Girish Chandra Barik vs State Of Odisha & Others
2026 Latest Caselaw 3276 Ori

Citation : 2026 Latest Caselaw 3276 Ori
Judgement Date : 8 April, 2026

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Orissa High Court

Girish Chandra Barik vs State Of Odisha & Others on 8 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK

               WP(C) No. 9159 of 2026

Girish Chandra Barik         .....             Petitioner
                                         Mr. S.K. Dalai, Adv.




State of Odisha & Others     .....      Opposite Parties
                                      Mr. P.K. Sahoo, ASC

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

                         ORDER

08.04.2026

1. This matter is taken up through hybrid mode.

2. On the oral prayer made by the learned counsel appearing for the Petitioner, he is permitted to implead Superintendent, S.C.B Medical College and Hospital, Cuttack as Opp. Party No.5 in Court.

3.Heard learned counsel appearing for the Parties.

4. Pursuant to order dt.25.03.2026, learned Addl. Standing Counsel produced the instruction provided by the Dean and Principal, S.C.B. Medical College & Hospital, Cuttack vide his letter dt.04.04.2026 with service of copy on the learned Counsel appearing for the Petitioner in Court. The Same be kept on record.

5. Basing on the stand taken in Para-3 of the instruction, learned Addl. Standing Counsel contended that Petitioner since has not submitted various documents, his pension papers are yet to be processed.

6.Mr. S.K Dalai, learned Counsel appearing for the Petitioner on the other hand contended that he has already produced all the documents for the purpose of sanction of pension and other retiral benefits in his favour.

7. Be that as it may, considering the instruction so provided, this Court permits the Petitioner to appear before the Superintendent, SCB Medical College and Hospital, Cuttack-Opp. Party No.5 on or before 17.04.2026.

8. On his appearance, Opp Party No.5 is directed to complete all the formalities for submission of the pension papers of the Petitioner and compliance be provided to this Court.

9. List this matter in the week commencing 27th April, 2026.

10. Registry is directed to take back the record of OJC No.3852 of 2001 and in its place call for the record of W.P.(C ) No.3582 of 2001.

(Biraja Prasanna Satapathy)

Sangita

Reason: authenticaton of order Location: high court of orissa, cuttack Date: 15-Apr-2026 12:35:34