WP(C)/2118/2021
2021 Latest Caselaw 735 Ori

                                      W.P.(C) No.2118 of 2021




02. 21.01.2021                 This   matter   is   taken   up   through    Video
                 conferencing.
                               Heard Mr. S.K.Mishra, learned counsel for the
                 petitioner and Mr. B. Satpathy, learned Standing Counsel for
                 School & Mass Education Department.
                               The petitioner has filed this writ petition seeking
                 direction to the opposite parties to regularize the past services
                 rendered by the petitioner from 20.03.2001 to 31.03.2008 as
                 qualifying service keeping in view the judgment of the apex
                 Court in Secretary State of Karnataka and Others v. Umadevi
                 (3) and Others (2006) 4 SCC 1, and to bring the petitioner
                 under old pension scheme           as per Finance    Department
                 notification No.Pen-23/2001- 45865/F dated 01.09.2001 and
                 17114(255)/F PEN-7/07 dated 04.04.2007 as well as Rule-18
                 Sub-Rule- (6) of the Orissa Civil Service (Pension) Rules, 1992
                 under Annexures-5 series and 7.
                               In course of hearing, learned counsel appearing for
                 the petitioner states that highlighting the grievance the
                 petitioner has made representation to opposite party no.1 vide
                 Annexure-8 and direction be given to consider the same within
                 a stipulated time. In view of the aforesaid limited grievance of
                 the petitioner, this Court, without expressing any opinion on
                 the merits of the case, disposes of the writ petition directing
                 opposite party no.1 to take a decision on the representation
                 filed by the petitioner under Annexure-8 and pass appropriate
                 order in accordance with law within a period of three months
                 from the date of production of certified/authenticated copy of
                 this order.
                    As   restrictions   are   continuing   for   Covid-19,
      petitioner 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 Notification
      No.4587 dated 25.3.2020.


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

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