Orissa High Court
Sankarsan Sahoo vs ) Anu Garg on 19 September, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.9454 of 2023
Sankarsan Sahoo ..... Petitioner
Represented By Adv. -
M/s Laxmikanta
Mohanty
-versus-
1) Anu Garg, I.a.s. ..... Opposite Parties
2) Bhakta Ranjan Mohanty,engnr. In Represented By Adv. -
Chief,w.r. Dept.,odisha Ms.B.K.Sahu, AGA
3) Sudhir Kumar Behera,exec.
Engnr.,heads Works Division,samal
Barrage
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
19.09.2025
Order No.
04. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Heard the learned counsel for the Petitioner as well as
learned counsel for the Contemnors.
3. Alleging violation of this Court's order dated
09.05.2022 passed by this Court in W.P.(C) No.9677 of
2022, the Petitioner has approached this Court by fling the
present contempt application.
4. The Petitioner had earlier approached this Court by
filing W.P.(C) No.9677 of 2022 with a prayer for grant of
pensionary benefits in terms of the judgment of the Hon'ble
Supreme Court in Narsu Pradhan v. State of Orissa.
Record reveals that the writ petition was disposed of on
09.05.2022 by a detailed order taking into consideration the
judgments of the Hon'ble Supreme Court as well as this
Court with a final direction to the Opposite Parties to grant
similar benefits to the Petitioner as has been done in the
case of Narsu Pradhan (supra) and the Opposite Parties
were directed to calculate and to pay the benefits as is due
and admissible to the Petitioner within a period of three
months. As against the aforesaid order, the State-Opposite
Parties have preferred a writ appeal bearing W.A. No.1391
of 2022, which was dismissed on merit vide order dated
15.11.2023. Thereafter, the State-Opposite Parties have
preferred a SLP before the Hon'ble Supreme Court, which
registered as SLP (C) Diary No.33400 of 2023. The said
SLP was taken up along with a batch of SLPs, i.e. in the
matter of The State of Odisha & Ors. Vrs. G. Balakrishna
(Special Leave Petition (Civil) Diary No.33400 of 2023) and
by virtue of a common order dated 24.07.2025, the Hon'ble
Supreme Court was pleased to dismissed the batch of
SLPs on merit by observing that no good reasons found to
be interfered with the orders passed by the High Court. In
such view of the matter, the order dated 09.05.2022 passed
by this Court in W.P.(C) No.9677 of 2022 has attained
finality.
5. Learned counsel for the Petitioner, at this juncture,
contended that despite order dated 09.05.2022 passed by
this Court in W.P.(C) No.9677 of 2022 has attained finality,
the same has not been implemented as of now. As a result
of which, the Petitioner has approached this Court by filing
present contempt application.
6. Learned counsel for the Contemnors, on the other
hand, contended that steps have been taken to implement
the order passed by the Hon'ble Supreme Court in the
batch of applications. Since it has huge financial
implication, therefore, necessary arrangement shall be
made for implementation of the order passed by this Court.
7. Considering such submission, as a last chance the
Opposite Parties-Contemnors are granted further two
months' time to implement the order dated order dated
09.05.2022 passed by this Court in W.P.(C) No.9677 of
2022, failing which, the Contemnors will be asked to appear
before this Court and explain to as to why they shall not be
proceeded under the Contempt of Courts Act for their wilful
and deliberate violation of this Court's order as well as the
order passed by the Hon'ble Supreme Court of India in the
above noted case.
8. With the aforesaid observation and direction, the
contempt petition stands disposed of.
( A.K. Mohapatra)
Judge
RKS
Location: High Court of Orissa
