Girish Kumar Mishra vs State Of Odisha And Others
2021 Latest Caselaw 8477 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       WPC (OAC) No.3801 of 2017

Girish Kumar Mishra                             .....                      Petitioner
                                                           Mr. S. Behera, Advocate
                                          Vs.
State of Odisha and others                      .....               Opposite parties
                                                              Mr. M. Balabantaray,
                                                                 Standing Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                            ORDER

12.08.2021

Order No. This matter is taken up by video conferencing mode.

The petitioner has filed this writ petition seeking direction to the opposite parties to process his pension papers by counting his past service for the purpose of pension, as his date of superannuation was 30.09.2018, by considering his representation under Annexure-10.

Mr. S. Behera, learned counsel for the petitioner contended that similar matter had come up for consideration before the tribunal in Sarada Prasad Routray v. State of Orissa and others (O.A. No.2045

(c) of 2010 and batch, disposed of on 23.03.2018), wherein the tribunal directed the opposite parties to consider the case of the applicants therein taking into consideration the past service in Puri Cooperative Land Development Bank from 1975 to 1997 and to fix up their pension. Therefore, nothing more remains to be adjudicated by this Court in the present writ petition. It is contended that the petitioner has already made representation to opposite party no.3 vide Annexure-10 and direction may be given to consider the same taking into consideration the judgment of the tribunal in Sarada Prasad Routray mentioned supra within a stipulated time.

Considering the facts and circumstances of this case, but, however, without expressing any opinion on the merits of the case, this writ petition stands disposed of directing opposite party no.3 to consider the representation filed by the petitioner as at Annexure-10 taking into consideration the judgment of the tribunal in Sarada Prasad Routray mentioned supra, and pass a reasoned and speaking order as expeditiously as possible, preferably within a period of two months from the date of receipt of such representation along with the authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI) JUDGE