2 21.06.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 6443 Ori

                               W.P.(C) No. 17708 of 2021




02   21.06.2021           The matter is taken up through video conferencing
                  mode.
                          Heard learned counsel for the petitioner.
                          The petitioner has filed this writ petition seeking
                  direction to opposite parties no.1 & 2 to take prompt action
                  in taking account to his continuous service as Secretary of
                  Gram Panchayat since 1986 to 2004 and so also his
                  continuous service of VLW/PEO since 2004 to till his date of
                  retirement i.e. up to 2026, in qualifying the period of more
                  than 25 years of service to be eligible as per Orissa Civil
                  Services    (Pension)   Rules,    1992   keeping    in   view   the
                  judgment rendered by the apex Court in V. Sukumarm v.
                  State of Kerala in Civil Appeal No.3984 of 2010 disposed of
                  on 26.08.2020.
                          Considering the limited grievance of the petitioner,
                  this Court disposes of the writ petition directing opposite
                  parties no.1 & 2 to consider the case of the petitioner and
                  pass appropriate order in accordance with law keeping in
                  view the judgment rendered by the apex Court in V.
                  Sukumarm v. State of Kerala in Civil Appeal No.3984 of
                  2010 disposed of on 26.08.2020 within a period of four
                  months       from       the      date    of    production        of
                  authenticated/certified copy this order.
                          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.


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

Alok (DR. B.R. SARANGI) JUDGE