WP(C)/36930/2020
2021 Latest Caselaw 626 Ori

                         W.P.(C) No.36930 of 2020




03.   19.01.2021                This    matter      is     taken   up   through      Video
                   Conferencing.
                                Heard learned counsel for the parties.
                                Petitioner has represented vide Annexure-4 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
                   Commissioner-cum-Secretary, Higher Education Department,
                   Bhubaneswar, opposite party no.1 to consider the request of
                   the petitioner vide Annexure-4 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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