Citation : 2025 Latest Caselaw 10057 Ori
Judgement Date : 17 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.69 of 2023
Additional Chief Secretary, .... Appellants
Water Resources
Department & Others
Mr. D. Mohanty, AGA
-versus-
Balabha Naik .... Respondent
Mr. I. Sahoo, Advocate
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
17.11.2025 (Hybrid Mode) Order No.
06. 1. The submission of the learned counsel for the respondent is that the order dated 30.10.2025 is to be seen and any order may be passed. It is reiterated by the learned counsel for the respondent that the order dated 14.10.2025 passed by the Coordinate Bench in WA No.1806 of 2022 squarely covers the matter.
2. In our considered view the matter requires hearing inasmuch as in the decision of State of Odisha & Others vrs. Sudhansu Sekhar Jena; 2025 INSC 259, the apex Court in its judgment dated 09.10.2025 has remanded hundreds of matters pertaining to the issue of entitlement of work-charged employees for pension. The said matters have been heard earlier by this Bench
and other Coordinate Bench and have been posted to 04.12.2025.
3. Learned counsel for the respondent shall prepare compilation of the judgments referred to, by him today during hearing have been rendered by the Hon'ble Supreme Court. It is submitted by the learned counsel that several judgments have been rendered by the Hon'ble Supreme Court wherein the prayer of the persons similarly situated has been allowed as the SLPs filed by the State have been dismissed.
4. The interim order dated 17.04.2023 shall continue till the next date of hearing.
List on 4th December, 2025.
(Manash Ranjan Pathak) Judge
(Mruganka Sekhar Sahoo) Judge Amit
Location: HIGH COURT OF ORISSA, CUTTACK
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