Rankanidhi Gouda vs Commissioner-Cum
2025 Latest Caselaw 10946 Ori

Orissa High Court

Rankanidhi Gouda vs Commissioner-Cum on 2 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.21626 of 2022

       Rankanidhi Gouda                        ....                         Petitioner
                                                           Mr. K.C. Sahu, Advocate

                                                 -versus-
       Commissioner-cum-
       Secretary, Water
       Resources Dept., BBSR                   ....                Opp. Parties
       and Others                                           Mr. S. Das, ASC
                                                      Mr. S.K. Patra, Advocate
                                                           for O.P. NO.5

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                   ORDER

02.12.2025 Order No

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

2. Heard learned counsel for the parties.

3. The Petitioner has filed the present Writ Petition with the following prayer: -

"It is, therefore, prayed that your Lordships be graciously pleased to pass following relief(s):-

(i) The Hon'ble Court be pleased to admit & allow the Writ Petition,

(ii) The Hon'ble Court be pleased to quash the impugned order of rejection under Annexure-15 with further directing the Opp. parties to sanction 8c disburse pension and other post-retirement benefits in favour of the petitioner by taking into account the service rendered by the petitioner under the work-

charge so also the service periods rendered prior to joining in the work-charge service by bringing over the service of the petitioner to regular establishment post prior to his retirement in order to become eligible to get the minimum pension with all other retirement benefits within a time bound period at par // 2 //

with the order passed by the learned OAT in O.A No.-2825(C)/1999 being confirmed by this Hon'ble Court so also the Hon'ble Apex Court so also in view of other judgments for the. interest of justice.

(iii) Th e Hon'ble Court be pleased to pass any other Writ(s), Direction(s), Order(s) as this Hon'ble Court may be deemed fit and proper."

4. Basing on the order passed by this Court on 18.08.2025, learned Addl. Govt. Advocate for the State fairly contended that the issue involved in the present case is covered by an order passed on 18.11.2022 in W.P.(C) No. 29993 of 2022 so confirmed by the Apex Court while dismissing SLP (Civil) Diary No.12669 of 2024 vide order dtd. 24.07.2025.

5. Considering the submissions made, this Court while quashing the impugned order dtd. 20.07.2022 so passed by Opposite Party No.1 under Annexure-15 dispose of the Writ Petition in the light of the order dated 18.11.2022.

6. Accordingly, the Writ Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack