WP(C)/17755/2021
2021 Latest Caselaw 6532 Ori

                                    W.P.(C) No. 17755 of 2021




02.   23.06.2021            The matter is taken up by video conferencing mode.
                            Heard learned counsel for the petitioner and learned State
                   counsel.
                              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 authenticated/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 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.
      Ashok                                              ...............................
                                                         Dr. B.R. Sarangi, J.