. No.1668 of 2017 (Ashok Kumar Mohapatra v. State of Orissa and others). He further submits that the said decision of the Tribunal had been challenged in this Court by the Government in W.P. (C) No.6698 of 2020 but the same has been dismissed on 13.03.2020 and SLP (C) No.15573 of 2020 filed against the said order had been dismissed on 04.01.2021. He files the copies of the resolution as well as the judgment in W.A. No.1668 of 2017 alongwith memo which is taken on record.

3. Mr.Aurobinda Mohanty, learned Addl. Standing Counsel wants a short adjournment in order to obtain instruction.

4. List this matter on 16.04.2025.

(Savitri Ratho) Judge Bichi

Signed by: BICHITRANANDA SAHOO