Orissa High Court
Manoj Kumar Sadual vs State Of Odisha & on 30 May, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15286 of 2025
Manoj Kumar Sadual .... Petitioner
Mr. S. Jena, Adv.
-versus-
State of Odisha &
Others .... Opp. Parties
Mr. C.K. Pradhan, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
30.05.2025
Order No
01. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. The Petitioner has filed the present Writ Petition
with the following prayer: -
"It is therefore, most humbly prayed that
this Hon'ble Court be graciously pleased to:-
i) Admit the Writ application.
ii) Call for the records.
iii) Issue a writ in the nature of
Mandamus or any other appropriate writ/writs,
order/orders, direction/directions, directing the
opposite parties more particularly opp. Party
nos.2 and 3 for opening of Provident Fund
Account in favour of the petitioner as per the
provisions provided under the old General
// 2 //
Provident Fund (Orissa) Rules, 1938 and to
include the service of the petitioner under the
old Orissa Civil Service (pension) Rules, 1992 by
transferring the NPS amount to the newly
opened P.F. Account, keeping in view the law
laid down by this Hon'ble Court in the case of
Sri Anand Dash and others v. State of Odisha
and Others reported in 2014 (Suppl-I) OLR-754,
which has been confirmed by the Hon'ble Apex
Court in SLP(C) No.35462-35464 of 2014
disposed of on 09.03.2018 under Annexure-11,
as well as the recent judgment passed by this
Hon'ble Court in the case of Bhuban Mohan
Dash v. State of Odisha and Others, reported in
2024 (1) OLR-204, which has been confirmed by
the Hon'ble Apex Court in SLP(C) Diary
No.30536 of 2024 disposed of on 18.10.2024
and further the petitioner be extended with all
other consequential and service benefits as is
due and admissible within a reasonable time to
be stipulated by this Hon'ble Court."
4. Learned counsel for the Petitioner submits that
through highlighting his grievances, the petitioner has
filed a representation vide Annexure-12 to the Writ
Petition, but till date nothing has been done in the
matter. In such background, he prays that a direction
be issued to opposite party No.2 to take a decision on
the above noted petition within a specific time period.
5. Considering the submissions made and without
expressing any opinion on the merits of the case, this
Court directs opposite party No.2 to take a decision on
the above noted representation in accordance with law,
within a period of three months from the date of
production of certified copy of this order and
// 3 //
communicate the result of such exercise to the
petitioner.
6. The Writ Petition is disposed of accordingly.
(Biraja Prasanna Satapathy)
Vacation Judge
Basudev
Location: High Court of Orissa, Cuttack
