2 01.03.2021 The Matter Is Taken Up ... vs School And Mass Education ...
2021 Latest Caselaw 3012 Ori

                               W.P.(C) No. 7652 of 2021




02   01.03.2021            The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                           Heard Mr. S. Mishra, learned counsel for the
                  petitioner and Mr. B. Mohanty, learned Standing Counsel for
                  School and Mass Education Department.
                           The petitioner has filed this writ petition seeking
                  direction to opposite party no.3 to sanctioni and release
                  pension and pensionary benefits of the petitioner w.e.f.
                  01.02.2021 within a period 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.

     Ajaya



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

(DR. B.R. SARANGI) JUDGE