Lalatendu Keshari Nayak vs State Of Odisha & Ors
2021 Latest Caselaw 12551 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OA) No. 1665 of 2003

            Lalatendu Keshari Nayak           ....                               Petitioner
                                                                Mr. A. Rath, Advocate
                                               -Versus -
            State of Odisha & Ors.            ....                         Opp. Parties
                                                                                    .
                                                                         State Counsel

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

06.12.2021

Order No. This matter is taken up through hybrid mode. 01 2. Mr. R. Rath, learned counsel for the petitioner and Mr. N.K. Praharaj, learned Standing Counsel for the State are directed to produce the judgment of the apex Court where it has been held that family pension cannot be taken into account as income of the legal heirs of the deceased employee while extending the benefit of appointment under Rehabilitation Assistance Scheme.

3. Call this matter after two weeks.

(Dr. B.R. Sarangi) Judge GDS