WP(C)/4025/2021
2021 Latest Caselaw 1468 Ori

                                     W.P.(C) No.4025 of 2021




02.   04.02.2021            The matter is taken up through video conferencing.
                            Heard learned counsel for the petitioner.
                            The petitioner has filed this writ petition seeking
                   direction to the opposite parties to open the GPF account
                   by making subscription in her account regularly with all
                   consequential service benefits so also treating her service
                   under the old OCS (Pension) Rules, 1992 by taking into
                   account her initial date of appointment keeping in view of
                   older/judgment      under   Annexure-6    and   7    within   a
                   stipulated time.
                            In course of hearing, learned counsel for the
                   petitioner states that highlighting the grievances, the
                   petitioner has made representation to opposite party no.4
                   vide Annexure-8 and the same may be directed to be
                   disposed of within a stipulated time.
                            Considering the limited grievance of the petitioner,
                   this Court without expressing any opinion on the merits of
                   the case, disposes of the writ petition directing opposite
                   party no.4 to consider the representation filed by the
                   petitioner vide Annexure-8 and pass appropriate order in
                   accordance with law within a period of three months from
                   the date of production of authenticated/certified copy this
                   order.


      Alok
                                                        ...............................

(DR. B.R. SARANGI) JUDGE