Pradeep Kumar Nayak vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 8594 Ori

Orissa High Court

Pradeep Kumar Nayak vs State Of Odisha And Others .... Opposite ... on 22 September, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.24948 of 2025
            Pradeep Kumar Nayak                 ....                              Petitioner
                                                                  Mr. J. Gupta, Advocate
                                              -Versus-
            State of Odisha and Others                       ....         Opposite Parties
                                                                      Mr. S.K. Jee, AGA
             CORAM:
                            JUSTICE DIXIT KRISHNA SHRIPAD
                                              ORDER

Order No.                                    22.09.2025
   01.

Petitioner has structured the prayer as under:

"The petitioner therefore humble prays that the Hon'ble Court may be graciously pleased to admit this case, issue notice to opposite parties for show cause and after hearing both the sides may be pleased to issue a writ of Mandamus/certiorari by directing the opposite parties particularly to O.P.No.- 1 and 4 to take immediate steps to grant the pension in favour of the petitioner in terms of the principles decided in the case of Judgment dated 12.01.2024 in W.P.(C) No. 17067 of 2023 (Hemanta Kumar Chhotaray -v- State of Odisha & others) and batch of cases vide Annexure-5 within stipulated period with cost."

2. Learned counsel for the Petitioner vehemently submits that a Coordinate Bench of this Court in W.P.(C) No.17067 of 2023 between Hemanta Kumar Chhotaray v. State of Odisha decided on 12.01.2024 has granted relief of the kind to the other similarly circumstanced litigants and therefore, the same needs to be extended to his client as well.

3. Learned AGA-Mr. Jee appearing for the OPs very fairly submits that Hemanta Chhotaray supra is being examined by the Division Bench of this Court in Writ Appeal No.197 of 2024 and

therefore, decision at the hands of the Division Bench may be awaited.

However, learned counsel for the Petitioner submits that this case may be disposed off, subject to outcome of the Division Bench decision. There is sense of reason & justice in this submission. Therefore, the same is accepted.

In the above circumstances, Writ Petition is disposed off, according the same benefit, as has been accorded to Hemanta Chhotaray supra, subject to outcome the Writ Appeal mentioned above.

Now, no costs.

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

( Dixit Krishna Shripad ) Judge

Madhusmita

Designation: Asst-Register-cum-Senior Secretary

Location: HIGH COURT ORISSA, CUTTACK Date: 22-Sep-2025 17:20:30