Prafulla Kumar Sahu vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 465 Ori

Orissa High Court

Prafulla Kumar Sahu vs State Of Odisha And Others ..... ... on 19 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.359 of 2026

            Prafulla Kumar Sahu                     .....                  Petitioner
                                                              Represented by Adv. -
                                                              Mr. Mahendra Kumar
                                                              Sahoo

                                           -versus-
            State of Odisha and others             .....           Opposite Parties
                                                             Represented by Adv. -

                                                             Mr. U.C. Jena, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

19.01.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Parties. Perused the writ petition as well as the documents annexed thereto.

3. The present writ petition has been filed by the Petitioner with the following prayers:-

"Under the above facts and circumstances of the case, it is humbly prayed that this Hon'ble Court may graciously be pleased to allow this writ application by granting following relief:

(A) Writ of mandamus be issued directing the Opp.

Parties to release pension and other retiral benefits in favour of the petitioner following the judgment in rem dtd. 12.01.2024 passed in W.P.(C) No.17067/2023

Hemanta Chhotray and W.P.(C) No.7580/2014 and a batch of cases of the Hon'ble High Court, Orissa within a stipulated time.

(B) Or in alternative, in the interest of justice & equity, any other appropriate Writ(s), direction(s), order(s) be passed so as to give complete relief to the petitioner."

4. The subject matter of this petition is substantially similar to the one in Hemanta Kumar Chhotray v. State of Orissa and others, 2024 (1) OLR 709 and therefore, counsel for the Petitioner submits that the benefit given to litigants in the subject case should be extended his client as well.

5. Learned Additional Standing Counsel appearing for the State-Opposite Parties submits that the said matter is subjudice in Writ Appeal No.197 of 2024. However, on being asked, he tells that there is no interim order staying the judgment of the learned Single Judge. This Court in a number of similar matters has already ordered extension of the said benefits subject to outcome of the Writ Appeal and therefore, the same course needs to be adopted here also, if there are no other legal impediments.

6. Ordered accordingly, without expressing any opinion on the merits of the matter, the writ petition is disposed of subject to outcome of the writ appeal mentioned above. Compliance within eight(8) weeks.

Web copy of order to be acted upon by all concerned.

(Aditya Kumar Mohapatra)

Debasis