2 27.01.2021 Heard Mr. K. Swain vs Government Advocate For The State
2021 Latest Caselaw 898 Ori

                                W.P.(C) No. 38260 of 2020




02   27.01.2021            Heard Mr. K. Swain, learned counsel for the
                  petitioner    and   Mr.    R.P.   Mohapatra,    learned    Addl.
                  Government Advocate for the State opposite parties.
                           The petitioner has filed this writ petition seeking
                  direction to the opposite parties to grant pension and other
                  retiral benefits of the petitioner as per Orissa Aided
                  Educational    Institutions'   employees   Retirement     Benefit
                  Rules, 1981 within a stipulated period in the light of
                  judgment rendered in the case of Sarat Chandra Parida v.
                  State of Odisha, 2015 (II) ILR-CUT 94.
                           Learned counsel for both the parties state that 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.
                           With the aforesaid observation and direction, the
                  writ petition stands disposed of.


     Alok
                                                              ...............................

(DR. B.R. SARANGI) JUDGE