Orissa High Court
Purna Chandra Samal vs Anu Garg on 14 August, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.3752 of 2025
Purna Chandra Samal ..... Petitioner
Represented By Adv. -
Laxmi Kanta Mohanty
-versus-
Anu Garg, IAS & Ors. ..... Opposite Parties
Represented By Adv. -
B.K. Sahu, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
14.08.2025
Order No.
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard the learned counsel for the Petitioner as well as
learned counsel for the Contemnors.
3. Alleging violation of this Court's order dated 30.06.2022
passed by this Court in W.P.(C) No.12212 of 2021, the Petitioner
has approached this Court by fling the present contempt
application.
4. The Petitioner had earlier approached this Court by filing
W.P.(C) No.6808 of 2020 with a prayer for grant of pensionary
benefits in terms of the judgment of the Hon'ble Supreme Court in
Narsu Pradhan v. State of Orissa. Record reveals that the writ
petition was disposed of on 30.06.2022 by a detailed order taking
into consideration the judgments of the Hon'ble Supreme Court as
well as this Court with a final direction to the Opposite Parties to
grant similar benefits to the Petitioner as has been done in the case
of Narsu Pradhan (supra) and the Opposite Parties were directed
to calculate and to pay the benefits as is due and admissible to the
Petitioner within a period of three months. As against the
aforesaid order, the State-Opposite Parties have preferred a writ
appeal bearing W.A. No.187 of 2023, which was dismissed on
merit vide order dated 13.11.2023. Thereafter, the State-Opposite
Parties have preferred a SLP before the Hon'ble Supreme Court,
which registered as SLP No.13957 of 2024. The said SLP was
taken up along with a batch of SLPs, i.e. in the matter of The
State of Odisha & Ors. Vrs. G. Balakrishna (Special Leave
Petition (Civil) Diary No.33400 of 2023) and by virtue of a
common order dated 24.07.2025, the Hon'ble Supreme Court was
pleased to dismissed the batch of SLPs on merit by observing that
no good reasons found to be interfered with the orders passed by
the High Court. In such view of the matter, the order dated
30.06.2022 passed by this Court in W.P.(C) No.12212 of 2021 has
attained finality.
5. Learned counsel for the Petitioner, at this juncture,
contended that despite order dated 30.06.2022 passed by this
Court in W.P.(C) No.12212 of 2021 has attained finality, the same
has not been implemented as of now. As a result of which, the
Petitioner has approached this Court by filing present contempt
application.
6. Learned counsel for the Contemnors, on the other hand,
contended that steps have been taken to implement the order
passed by the Hon'ble Supreme Court in the batch of applications.
Since it has huge financial implication, therefore, necessary
arrangement shall be made for implementation of the order passed
by this Court.
7. Considering such submission, as a last chance the Opposite
Parties-Contemnors are granted further two months' time to
implement the order dated order dated 30.06.2022 passed by this
Court in W.P.(C) No.12212 of 2021, failing which, the
Contemnors will be asked to appear before this Court and explain
to as to why they shall not be proceeded under the Contempt of
Courts Act for their wilful and deliberate violation of this Court's
order as well as the order passed by the Hon'ble Supreme Court of
India in the above noted case.
8. With the aforesaid observation and direction, the contempt
petition stands disposed of.
( A.K. Mohapatra )
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 18-Aug-2025 15:45:15
