Bishnu Charan Das vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 9238 Ori

Orissa High Court

Bishnu Charan Das vs State Of Odisha And Others .... Opposite ... on 22 October, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No.28088 of 2025
              Bishnu Charan Das                           ....         Petitioner
                                            Mr. Mahendra Kumar Sahoo, Advocate
                                              -versus-
              State of Odisha and others                    .... Opposite Parties
                                                   Mr. Jayant Khandayat Ray, ASC

                                  CORAM:
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                    ORDER
   01.                                      22.10.2025

            1.

The petitioner has approached this Court by filing this writ petition invoking provisions under Articles 226 & 227 of the Constitution of India with the following prayer(s):-

"under the above facts and circumstances of the case, it is humbly prayed that this Hon'ble Court may graciously be pleased to allow this writ application by granting following relief:

(A) Writ of mandamus be issued directing the Opp. Parties to release pension and other retiral benefits in favour of the petitioner following the judgment in rem dtd.12.01.2024 passed in W.P.(C) No.17067 of 203 Hemant Chhotray and W.P.(C) No.7580 of 2014 and a batch of cases of the Hon'ble High Court, Orissa within a stipulated time. (B) Or in alternative, in the interest of justice & equity, any other appropriate, Writ(s), direction (s), order (s) be passed so as to give complete relief to the petitioner.

And for this act of kindness, the petitioner as in duty bound, shall ever pray."

2. Issue notice to the opposite parties.

3. Mr. Jayant Khandayat Ray, learned Additional Standing Counsel appears and waives issue of notice on behalf of opposite party nos.1, 2 and 3.

4. Issue notice to the opposite party no.4 by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send notice to the said opposite party by fixing a short returnable date.

5. List this matter in the week commencing 24th November, 2025.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Oct-2025 16:35:17