Dr. Saroj Kumar Dash Sharma vs State Of Odisha And Another ..... ...
2025 Latest Caselaw 91 Ori

Orissa High Court

Dr. Saroj Kumar Dash Sharma vs State Of Odisha And Another ..... ... on 3 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No.11701 of 2025
            Dr. Saroj Kumar Dash Sharma      .....      Petitioner
                                                              Represented By Adv. -
                                                              Mr. Shashi Bhusan Jena

                                           -versus-
            State Of Odisha and another               .....        Opposite Parties
                                                              Represented By Adv. -

                                                              Smt. Babita Kumar Sahu,
                                                              AGA

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

03.05.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Petitioner.

3. Issue notice on the question of admission to the Opposite Parties.

4. Smt. B.K. Sahu, learned Additional Government Advocate accepts notice on behalf of all the Opposite Parties.

5. Since soft copy of the writ petition has already been uploaded in the LMS system, no hard copy of the writ petition is required to be served on the learned Additional Government Advocate. Soft copy of the writ petition which has been uploaded in the LMS system be utilized for issuance of notice to the Opposite Parties by the learned Additional Government

Advocate.

6. Counter affidavit, if any, be filed within six weeks hence after serving a copy thereof in advance on the learned counsel for the Petitioner.

7. List this matter in the week commencing 21st July, 2025.

8. Heard the learned counsel for the Petitioner.

9. As in interim measure, it is directed that in the event the Petitioner approaches the Opposite Party No.1 along with a copy of this order within two weeks from today, the Opposite Party No.1 shall do well to consider the prayer for grant of provisional pension in terms of the O.C.S. (Pension) Rules. In the event it is found that the Petitioner is entitled the provisional pension during the pendency of the disciplinary proceeding, then such provisional pension be sanctioned and disbursed in favour of the Petitioner as expeditiously as possible, preferably within a period of six weeks from the date of communication of a copy of this order. Similarly, the Opposite Party No.1 shall consider the prayer of the Petitioner for grant of other financial benefits in terms of the judgments of this Court in State of Odisha and others v. Sushanta Chandra Sahoo and others, reported in 2022 (Supp.) OLR-447 and in Chittaranjan Senapati v. State of Odisha and another in W.P.(C) No.20808 of 2024 vide judgment dated 06.03.2025 and pass necessary order on such

prayer.

10. The I.A. is, accordingly, disposed of.

( A.K. Mohapatra ) Judge Debasis