Orissa High Court
Sachidananda Sahoo vs The State Of Odisha And Others .... ... on 8 May, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.12352 of 2025
Sachidananda Sahoo .... Petitioner
Mr.K.C.Ratha, Advocate
-versus-
The State of Odisha and others .... Opposite Parties
Ms.Babita Kumari Sahu, AGA
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
Order No. 08.05.2025
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical Mode).
2. Heard learned counsel for the petitioner and learned counsel for the
State. Perused the writ petition and the documents annexed thereto.
3. The petitioner has filed the present writ application with the
following prayer:
"The Petitioner, therefore, most humbly prays to
issue Notice to the Opposite Parties to furnish suitable
Show Cause and in absence of any such suitable Show
Cause, this Hon'ble Court further be pleased to issue Writ
of Mandamus or any other suitable Writ/Writs directing
the Opposite Parties to admit him in the Old Pension
Scheme 1992 Rules and readmit him in the GPF Scheme
forthwith as it has been allowed to similarly placed
Employees.
And the Petitioner may kindly be allowed to get all
Service Consequential and Financial benefits.
And for this act of kindness as in duty bound the
petitioner shall ever pray."
4. In course of hearing of the writ application, learned counsel for the
Petitioner submits that the Petitioner may be granted liberty to file a fresh
representation taking therein all the grounds along with all supporting
documents before the Opposite Party No.1, which may be considered
within a stipulated period of time in accordance with law.
5. Learned Additional Government Advocate appearing for the State on
the other hand contended that he has no objection, if liberty is granted to
the Petitioner to file a fresh representation before the Opposite Party No.1
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 deems it proper to dispose of the Writ Petition granting liberty
to the Petitioner to file a fresh representation taking therein all the grounds
along with all supporting documents before the Opposite Party No.1,
within a period of two weeks. If such a representation is filed within the
time stipulated, the same shall be considered and disposed of by the said
Opposite Party No.1 in accordance with law taking into consideration the
judgment passed by this Court covered under the Old Pension Rules of the
year 1992 in the case of Ranjan Kumar Sahu and others v. State of
Odisha and others reported in 2022 (II) OLR-99 as well as in the case of
Anand Dash v. State of Odisha and others reported in 2014 (Supp.-I)
OLR-754, within a period of six weeks from the date of filing the
representation along with a copy of this order by passing a speaking and
reasoned order. Final decision so taken be communicated to the Petitioner
within 10 days from the date of taking such decision.
7. With the aforesaid observation, the writ application stands disposed
of.
8. Issue urgent certified copy of this order as per Rules.
(A.K.MOHAPATRA)
Signed by: BICHITRANANDA SAHOO
Designation: Secretary
Reason: Authentication
JUDGE
Bichi
Location: Orissa High Court
Date: 09-May-2025 14:30:14
