Orissa High Court
WP(C)/37577/2020 on 19 January, 2021
W.P.(C) No.37577 of 2020
02. 19.01.2021 This matter is taken up through Video
Conferencing.
Heard learned counsel for the parties.
The petitioners have filed this writ application
seeking for a direction to the opposite parties to allow the
petitioners to avail the leave benefits under the Orissa
Education (Leave of Teachers and other Members of the Staff
of Aided Educational Institutions) Rules, 1977, retiral and
pensionary benefits under the Orissa Aided Educational
Institution's Employees Retirement Benefit Rules, 1981 and
G.P.F. benefit under the Orissa Aided Educational Institutions
Employees' General) Provident Fund Rules, 1983, as they are
employee of an aided educational institution.
Learned counsel for the petitioners has
contended that since the petitioners are working in the
educational institution receiving block grant, in view of the
judgment passed in Ritanjali Giri @ Paul v. State of
Odisha (School & M.E. Deptt.) & others, 2016 (I) ILR
1162, wherein this Court has already held that the legal heirs
of deceased employees of educational institutions receiving
block grant are entitled to get compassionate appointment,
pursuant to which the Government of Odisha in the
Department of School & Mass Education Department has
issued a circular on 01.08.2019 granting benefit of
compassionate appointment to the legal heirs of the deceased
employees working in fully aided educational institutions and
educational institutions receiving grant-in-aid (New)/block
grant, therefore, other benefits as claimed in the writ
application should be extended to the petitioners.
Learned Additional Standing Counsel for State
has contended that in view of law laid down in Ritanjali Giri @
uks
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Paul (supra) although benefit of compassionate appointment
to the legal heirs of the deceased employees of educational
institutions receiving block grant has already been extended
by the State Government, pursuant to letter dated
01.08.2019, but so far as other claims as made in this writ
application, the petitioners are not entitled to get the same,
as because the benefit of Grant-in-Aid Order, 1994 was denied
by this Court in State of Odisha v. Sri Lokanath Behera,
2018 (II) OLR 932, which has been confirmed by the apex
Court in Civil Appeal No. 7295 of 2019, arising out of SLP(C)
No.8343 of 2019, disposed of on 16.09.2019.
Considering the contentions raised by learned
counsel for the parties and after going through the record, this
Court is of the considered view that since the benefit of
compassionate appointment to the legal heirs of deceased
employees of educational institutions receiving block grant has
already been extended by the authority, vide circular dated
01.08.2019, therefore, without expressing any opinion on the
merits of the case, the matter is remitted back to the
authority concerned for consideration with regard to extension
of other benefits as claimed in the writ application taking into
account the ratio decided in Ritanjali Giri @ Paul (supra)
within a period of two months from the date of communication
of this order by the petitioners. Needless to mention, if it is
found that the petitioners are entitled to get all the benefits,
as claimed in the writ application in consonance with the law
laid down in Ritanjali Giri @ Paul (supra), the same shall be
granted within the time stipulated but however taking care of
the direction of this Court dated 03.11.2020, passed in
W.P.(C) No.22706 of 2020. In the event payment involving
petitioners is not released within two months, it shall carry
interest @7% per annum for the period of delay and the
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interest component shall be recovered from the person
responsible for such delay.
The writ petition stands disposed of.
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.
