Kapileswar Sahoo vs. State Of Odisha
Held
The Court held that the petitioner's name should not have been referred to the Review Committee for pre-mature retirement as he had already attained the age of 57 and had received a promotion. The order of pre-mature retirement was quashed.
Facts
The petitioner, an Assistant Commercial Tax Officer, was given pre-mature retirement based on a Review Committee's decision. The petitioner argued this decision was contrary to guidelines regarding age and promotion status at the time of review.
Key Issues
Whether the pre-mature retirement order was issued in accordance with the applicable guidelines regarding age and promotion status at the time of review.
Sections Cited
Rule 71(a)
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C ) No.26782 of 2020 CNR No. ODHC010584042020
In the matter of an application under Article-226 &
227 of the Constitution of India
………………
Kapileswar Sahoo
…. Petitioner
-versus-
State of Odisha & Others
…. Opposite Parties
For Petitioner : M/s. A. Tripathy, Adv.
For Opp. Parties : M/s. S. Das, Adv.
PRESENT:
THE HONBLE MR.JUSTICE BIRAJA PRASANNA SATAPATHY
------------------------------------------------------------------------------ Date of Hearing: 19.08.2026 & Date of Judgment:19.08.2026 ------------------------------------------------------------------------------ -
Biraja Prasanna Satapathy, J.
This matter is taken up through Hybrid Mode.
Heard learned counsel appearing for the parties.
The present Writ Petition has been filed inter alia with the following prayer: On the facts and in the circumstances stated above, your petitioner, therefore, pray that this Hon’ble Court be pleased to;
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.