WP(C)/15632/2021
2021 Latest Caselaw 6158 Ori

                           W.P.(C) No.15632 of 2021




2.   07.06.2021         The matter is taken up by video conferencing mode.
                        Heard learned counsel for the petitioner.
                        The petitioner has filed this application seeking
                  direction to release the pension and pensionary benefits in
                  the light of the judgment rendered in the case of 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.
                        With the aforesaid observation and direction, the writ
                  petition stands disposed of.
                        As the restrictions due to resurgence of COVID-19
                  situation are continuing, learned counsel for the parties may
                  utilize a printout of the order available in the High Court's
                  website, at par with certified copy, subject to attestation by
                  the concerned advocate, in the manner prescribed vide
                  Court's Notice No.4587, dated 25th March, 2020 as modified
                  by Court's Notice No. 4798 dated 15th April, 2021.



     Ajaya
                                                 ....................................

(Dr. B.R. SARANGI, J)