Purna Chandra Sethi vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 11286 Ori

Orissa High Court

Purna Chandra Sethi vs State Of Odisha & Ors. .... Opposite ... on 16 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.34788 of 2025

           Purna Chandra Sethi                   ....                   Petitioner
                                                             Mr. S.B. Jena, Adv.

                                           -versus-

           State of Odisha & Ors.                ....        Opposite Parties
                                                       Mr. C.K. Pradhan, AGA

                        COROM:
     THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                           ORDER

16.12.2025 Order No

01. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel for Petitioner and learned counsel for the State-Opposite Parties.

3. The present Writ Petition has been filed inter alia with the following prayer:-

"In the aforesaid circumstances, it is humbly prayed that this Hon'ble Court may graciously be pleased to issue a writ of mandamus or any other appropriate writ/writs by directing the Opp. Parties to sanction pension and other retirement dues as per OCS (Pension) Rules, 1992 from the date retirement in favour of the petitioner by regularizing his service with retrospective effect and by taking into account the judgments passed by this Hon'ble Court in Khageswar Jena's Case vide orders dated 18.11.2022 (W.P.(C) No. 29993/2022), confirmed in W.A. No.301 of 2023 and in SLP(C) No. 12174/2024.

And further be pleased to direct the opposite parties to grant all consequential service and financial benefits.

// 2 //

And/or pass such other order/orders as may be deemed fit and proper for the interest of justice.

And, for this act of kindness the petitioners as in duty bound shall ever pray."

4. In course of hearing, learned counsel for the Petitioner state that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.2 vide Annexure-5 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.2 to consider the representation filed by the petitioner vide Annexure-5 in accordance with law within a period of three (3) months from the date of production of certified copy of this order.

Accordingly, the Writ Petition stands disposed of. [

(Biraja Prasanna Satapathy) Judge Jyoti

Location: HIGH COURT OF ORISSA