WPC(OAC)/2400/2015
2021 Latest Caselaw 6391 Ori

                          WPC(OAC) No.2400 of 2015




02.   21.06.2021               This matter is taken up through Video
                   Conferencing mode.
                               Heard Ms.P.Naidu, learned counsel for the
                   applicant-petitioner and Mr.Panigrahi, learned Additional
                   Standing Counsel appearing for the State.
                               During course of submission, parties are in
                   agreement    that    the   direction   contained   under
                   Annexure-2 even though has been complied with in
                   respect of some of the similarly situated persons, but it
                   has not been complied with in respect of applicant-
                   petitioner at serial no.2 therein. It is brought to the
                   notice of this Court that similar situated persons having
                   approached the Orissa Administrative Tribunal for the
                   selfsame issue involved herein, they have already got
                   the relief in disposal of O.A. No.878 of 2015 along with
                   several similar situated persons being disposed of on
                   25.04.2017. This Court finds applicant-petitioner's case
                   stands in similar footing and therefore petitioner cannot
                   be deprived of such benefits.
                               It is in this view of the matter, this Court
                   directs the Secretary, Finance Department, Govt. of
                   Odisha, O.P.2 for compliance of the direction under
                   Annexure-2 vis-à-vis applicant-petitioner keeping in
                   view the decision of the Tribunal in O.A. No.878 of
                   2015. The entire exercise shall be completed within a
                   period of two months from the date of communication of
                   this order, copy of the Original Application in WPC(OAC)
uks                No.2400 of 2015 along with copy of the judgment of the
                    2




Tribunal in O.A. No.878 of 2015.
            As the restrictions due to resurgence of
COVID-19 situation are continuing, learned counsel for
the parties may utilize a print out 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.

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