WP(C)/38484/2020
2021 Latest Caselaw 722 Ori

                         W.P.(C) No.38484 of 2020




02.   21.01.2021                 This     matter    is   taken   up   through    Video
                   Conferencing.
                                 Heard learned counsel for the parties.
                                 Petitioner has represented vide Annexure-5 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 Department, Odisha, Bhubaneswar, opposite
                   party no.2    to consider the request of the petitioner vide
                   Annexure-5 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 2015
                   (II) ILR-CTC 94. 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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