Orissa High Court
K. Rama Reddy vs State Of Odisha & Others .... Opposite ... on 22 October, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.29339 of 2025
K. Rama Reddy
.... Petitioner
Mr. S.C. Sahoo, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. S. Das, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
Order No. 22.10.2025
01. 1. This matter is taken up through Hybrid Arrangement
(Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. Petitioner has filed the present Writ Petition inter alia
with the following prayer:-
"It is therefore, humbly prayed that this Hon'ble Court may
graciously be pleased to:-
1), direct the opp, parties to regularise the petitioner in service
for a day prior to his superannuation notionally and grant
pension and pensionary benefits under the old rule as has
been given to similarly situated persons in the light of the
decision in the case of Narusu Pradhan O.A. No.
1189(c)/2006, which has been confirmed in W.P.(C) No. 5377
of 2010, vide order dt. 19.12.2011 and SLP in Civil Appeal
No. 22498 of 2012, vide order dt. 07.01.2013, Chandra
Nandi v. State of Odisha and others, W.P.(C) No.19550 of
2011(decided on 03.02.2021), which has been affirmed by
the Hon'ble Supreme court vide order dt. 06.05.2022 in SLP(c)
No. 21180/2021, State of Odisha vrs. Sarbeswar Bhujabal
W.P.(c) No. 7680/2019, vide order dt. 15.11.2019, which has
been confirmed in SLP(C)No. 7541/2020, order dt.
31.10.2022 and State of Odisha vrs. Pitambar Sahoo, W.P.(c)
No. 24041/2017 (decided on 20.12.2017), which has been
affirmed in SLP Diary No. 30806/2018 and Jibardhan Bag v.
State of Odisha & others, W.P (C) No. 25502 of 2014, decided
on 13.07.2022, which has been affirmed in SLP(CIVIL) Diary
No. 5867 of 2023 and Pradip Kumar Panigrahi Vrs. State of
Odisha and Ors., W.P.(C) No.38771 of 2020, decided vide
order dated 30.01.2023, which has been affirmed in
// 2 //
SLP(Civil) Diary No.(S) 50364 of 2023 and recent decision of
the Hon'ble Supreme court in the case of G. Balakrishna and
others, SLP(C)Diary No.33400 of 2023 and batch, judgment
dated 24.07.2025, wherein the order passed in W.P.(C)No.
24177/2022 has been affirmed and thereby quash the order
dated 24.07.2025 vide Annexure-10;
Pass such other order /direction(s) as would be deem fit and
proper and proper in the bonafide interest of justice;
And for which act of kindness, the petitioner as in duty
bound shall ever pray."
4. It is fairly contended by the learned counsels
appearing for the. Parties that the issue involved in the
present case is covered by an order passed on 18.11.2022
in W.P.(C) No.29993 of 2022 so confirmed by the Apex
Court while dismissing SLP (Civil) Diary No.12669 of 2024
vide order dtd.24.07.2025.
5. Considering the submissions made, this Court while
quashing the impugned order dtd. 24.07.2025 so passed by
Opposite Party No.1 under Annexure-10, dispose of the
Writ Petition in the light of the order dtd. 18.11.2022, so
confirmed by the Hon'ble Apex Court in its order dated
24.07.2025.
6. Accordingly, the Writ Petition stands disposed of.
(Biraja Prasanna Satapathy)
Judge
Signature NotSubrat
Verified
Digitally Signed
Signed by: SUBRAT KUMAR BARIK
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 23-Oct-2025 11:03:35
