WP(C)/36144/2020
2021 Latest Caselaw 761 Ori

                     W.P.(C) No.36144 of 2020




2.   22.01.2021          This matter is taken up through Video Conferencing.
                         Heard learned counsel for petitioner and learned
                  State Counsel for the opposite parties.
                         This writ petition involves the following prayer :-
                                     "Under the above circumstances, it is therefore
                                humbly prayed that this Hon'ble Court be pleased
                                to direct the Opp. Parties to revise and recomputed
                                the pension and other retiral benefits like gratuity,
                                commutation value of pension of the husband of
                                the petitioner (late Bijay Chandra Jena) by
                                considering his entire length of service up to the
                                age of 60 years and to pay the differential arrears
                                thereof with accrued interest minimum @ 8% per
                                annum from his actual dates of retirement i.e.
                                31.12.2010 and to revise the family pension of the
                                present petitioner accordingly and pay the
                                differential arrears within a stipulated period as
                                deem fit and proper;"
                         For the nature of relief sought for and for pendency
                  of the representation at the instance of the petitioner, vide
                  Annexure-4 on the selfsame grounds, this writ petition is
                  not entertainable at this stage and the same stands
                  disposed of directing O.P.2 to look into the request of the
                  petitioner, vide Annexure-4 and take a lawful decision in
                  the matter taking into account the grounds stated in this
                  Writ Petition so also the decision in the case of Teacher's
                  Association       of   Berhampur        University      and     others
                  Versus State of Orissa and others : VOL. 118 (2014) CLT
                  342.
                         The entire exercise shall be completed within a
                  period   of    one     &   half    months      from    the    date    of
                  communication of this order, a copy of the judgment
                  referred to hereinabove, so also copy of the writ petition by
                  the petitioner.
                         As restrictions are still continuing due to COVID-19,
                              2




       petitioner(s) may utilise the soft copy of this order available
       in the High Court's website or print out thereof at par with
       certified copy in the manner prescribed, vide Court's
       Notification No.4587 dated 25.3.2020.




                                              ..............................

(Biswanath Rath, J.)

Ayas