Orissa High Court
Santosh Kumar Mallia vs State Of Odisha And Others ..... ... on 15 April, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.10285 of 2025
Santosh Kumar Mallia ..... Petitioner
Represented By Adv. -
Susanta Kumar Mishra
-versus-
State Of Odisha and others ..... Opposite Parties
Smt. S. Nayak, ASC
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
15.04.2025
Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Heard learned counsel for the Petitioner as well as learned
counsel for the State-Opposite Parties. Perused the writ application as
well as the documents annexed thereto.
3. The Petitioner has filed the present writ application with the
following prayer:
"Therefore it is prayed that the Hon'ble Court
may be pleased to issue rule nisi to the Opp.
Party No.4 as to why a direction shall not be
given to disburse the full pension and other
pensionary benefits of the Petitioner within a
stipulated time and the Opp.party showing no
cause or insufficient cause or cause not to the
satisfaction of the Hon'ble Court, the Writ
Petition may be allowed."
4. In course of hearing of the writ application, learned counsel for
the Petitioner submits that the Petitioner ventilating his grievance has
submitted representation before the Opposite Party No.4 under
Annexure-4. It is also submitted by the learned counsel for the
Petitioner that the said representation is pending as of now. It is also
submitted by the learned counsel for the Petitioner that a direction be
issued to the Opposite Party No.4 to consider the representation of
the Petitioner under Annexure-4 within a stipulated period of time.
5. Learned counsel for the State submits that he has no objection
if the representation of the Petitioner is considered by the Opposite
Party No.4, which is stated to be pending, in accordance with law
within a stipulated period of time.
6. Considering the limited nature of grievance of the Petitioner,
the writ application is disposed of at the stage of admission with a
direction to the Opposite Party No.4 to consider the representation of
the Petitioner under Annexure-4, taking into consideration the
judgment of this Court in Bijaya Krishna panigrahi v. State of
Odisha and others reported in 2025 (I) OLR 139 in accordance with
law, within a period of eight weeks from the date of production of
certified copy of this order. The Opposite Party No.4 shall do well to
dispose of the representation of the Petitioner under Annexure-4 by
passing a speaking and reasoned order. The decision so taken by the
Opposite Party No.4 be also communicated to the Petitioner within
two weeks thereafter.
7. With the aforesaid observations/directions, the writ application
stands disposed of.
Issue urgent certified copy of this order as per Rules.
( Aditya Kumar Mohapatra )
Judge
S.K. Rout
Digitally Signed Page 3 of 3.
Location: High Court of Orissa, Cuttack
Date: 15-Apr-2025 18:27:56
