Ramesh Chandra Dehury vs Anu Garg
2026 Latest Caselaw 1105 Ori

Citation : 2026 Latest Caselaw 1105 Ori
Judgement Date : 6 February, 2026

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Orissa High Court

Ramesh Chandra Dehury vs Anu Garg on 6 February, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
      CONTC Nos.5596, 804, 4129, 5600, 5601, 5622, 5623,
             5628, 5641, 5644 & 5652 of 2024 &
                  CONTC No.3908 of 2025

        Ramesh Chandra Dehury          ....                   Petitioner
                                                Mr. B. Barik, Advocate
                                                 Mr. S. Roy, Advocate

                                    -versus-
        Anu Garg, I.A.S. and
        Others                         ....            Opposite Parties
                                                  Mr. A. Tripathy, AGA

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                     ORDER

Order No.                          06.02.2026
      11. 1.     This   matter   is taken up      through   Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. Pursuant to order dated 22.01.2026, learned Addl. Govt. Advocate produced the instruction provided by the department with service of copy on the learned counsel for the petitioners.

4. Basing on the instruction, it is contended that since in some of the cases, petitioners have been regularized after 01.01.2005, they cannot be covered under the old Pension Rule.

// 2 //

5. Learned counsels appearing for the petitioners also filed their respective objection in CONTC No.804 of 2024 and CONTC No.4129 of 2024 with service of copy on the learned Addl. Govt. Advocate.

6. Basing on the objection so filed, learned counsel for the petitioners contended that there is no such order passed by this Court, so confirmed by the Hon'ble Apex Court to treat the petitioners in aforesaid 2 (two) cases for their regularization after 01.01.2005.

7. Learned Addl. Govt. Advocate at this point of time, prays for some time to obtain instruction in the matter.

8. As requested, list this matter in the week commencing 09.03.2026.

Free copy to Mr. A. Tripathy, learned Addl. Govt. Advocate for compliance.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack Date: 10-Feb-2026 16:11:16