WP(C)/12724/2021
2021 Latest Caselaw 4932 Ori

                              W.P.(C) No. 12724 of 2021




02.   09.04.2021           The matter is taken up by video conferencing mode.
                           Heard learned counsel for the parties.
                           The   petitioner   has   filed    this   application   seeking
                   direction to release the pension and pensionary benefits in the
                   light of the judgment rendered in the case of Sarat Chandra
                   Parida v. State of Odisha, 2015 (II) ILR-CUT 94.
                           As it appears, the issue involved in this case is
                   analogous to W.P. (C) No.22316 of 2018. Therefore, in view of
                   the reasons assigned in order dated 20.08.2019 passed in
                   W.P.(C) No.22316 of 2018, this writ petition stands disposed of.
                           The petitioner having stood in the same footing is also
                   entitled to the benefits at par with Sarat Chandra Parida
                   (supra). Consequentially, the opposite parties are directed to
                   extend the pensionary and other retiral benefits to the
                   petitioner within a period of four months from the date of
                   communication/production of a certified copy of this order.
                            With the aforesaid observation and direction, the writ
                   petition stands disposed of.
                            As the restrictions due to the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize the soft
                   copy of this order available in the High Court's website or print
                   out thereof at par with certified copies in the manner
                   prescribed, vide Court's Notice No.4587, dated 25th March,
                   2020.

                                                            .................................

Ashok (DR. B.R. SARANGI J)