Banamali Behera vs Anu Garg
2025 Latest Caselaw 3297 Ori

Orissa High Court

Banamali Behera vs Anu Garg on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.585 of 2024
            Banamali Behera               .....        Petitioner
                                                                   Represented By Adv. -
                                                                   Mr. Lokanath Rath

                                             -versus-
            Anu Garg, I.A.S.,                           .....             Opposite Party/
            Additional Chief Secretary to Govt.                              Contemnor
            of Odisha, Water Resources                              Represented By Adv.-
            Department, Secretariat,                                Mr. C.M. Singh, ASC
            Bhubaneswar.

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

08.08.2025 Order No.

05. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Alleging violation of this Court's order dated 31.03.2023 passed by this Court in W.P.(C) No.12961 of 2022 read with order dated 11.05.2023 passed in I.A. No.6151 of 2023, arising out of the same writ petition, the Petitioner has approached this Court by fling the present application.

3. Learned counsel for the Contemnor, at the outset, contended that challenging the order passed by this Court, the State-Opposite Party (Contemnor) has preferred a SLP before the Hon'ble Supreme Court.

4. Learned counsel for the Petitioner, on the other hand,

contended that similar batch of matters have been disposed of by the Hon'ble Supreme Court on 24.07.2025 i.e. in The State of Odisha & Ors. Vrs. G. Balakrishna wherein the validity of grant of pension to the work charged employees was the subject matter of dispute. Hon'ble Supreme Court by a detailed judgment has upheld the decision of this Court with regard to grant of pensionary benefits of work charged employees. In such view of the matter, it was submitted that the dispute involved in the aforesaid writ application is squarely covered by the judgment in the above noted case.

5. In the aforesaid factual backdrop, learned counsel for the Contemnor sought for some more time to verify the aforesaid aspect and in the event the issue has attained finality, the Contemnor shall take necessary steps to implement the order dated 31.03.2023 passed by this Court in W.P.(C) No.12961 of 2022 read with order dated 11.05.2023 passed in I.A. No.6151 of 2023, arising out of the same writ petition.

6. In such view of the matter, the Opposite Party- Contemnor is grants further eight weeks' time to implement the order dated order dated 31.03.2023 passed by this Court in W.P.(C) No.12961 of 2022 read with order dated 11.05.2023 passed in I.A. No.6151 of 2023, arising out of the same writ petition, in the event the issue involved in the aforesaid writ petition has attained finality.

7. With the aforesaid observation and direction, the

contempt petition stands disposed of.

8. A free copy of this order be provided to the learned counsel for the State.

( A.K. Mohapatra) Judge Debasis