2 17.03.2021 Heard Learned ... vs This Writ Petition Involves The ...
2021 Latest Caselaw 3725 Ori

                 W.P.(        C.M.P.
                                W.P.(C).
                                     No.1360
                                         No.9198
                                             of 2015
                                                  of 2021




      2   17.03.2021        Heard learned counsel appearing for the petitioner.
                           This writ petition involves the following prayer:
                            "It is, therefore, prayed that the Hon'ble Court be pleased to allow
                           the writ petition by directing the Opp. Parties that the petitioner is
                           to be governed under the old O.C.S. (Pension) Rules, 1992 (pre-
                           revised) and existing GPF (O) Rules, but not under the new
                           restructured defined new pension scheme i.e. NPS with further
                           directing the Opp. Parties to open the GPF account by making
                           subscription to her account regularly with all consequential
                           service benefits so also treating her service under the old OCS
                           (Pension) Rules, 1992 by taking into account her regular date of
                           appointment keeping in view of order/ judgment(s) of this Hon'ble
                           Court passed in the case of Anand Das & Others-Vrs.-
                           Registrar, Orissa High Court, under Annexure-6 & being
                           confirmed by the Hon'ble Apex Court under Annexure-7 for the
                           interest of justice.
                              And may pass any other writ(s), Direction(s), Order(s) as this
                           Hon'ble Court may be deemed fit and proper;
                               And for this act of kindness, the petitioner shall as in
                         duty bound ever pray."
                               Looking to the limited request involved herein and as
                         this Court finds the representation at the instance of the
                         petitioner involving the matter vide Annexure-8 is pending
                         consideration, this Court disposes of the writ petition
                         directing the opposite party No.4 to look into the grievance
                         of the petitioner vide Annexure-8 and take decision, as
                         appropriate, taking into consideration the decision at
                         Annexure-6 being confirmed by the Hon'ble Apex Court
                         vide Annexure-7 and also the plea taken in the writ petition
                         within a period of six weeks                     from the date of
                         communication of certified          copy of this order along with
                         copy of the writ petition by the petitioner.



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

BISWANATH RATH,J sks