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WP(C)/35510/2020
2021 Latest Caselaw 894 Ori

Citation : 2021 Latest Caselaw 894 Ori
Judgement Date : 27 January, 2021

Orissa High Court
WP(C)/35510/2020 on 27 January, 2021
                                W.P.(C) No. 35510 OF 2020
                                          of 2020




02.   27.01.2021          The matter is taken up through video conferencing.
                         Heard Mr. H.K. Rout, learned counsel for the petitioner and learned
                   Standing Counsel for School & Mass Education Department.
                          The petitioner has filed this application seeking direction to
                   the opposite parties to release the pension and pensionary benefits
                   in the light of the judgment rendered in Sarat Chandra Parida v.
                   State of Odisha, 2015 (II) ILR-CUT 94.
                          As it appears, the issue involved in this case is analogous to
                   W.P. (C) No.22316 of 2018. Therefore, in view of the reasons
                   assigned in order dated 20.08.2019 passed in W.P.(C) No.22316 of
                   2018, this writ petition stands disposed of.
                            The petitioner having stood in the same footing is also
                   entitled to the benefits at par with Sarat Chandra Parida (supra).
                   Consequentially, the opposite parties are directed to extend the
                   pensionary and other retiral benefits to the petitioner within a period
                   of four months from the date of communication/production of a
                   certified copy of this order by the petitioner.
                         With the aforesaid observation and direction, the writ petition
                   stands disposed of.
                          As COVID-19 pandemic situation is continuing, learned
                   counsel for the parties may utilize the soft copy of this order
                   available in the High Court's official website or print out thereof at
                   par with certified copies in the manner prescribed vide Court's Notice
                   No.4587 dated 25.03.2020.




                                                      ..............................
                                                        Dr. B.R. Sarangi, J.

Alok

 
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