Pranaabandhu Bhurubhari vs State Of Odisha & Others ... Opp. Parties
2025 Latest Caselaw 1560 Ori

Orissa High Court

Pranaabandhu Bhurubhari vs State Of Odisha & Others ... Opp. Parties on 22 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.17080 of 2025

          Pranaabandhu Bhurubhari                        ...                Petitioner

                                                 Mr. L.K. Mohanty, Advocate

                                          -versus-

          State of Odisha & Others                       ...            Opp. Parties

                                                           Mr. A. Tripathy, AGA

                              CORAM:
                JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

Order No. 22.07.2025

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

2. Heard learned counsel for appearing for the 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 graciously be 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 grant 3rd ACP benefits in favour of the petitioner w.e.f. 22.12.2010 by counting the period of service from the date of initial date of joining dated 20.12.1980 taking into consideration the Judgment of this Court rendered in between State of Odisha Vrs. Rusav Pradhan in W.P.(C) No.2271/2013 dated 24.1.2014 and release the arrears till his superannuation dated 31.3.2011 and why his pension and pensionary benefits shall nto be revised w.e.f. 1.4.2011;

ii) And after hearing the parties be pleased to direct the opp. Parties to release 3rd ACP benefits in favour of the petitioner w.e.f.

22.12.2010 and release the arrears till his superannuation dated 31.3.2011 and thereafter revise his pension and pensionary benefits w.e.f. 1.4.2011 after refixation of pay and release all arrears in his favour; within a date to be fixed by this Hon'ble Court;

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, every 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.3 vide Annexure-6 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.3 to consider the representation filed by the petitioner vide Annexure-6 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

amit

Location: HIGH COURT OF ORISSA, CUTTACK