Ram Chandra Sethi vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 2077 Ori

Orissa High Court

Ram Chandra Sethi vs State Of Odisha & Ors. ..... Opposite ... on 7 March, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No. 6742 of 2026
Ram Chandra Sethi             .....      Petitioner
                                                         Mr. B.S. Das, Advocate
                                    -versus-
State of Odisha & Ors.                 .....                Opposite Parties
                                                              Mr. S. Das, ASC
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

07.03.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Under the aforesaid facts and circumstances, more- fully narrated herein above the Petitioners most humbly pray that this Hon'ble Court may graciously be pleased to admit this Writ Petition and issue Rule NISI, calling upon the Opp. Parties, particularly the O.P. Nos. 2 to 6 to show cause as to why they shall not be directed to release /or disburse the retiral benefit i.e. Gratuity amount of Rs. 1,91,615/- (Rupees One Lakh Ninety Thousand Six Hundred Fifteen) only as per Annexure-2 Series to the Petitioner;

If the Opp. Party fail to show cause or show insufficient cause or show no cause, the Rule be made absolute;

And further be pleased to pass such order/orders as deem fit and proper in the favour of the Petitioners;

And for this act of kindness, the Petitioners as in duty, bound, shall ever pray."

4. Learned counsel for the Petitioner submits that though highlighting his grievances, Petitioner has filed a representation at Annexure-5 to the Writ Petition before the Opp. Party No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 3 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 3 to take a decision on the above noted petition in accordance with law, within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack