2 01.03.2021 The Matter Is Taken Up ... vs School And Mass Education ...
2021 Latest Caselaw 3051 Ori

                               W.P.(C) No. 4029 of 2021




02   01.03.2021            The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                           Heard Mr. A.U. Senapati, 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 the opposite parties to release pension and other
                  financial benefits in favour of the petitioner from the date of
                  his retirement in accordance with the provisions of the
                  retirement benefits rules 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

     Ajaya        writ petition stands disposed of.


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

(DR. B.R. SARANGI) JUDGE