Orissa High Court
K Mohan Patro vs ) State Of Odisha ..... Opposite Parties on 24 June, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.16576 of 2025
K Mohan Patro ..... Petitioner
Represented By Adv. -
Sadasiva Patra (1)
-versus-
1) State Of Odisha ..... Opposite Parties
2) The Principal Secretary To Govt. Represented By Adv. -
Housing And Urban Development Mr. U.C.Jena, A.S.C.
Dept.
3) Engineer-in-chief, Rural Water
Supply And Sanitation
4) Superintending Engineer, Rws And
S Division
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 24.06.2025
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard learned counsel for the petitioner as well as learned
counsel for the State-Opposite Parties. Perused the writ petition
as well as documents annexed thereto.
3. The present writ petition has been filed by the petitioner
with the following prayers:
"Under the facts and circumstances stated above,
the petitioner therefore prays that, this Hon'ble Court may
graciously be pleased to issue a Writ/Writ(s) in the nature
of a writ of Mandamus directing the Opposite Parties to
release final pension, gratuity, leave salary and all other
pensionary benefits as admissible under law along with
12% interest within a stipulated time.
And further be pleased to pass any other
order/orders, direction/directions as deemed fit and
proper."
4. In course of hearing, learned counsel for the Petitioner
submits that the Petitioner may be granted liberty to file a fresh
representation ventilating his grievance before the Engineer-in-
Chief, Rural Water Supply & Sanitation, Jal O Parimal Bhawan,
Bhubaneswar, Opposite Party No.3 which may be considered
within a stipulated period of time in accordance with law.
5. Learned Additional Standing Counsel on the other hand
submits that he has no objection if liberty is granted to the
Petitioner to file a fresh representation before the Opposite Party
No.3 and the same is considered and disposed of in accordance
with law.
6. In view of the aforesaid limited nature of grievance of the
petitioner, this Court disposes of the writ petition granting
liberty to the Petitioner to file a fresh representation before the
Engineer-in-Chief, Rural Water Supply & Sanitation, Jal O
Parimal Bhawan, Bhubaneswar, Opposite Party No.3 ventilating
his grievance within a period of two weeks. If such a
representation is filed within the time stipulated, the same shall
be considered keeping in view the judgment of this Court in the
case of State of Odisha and others v. Sushanta Chandra Sahoo and
others reported in 2022 (Supp.) OLR-447 and 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 and disposed of representation of the petitioner by the
Opposite Party No.3 within a period of eight weeks from the
date of filing representation by passing a speaking and reasoned
order. The decision so taken on the same shall be communicated
to the petitioner within a week thereafter.
7. With the aforesaid observation/direction, the writ petition
is disposed of.
Urgent certified copy of this order be granted on proper
application.
( A.K. Mohapatra)
Judge
Rubi
