Orissa High Court
Hemsagar Patel vs State Of Odisha & Others .... Opposite ... on 10 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.18602 of 2025
Hemsagar Patel .... Petitioner
Mr. L. Mohanty, Adv.
-versus-
State of Odisha & Others .... Opposite Parties
Mr. C.K. Pradhan, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
10.07.2025
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:-
"It is therefore, prayed that this Hon'ble Court may
be graciously pleased to issue notice to the opp.
Parties calling upon them to file show cause as to
why:-
i) A direction shall not be issued to release/grant
one annual increment in favour of the petitioner for
the year 2011-12 by counting the period of service
from 01.10.2011 to 30.09.2012 as one year as per
the Judgment passed by this Hon'ble Court in
between Arun Kumar Biswal Vrs State of Odisha
and others reported in 2021 (ii) ILR, CUT 556 as
well as the Judgment of Hon'ble Apex Court of
India rendered in between Director (Admn. and
HR) KPTCL and others Vrs C.P.Mundinamani
and others in Civil appeal No. 2471 of 2023 dated
11.4.2023 and refixation of his pay by adding one
increment and accordingly revise his pension and
pensionary benefits w.e.f. 01.10.2012;
// 2 //
ii) And after hearing the parties be pleased to
direct the opp. Parties especially opp. Party No. 4
and 5 to sanction and release one increment in
favour of the petitioner for the year 2011-2012 and
accordingly refix his pay as well as final pension
and pensionary benefits w.e.f. 01.10.2012;
iii) The opp. Party No.1 be directed to submit
revise pension papers to opp.party No. 5 after
refixation of his pay by granting one increment and
the arrears be calculated w.e.f. 01.10.2012 and
release the same in favour of the petitioner; within
a date to be fixed by this Hon'ble Court,
iv) And pass any other order/orders,
direction/directions as deemed fit and proper,
And for which act of kindness, the petitioner shall
as in duty bound, ever pray.
4. In course of hearing, learned counsel for the Petitioner states
that highlighting his grievances, the Petitioner has made a
representation to Opposite Party No.4 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.4 to consider the representation filed by the
petitioner vide Annexure-5 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.
Signed by: JYOTIPRAVA BHOL (Biraja Prasanna Satapathy)
Location: HIGH COURT OF ORISSA Judge
Jyoti 18:03:15
Date: 10-Jul-2025
