Baburam Samal vs Union Of India
2026 Latest Caselaw 286 Ori

Orissa High Court

Baburam Samal vs Union Of India on 13 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 13-Jan-2026 18:08:21




                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               FAO No.538 of 2025

                     Baburam Samal                                 ....        Appellant
                                                              Mr. S. Sahoo, Advocate
                                                -versus-
                     Union of India, represented through its
                     General Manager, South Eastern ....             Respondents
                     Railway, Kolkata and Another
                                                             Ms. N. Sahoo, CGC

                                 CORAM:
                                 JUSTICE B. P. ROUTRAY

                                                  ORDER

13.1.2026 Order No.

01. 1. Heard Mr. S. Sahoo, learned counsel for the claimant -

Appellant and Ms. N. Sahoo, learned Central Government Counsel for Respondent - Union of India.

2. It is submitted on behalf of the Appellant that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

3. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9 th September, 2021.

4. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse the compensation amount granted in favour of the claimant by keeping 50% in fixed deposit in his name in any Nationalized bank for a period of five years.

5. With the aforesaid observation and direction, the FAO is disposed of.

6. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

M.K. Panda