Sankar Swain vs Union Of India & Anr
2026 Latest Caselaw 629 Ori

Orissa High Court

Sankar Swain vs Union Of India & Anr on 22 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 22-Jan-2026 15:43:08




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        FAO No.27 of 2026
                                 Sankar Swain                                 ....           Appellant
                                                                             Mr. S.Sahoo, Advocate
                                                               -versus-
                                 Union of India & Anr.                        ....       Respondents
                                                                             Mr.D.P.Pattnaik, CGC

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

22.01.2026 Order No.

01. 1. The matter is taken up through hybrid mode.

2. Heard Mr.Sahoo, learned counsel for the claimant - Appellant and Mr. Pattnaik, learned Central Government Counsel for Respondents - Union of India.

3. Present appeal by the Claimant is directed against impugned judgment/award dated 10th December, 2025 passed by the Railway Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/206 of 2024.

4. It is submitted on behalf of the Appellants 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.

5. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in

Location: High Court of Orissa, Cuttack

FAO No.262 of 2020 and batch, disposed of on 9th September, 2021.

6. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse entire compensation amount in favour of the claimant- Appellant (Sankar Swain) by keeping 50% of his share in fixed deposits separately in his name in any Nationalized bank for a period of five years.

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

( B.P. Routray) Judge

S.Das