Orissa High Court
Ashok Kumar Mohapatra vs Registrar on 23 June, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.17019 of 2025
Ashok Kumar Mohapatra ..... Petitioner
Represented By Adv. -
Baidhar Sahoo
-versus-
Registrar, Cooperative Societies, ..... Opposite Parties
Odisha & Ors.
Represented By Adv. -
Samresh Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
23.06.2025
Order No.
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned
Additional Standing Counsel for the State-Opposite Parties.
Perused the writ application as well as the documents annexed
thereto.
3. The Petitioner has filed the present writ application with
the following prayer:
"It is, therefore prayed that this Hon'ble court
may graciously be pleased to;
i. Admit and allow the writ petition of the petitioner
and issue notice to the Opp. Parties:
ii. After hearing the Parties, direction may be issued
to the Opp. Parties to release gratuity and Leave
Salary/Encashment of leave salary in favour of
the petitioner with interest @ 10% per annum
w.e.f 01.06.2022 to till date of payment within
time limit.
iii. The Opp. Party No. 4 Bank may be directed to
release of Gratuity and Leave Salary in favour of
the Petitioner calculating Seventh Pay Scale and
release arrear salary.
AND
iv. To pass such other orders / directions as deemed
fit and proper."
4. In course of hearing of the writ application, learned
counsel for the Petitioner submits that the Petitioner ventilating
his grievance has submitted representation before the Chief
Executive Officer, Mayurbhanj Central Cooperative Bank Ltd.,
Baripada, Opposite Party No.4 under Annexure-2 series. It is
also submitted by the learned counsel for the Petitioner that the
said representation is pending as of now. It is also submitted by
the learned counsel for the Petitioner that a direction be issued to
the Opposite Party No.4 to consider the representation of the
Petitioner under Annexure-2 series within a stipulated period of
time.
5. Learned Additional Standing Counsel submits that he has
no objection if the representation of the Petitioner is considered
by the Opposite Party No.4, which is stated to be pending, in
accordance with law within a stipulated period of time.
6. Considering the limited nature of grievance of the
Petitioner, the writ application is disposed of at the stage of
admission with a direction to the Opposite Party No.4 to consider
the representation of the Petitioner under Annexure-2 series
keeping in view the judgment of this Court in the case of
Chiitaranjan Senapati v. State of Odisha and another in
W.P.(C) No.20808 of 2024 vide judgment dated 06.03.2025
within a period of eight weeks from the date of production of
certified copy of this order. The Opposite Party No.4 shall do
well to dispose of the representation of the Petitioner under
Annexure-2 series by passing a speaking and reasoned order. The
decision so taken by the Opposite Party No.4 be also
communicated to the Petitioner within ten days thereafter.
7. With the aforesaid observation/ direction, the writ
application stands disposed of.
8. Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra )
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 24-Jun-2025 11:13:01
