WP(C)/38134/2020
2021 Latest Caselaw 510 Ori

                         W.P.(C) No.38134 of 2020




02.   13.01.2021                 This   matter    is   taken   up    through    Video
                   Conferencing.
                                 Heard learned counsel for the parties.
                                 Petitioner has represented vide Annexure-3 on
                   selfsame issue. Thus this writ petition is not entertainable at
                   this stage. However, in disposal of the writ petition as not
                   entertainable at the stage, this Court directs the Director,
                   Higher Education Odisha, Bhubaneswar, opposite party no.2
                   to consider the request of the petitioner vide Annexure-3
                   taking into account the plea in the writ petition, the provision
                   in   Odisha     Aided   Educational     Institutions   Employees
                   Retirement Benefit Rules, 1981 and also the applicability of
                   the judgment in the case of Sarat Chandra Parida Vrs.
                   State of Odisha and others, reported in 120 (2015) CLT
                   813. The entire exercise be concluded within two months from
                   the date of communication of copy of this order, copy of the
                   writ petition as well as the citation relied on by the petitioner.
                                 As restrictions are continuing for COVID-19,
                   learned counsel may utilize the soft copy of this order
                   available in the High Court's website or print out thereof at
                   par with certified copies in the manner prescribed, vide
                   Court's Notice No.4587, dated 25.03.2020.


                                                       .....................................
                                                        Biswanath Rath, J.

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