Chandra Sekhar Sethi vs State Of Odisha & Ors
2025 Latest Caselaw 11344 Ori

Orissa High Court

Chandra Sekhar Sethi vs State Of Odisha & Ors on 15 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK

                     WP(C) No.33821 of 2025

Chandra Sekhar Sethi                  .....                  Petitioner
                                                      Mr. S.P. Jena, Advocate




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


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

15.12.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"In the aforesaid circumstances, it is humbly prayed that this Hon'ble Court may graciously be pleased to direct the Opp. Parties to sanction and disburse the pension and pensionary benefits to the present petitioner as per Odisha Civil Service (Pension) Rules, 1992 by regularising his service with retrospective effect and in terms of judgment of Khageswar Jena vide orders dated 18.11.2022 (W.P.(C) No. 29993/2022), 06.11.2023 (W.A. No. 301/2023), and 24.07.2025 (SLP(C) No. 12174/2024) and in terms of Judgment in Sk. Abdul Motalib in W.P(C)No.32200/2022 W.A.No.1462/2023. confirmed in to direct the And further be pleased Opp.Parties to grant all consequential service and financial benefits.

And/OR further be pleased to pass any order/orders as this Hon'ble Court may deem think fit and proper.

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

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.1 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No.1 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK