WP(C)/6886/2021
2021 Latest Caselaw 2929 Ori

                                W.P.(C) No. 6886 of 2021




2.   26.02.2021        The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                       Heard   Mr.   P.   Panda,   learned   counsel   for   the
                  petitioner and learned State Counsel.
                       The petitioner has filed this writ petition seeking
                  direction to the opposite parties to consider her case for
                  compassionate appointment as per OCA (RA) Rules,
                  1990/OCA (RA) Rules, 2016 in the light of the judgment of
                  this Court reported in Damodar Jena v. Chairman
                  GRIDCO, 2015 (II) ILR CUT 569 and judgment of the
                  apex Court in the case of Indian Bank and others v.
                  Pramila and another, 2020 (II) SCC 729.
                       Mr. P. Panda, learned counsel for the petitioner
                  submits that the petitioner's case is squarely covered by
                  the judgment rendered by this Court in Damodar Jena v.
                  Chairman GRIDCO, 2015 (II) ILR CUT 569 and judgment
                  of the apex Court in the case of Indian Bank and others
                  v. Pramila and another, 2020 (II) SCC 729, but even
                  then the grievance of the petitioner is not ventilated by
                  the authorities. Hence, the instant writ petition has been
                  filed. It is further contended that the petitioner has
                  already approached the authority by filing application
                  under Annexure-4 series, therefore direction may be given
                  to consider the same in the light of the aforesaid
                  judgment.
                       Having heard the learned counsel for the parties and
                  after going through the records, this writ petition stands
                  disposed of directing opposite party no.3 to consider the
                  application of the petitioner under Annexure-4 series in
                  the light of the judgment of this Court in Damodar Jena
         v. Chairman GRIDCO, 2015 (II) ILR CUT 569 and
        judgment of the apex Court in the case of Indian Bank
        and others v. Pramila and another, 2020 (II) SCC 729
        and pass appropriate order in accordance with law within a
        period of four months from the date of passing of this
        order.


Ashok                                  ................................
                                        Dr. B.R. Sarangi, J.