Ajay Kumar Panda vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 10416 Ori

Orissa High Court

Ajay Kumar Panda vs State Of Odisha & Others .... Opposite ... on 25 November, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.33060 of 2025
            Ajay Kumar Panda                    ....                      Petitioner
                                                  Mr. P.K. Mohapatra, Advocate
                                           -Versus-
            State of Odisha & Others                    ....       Opposite Parties
                                                             Mr. U.C. Behura, AGA
             CORAM:
                           JUSTICE DIXIT KRISHNA SHRIPAD
                                            ORDER

Order No.                                  25.11.2025
   01.

The short grievance of the Petitioner is against the long pendency of his representation dated 18.12.2024 at Annexure-7, wherein he has sought for counting the contractual period for grant of pension in terms of The Orissa Civil Services (Pension) Rules, 1992 and in terms of the judgment dated 06.09.2024 of Co-ordinate Bench of this Court in W.P.(C) No.13509 of 2011 between Dillip Kumar Panda v. State of Odisha.

2. Learned counsel for the Petitioner submits that if decision is taken on the subject representation in a war footing, his client would be satisfied. With this proposal, learned counsel for the OPs is also agreeable, subject to the caveat that all contentions should be kept open and a reasonable timeline be prescribed.

In the above circumstances, writ petition is disposed off. Time for consideration of the subject representation and informing result of such consideration to the Petitioner in writing, is eight weeks. All contentions are kept open.

It is open to the answering Opposite Parties to solicit any information or documents from the side of the Petitioner, as required for taking a decision on the subject representation. However, in that guise delay shall not be brooked.

Now, no costs.

Web copy of this order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Madhusmita

Location: HIGH COURT OF ORISSA, CUTTACK