Dasharath Mahanta vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 1855 Ori

Orissa High Court

Dasharath Mahanta vs State Of Odisha & Ors. ..... Opposite ... on 29 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No.20148 of 2025
Dasharath Mahanta            .....       Petitioner
                                                      Mr. S.B. Mohanty, Advocate
                                 -versus-
State of Odisha & Ors.              .....                Opposite Parties
                                                          Mr. M.R. Mohanty, AGA


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

29.07.2025

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:-

"It is therefore prayed that, this Hon'bis Court may graciously be pleased -

(i) To Admit the writ application.

(ii) To direct the Opposite parties to regularise the service of the petitioner right from his initial appointment 12.10.1998 till the subsequent formal regularisation in the 2015 and to pay all service and pensionary benefits payable under O.C.S. Pension Rules, 1992 as a Pre-2005 appointee and allotment of G.P.F. for pensionary benefit.

And may pass any other order (s)/Direction (s) as deemed fit and proper in the interest of justice.

And for which act of kindness the petitioner shall as in duty bound ever pray.".

4. It is contended that the claim made by the Petitioner is covered by the judgment delivered by this court on 16.05.2025 in W.P.(C) No.4045 of 2025.

5. 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.

6. 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) weeks from the date of receipt of such representation. The order so passed by Opp. Party No.1 be communicated to the Petitioner.

7. It is observed that while taking a decision on the Petitioner's claim, relevancy and effect of the judgment be taken into consideration, if it is applicable to the case of the Petitioner.

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

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK