D. Venkata Satya Rao vs State Of Odisha &
2025 Latest Caselaw 7010 Ori

Orissa High Court

D. Venkata Satya Rao vs State Of Odisha & on 11 April, 2025

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                       REV. PET. No.81 of 2025
                (Arising out of WP(C) No.398 of 2023)

         D. Venkata Satya Rao              ....               Petitioner
                                         Mr. P.K. Mishra, Advocate
                                   -versus-

         State of Odisha &
         others                            ....    Opposite Parties

                                                Mr. C.R. Swain, AGA

                             CORAM: JUSTICE V. NARASINGH

                                  ORDER

Order                           11.04.2025
No.
  01.   1.      Heard learned counsel for the Petitioner and
        learned counsel for the State.
        2.      Petitioner   has       sought    for   review     of   the

judgment dated 06.02.2025 passed in WP(C) No.398 of 2023, inter alia, on the ground that inadvertently in the operative paragraph of the judgment (Paragraph-18) reference to MACP has been patently omitted though, entitlement thereof has been dealt with in the relevant paragraphs of the judgment sought to be reviewed.

3. Considering the assertion in the review petition and the submission of the learned counsel for the parties and in the light of the provisions contained under Order 47 Rule 1 CPC and on perusal

of the pleadings and the recitals of the judgment sought to be reviewed, this Court is persuaded to allow the review and Paragraph-18 of the said judgment is recasted as under:

"18. In view of the discussion in the foregoing paragraphs, the impugned order at Annexure- 10 as well as Annexures-11 and 12 are hereby quashed and this Court directs the Opposite Parties to sanction and allow the Petitioner the 1st RACP notionally w.e.f 01.01.2013 and actual financial benefits w.e.f 28.12.2013 and to sanction and allow MACP to the Petitioner w.e.f. 28.12.2017 with consequential financial benefits taking into account the emoluments already paid."

4. The Review Petition is accordingly allowed. Opposite Parties are directed to act in terms of the aforesaid modified direction within a period of six weeks from the date of receipt/production of a certified copy of the order passed today.

5. To avoid any confusion, the judgment incorporating the Paragraph (as modified) above shall be uploaded and shall be treated as the judgment of this Court for the purpose of compliance as aforesaid.

(V. NARASINGH) Judge

Signed by: PRADEEP KUMAR SWAIN

PKSCuttack Date: 16-Apr-2025 14:08:01