Jaharlal Mohanta vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 8810 Ori

Orissa High Court

Jaharlal Mohanta 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. 25097 of 2025
Jaharlal Mohanta               .....       Petitioner
                                                          Mr. R.N. Rout, 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 this Hon'ble Court may graciously be pleased to admit the writ petition and issue a writ of mandamus directing the Opposite Parties to release the pension and pensionary benefits in the light of Judgment in the case of State of Odisha Vrs. Pitambar Sahoo, W.P.(C) No.24041 of 2017 (decided on 20.12.2017), which has been affirmed in SLP(C) Diary No.30806 of 2018.

And pass such other order/orders as would be deem fit and proper.

And for which kind of act the petitioner as in duty bound shall 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.1 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. 1 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.1 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