Orissa High Court
Santilata Behera 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.3802 of 2025
Santilata Behera ..... Petitioner
Represented By Adv. -
M/s Laxmi Kanta
Mohanty
-versus-
Anu Garg, IAS ..... Contemnor
Represented By Adv. -
U.C. Jena, A.S.C.
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 Contemnor.
3. Alleging violation of this Court's order dated 30.06.2022
passed by this Court in W.P.(C) No.11675 of 2021, the wife of the
Petitioner has approached this Court by fling the present contempt
application.
4. The husband of the Petitioner had earlier approached this
Court by filing W.P.(C) No.6811 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.247 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.2699 of
2025. 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.11675
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.11675 of 2021 has attained finality, the same
has not been implemented as of now. As a result of which, the
wife of the Petitioner has approached this Court by filing present
contempt application as her husband has expired on 31.12.2024.
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.11675 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
