Gouridivya @ Devi Panda vs State Of Odisha & Ors
2021 Latest Caselaw 8645 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WPC (OAC) No. 1441 of 2016

            Gouridivya @ Devi Panda             .....                 Petitioner
                                                        Mr. S. Mohanty, Advocate
                                          - Versus-
            State of Odisha & Ors.              .....                 Opp. Parties
                                                             Mr. M.Balabantaray,
                                                                Standing Counsel

                         CORAM:
                             DR. JUSTICE B.R. SARANGI
                                          ORDER

18.08.2021 Order No. This matter is taken up through hybrid mode.

Heard Mr. S.Mohanty, learned counsel for the petitioner and Mr. M. Balabantaray, learned Standing Counsel for the opposite parties.

The petitioner has filed this writ petition seeking to quash Annexure-5 dated 19.12.2015 fixing cutoff date and to issue direction to the opposite parties to sanction and disburse family pension and other pensionary dues of the petitioner, which has been extended to similarly placed employees, within a stipulated period.

Mr. S.Mohanty, learned counsel for the petitioner contended that the case of the petitioner is squarely covered by judgment dated 23.07.2021 passed by this Court in WPC (OAC) No. 2677 of 2008 and thereby the benefit claimed should be extended to the petitioner in terms of the said judgment.

Mr. M. Balabantaray, learned Standing Counsel for the opposite parties contended that if case of the petitioner is covered by the judgment dated 23.07.2021 passed by this Court in WPC (OAC) No. 2677 of 2008, then the claim of the petitioner can be considered in the light of the said judgment.

Considering the submissions made by learned counsel for

the parties and after going through the records, this writ petition is disposed of directing the opposite parties to examine the matter and if it is found that the case of the petitioner is covered by judgment dated 23.07.2021 passed by this Court in WPC (OAC) No. 2677 of 2008, then the claim of the petitioner be considered in the light of the said judgment within a period of three months from the date of communication of this order.

With the above observation and direction, the writ petition stands disposed of.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) GDS JUDGE