Pramod Kumar Padhy vs State Of Odisha And Another .... Opp. ...
2025 Latest Caselaw 2739 Ori

Orissa High Court

Pramod Kumar Padhy vs State Of Odisha And Another .... Opp. ... on 17 January, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 33255 of 2024
                 Pramod Kumar Padhy             ....          Petitioner
                                             Mr. Manas Pati, Advocate
                                       -versus-
                 State of Odisha and another    ....       Opp. Parties
                                                        Mr. D. Nayak, AGA

                          CORAM:
        THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                           ORDER

Order No.                                 17.01.2025
  02.       1.       Heard learned counsel for the Petitioner and the
            State.

2. It is submitted by the learned counsel for the Petitioner that being aggrieved by the inaction of the Opposite Parties, the Petitioner moved this Court in W.P.(C) Nos. 30151 of 2020 and 30157 of 2020. The coordinate Bench vide judgment dated 08.11.2024 disposed of the said Writ Petition with the following direction:-

"19. Accordingly, the Opposite Parties are directed to determine the petitioner's pension, accounting for any outstanding dues and applicable increments. Upon finalization, they shall disburse the amount of regular pension, gratuity, leave encashment, and any other benefits to which the petitioner is legally entitled.

20. This payment shall be made in accordance with law, within a period of three months from the date of receipt of production of a certified copy of this order.

21. With the aforesaid directions and observations, both the Writ Petitions are allowed and disposed of."

3. In view of the above, the Opposite Party No.1 is once again directed to comply the direction of this Court within three months and communicate the result within two weeks thereafter. Needless to mention that none compliance of the direction may entail the party concerned to Contempt of Court.

With the aforesaid directions and observations, the Writ Petition is allowed and disposed of.

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN

Location: HIGH COURT OF ORISSA Date: 21-Jan-2025 13:04:53