Ujjwal Chandra Naik vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 8808 Ori

Orissa High Court

Ujjwal Chandra Naik vs State Of Odisha & Ors. ..... Opposite ... on 26 September, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 W.P.(C) No. 27302 of 2025
Ujjwal Chandra Naik            .....       Petitioner
                                                      Mr. K.C. Sahu, Adv.
                                    -versus-
State of Odisha & Ors.                 .....                Opposite Parties
                                                           Mr. P.K. Panda, ASC


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

26.09.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"It is therefore prayed that the Hon'ble Court be pleased to allow the writ petition by directing the Opp. Parties that the petitioner is to be governed under the old O.C.S. (Pension) Rules 1992 and existing GPF (O) Rules, but not under the new restructured defined new pension scheme i.e. NPS with further directing the Opp. Parties to open the GPF account by making subscription in his GPF account regularly in favour of the petitioner with all consequential service benefits so also treating his service under the old OCS(Pension) Rules 1992 by taking into account his initial date of appointment keeping in view of order/judgment(s) under Annexure-7, 8 & 9 as well as Annexure- 10 for the interest of justice.

And may pass any other Writ(s), Direction(s), Order(s) as this Hon'ble Court may be deemed fit and proper;

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

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.3 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 3 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by Opp. Party No.3 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Jyoti

Location: HIGH COURT OF ORISSA