Rama Chandra Hati vs State Of Odisha And
2025 Latest Caselaw 11341 Ori

Orissa High Court

Rama Chandra Hati vs State Of Odisha And on 15 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.32789 of 2025


       Rama Chandra Hati                       ....                          Petitioner
                                                            Mr. S.B. Jena, Advocate


                                                  -versus-

       State of Odisha and
       Others                                  ....                 Opp. Parties
                                                           Mr. S.P. Das, ASC

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                    ORDER

15.12.2025 Order No

01. 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: -

"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 prior to 1.1.2005 and by taking into account the judgments passed by this Hon'ble Court in Khageswar Jena's Case.

And further be pleased to direct the opposite parties to pay the arrear financial dues with interest.

// 2 //

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

4. Learned counsel for the Petitioner submits that through highlighting his grievances, the petitioner has filed a representation vide Annexure-4 to the Writ Petition, but till date nothing has been done in the matter. In such background, he prays that a direction be issued to opposite party No.2 to take a decision on the above noted petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.2 to take a decision on the above noted representation in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack