WP(C)/3230/2021
2021 Latest Caselaw 1158 Ori

                              W.P.(C) No. 3230 of 2021




02.   01.02.2021            This matter is taken up through video conferencing.
                            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.




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(Dr. B.R. Sarangi, J) Ajaya