Pramod Chandra Nayak vs State Of Odisha & Ors
2021 Latest Caselaw 8542 Ori

               2IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) NO.23650 OF 2021

             Pramod Chandra Nayak                    ....              Petitioner

                                                          Mr.S.K.Das, Advocate

                                          -versus-

             State of Odisha & Ors.                  ....        Opposite Parties

                                              Mr.B.Mohanty, Standing Counsel

                       CORAM:
                       JUSTICE BISWANATH RATH
                                        ORDER

13.08.2021 Order No.01

1. Mr. Das, learned counsel for the Petitioner submits that the case of the Petitioner is covered by the judgment of this Court in W.A. No.509 of 2019 and the same is again confirmed in Supreme Court vide SLP(C) No. 3555-3604 of 2021. The said orders appended to the writ petition as Annexures-3 and 4 respectively.

2. On the selfsame issue there appears the petitioner has made representation vide Annexure-5 is pending with the President, Board of Secondary Education, Odisha, Cuttack, opposite party No.3. However, pendency of the representation on the self same issue, opposite party No.3 is directed to consider the grievance of the petitioner vide Annexure-5 and pass appropriate order granting pensionary benefits up to 60 years of age taking into account the pleadings in the writ application as well as the judicial development made in Annexures-3 and 4. The entire exercise shall be concluded within a period of one and half month from the date of

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communication of this order along with copy of the writ petition by the Petitioner.

3. With the above observation and direction the Writ Petition is disposed of.

(Biswanath Rath) Judge Manoj Kumar Rout