Dr. Biranchi Narayan Mohapatra vs State Of Odisha & Others ... Opposite ...
2025 Latest Caselaw 1566 Ori

Orissa High Court

Dr. Biranchi Narayan Mohapatra vs State Of Odisha & Others ... Opposite ... on 22 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.26343 of 2024

             Dr. Biranchi Narayan Mohapatra ...           Petitioner
                                     Mr. S.C. Puspalaka, Advocate

                                       -Versus-

             State of Odisha & others           ... Opposite parties
                                                  Ms. B. Dash, ASC
                                                    (O.P. Nos.1 & 3)
                                        Ms. Pami Rath, Sr. Advocate
                              along with Ms. Sonali Prusty, Advocate
                                                          (O.P.No.2)
                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                        ORDER

22.07.2025

Order No.

04. 1. Heard Mr. Puspalaka, learned counsel for the petitioner and Ms. Prusty, learned counsel appearing for the OMC.

2. Instant writ petition is filed by the petitioner seeking a direction to the opposite parties and in particular, opposite party No.2 to implement the pension scheme for the employees of the Orissa Mining Corporation Ltd within a stipulated period.

3. In the meantime, this Court disposed of W.P.(C) No.18578 of 2015 and batch of matters vide judgment dated 13 th May, 2025 with a direction to the Government to reconsider the extension of pension scheme for the retired employees of the OMC within a stipulated period.

4. Since the petitioner demands a similar relief, considering the submissions of learned counsel for the parties, this Court is inclined to dispose of this writ petition in the light of the judgment in W.P.(C) No.18578 of 2015 and batch of cases. Accordingly, it is ordered.

5. In the result, the writ petition stands disposed of with the direction as aforesaid to be complied with as soon as possible preferably within a period of three months from the date of receipt of a copy of this order.

6. Issue urgent certified copy as per rules.

(R.K. Pattanaik) Judge Alok