Orissa High Court

Bichitra Dei vs Kulwant Singh on 2 May, 2025

Author: V. Narasingh

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                        CONTC. No.315 of 2024

         Bichitra Dei              ....          Petitioner

                                 Mr. B.K. Parida, Advocate
                              -versus-

         Kulwant Singh
         Accountant General of
         Orissa (A&E),
         Bhubaneswar               ....
                                          Opposite Party
                                             Mr. S. Patra,
                                         Standing Counsel
                                                     (AG)


                           CORAM: JUSTICE V. NARASINGH

                             ORDER

Order                      02.05.2025
No.
  02.   1.     It is stated by the learned counsel for the

Petitioner that so far as status of Binapani Dei @ Mahapatra is concerned that has been settled by judgment dated 22.01.2024 in RSA No.275 of 2017 as such there is no impediment in not complying with the direction of this Court dated 27.02.2006 passed in WP(C) No.2104 of 2006 for which this contempt petition has been filed. The copy of the judgment dated 22.01.2024 passed in RSA No.275 of 2017 is taken on record.

2. Learned counsel for the Accountant General of Orissa, Mr. Patra submits that disposal of RSA No.275 of 2017 was not within the knowledge of his client. Hence, there is a delay in complying with the aforesaid order.

3. A copy of the judgment of RSA No.275 of 2017 adverted to hereinabove is handed over to Mr. Patra, learned counsel appearing for the Accountant General of Orissa in Court, who seeks a short adjournment to obtain instruction regarding compliance.

4. Taking into account that the Petitioner is pursuing this litigation since 2006, learned counsel for the Accountant General of Orissa is requested to take proactive steps in complying with the order in view of disposal of RSA No.275 of 2017 as noted hereinabove and compliance affidavit be filed on or before 13.05.2025.

5. Copy of this order be handed over to Mr. Patra, learned counsel appearing for the Accountant General of Orissa for compliance.

6. Since the Secretary, Works was cited as Opposite Party No.2 in the WP(C) though not impleaded in CONTC, a copy of this order be handed over to the learned Addl. Standing Counsel, Mr. S.N. Das for enabling him to take follow up action which would facilitate in redressing the grievance of the

Petitioner, a widow, fighting for family pension for the last 19 years.

7. List this matter on 14.05.2025.

(V. NARASINGH) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 03-May-2025 19:08:33