Pravakar Sarangi vs State Of Odisha & Ors
2021 Latest Caselaw 12121 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.35922 OF 2021

Pravakar Sarangi                         .....                 Petitioner

                                                      Mr. S.B. Mohanty,
                                                               Advocate
                                 Vs.
State of Odisha & Ors.                   .....          Opposite parties

                                                          State Counsel



            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

24.11.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to opposite party no.1 to accept the proposal and recommendation of the B.D.O., Nilagiri dated 11.11.2019 under Annexure-5 series regarding allotment of GPF Account and governing his official status as a Pre-2005 appointee so as to draw the pensionary benefits under OCS Pension Rule 1992 keeping in view the confirming Judgment of the apex Court dated 30.07.2012 passed in SLP No.11570/2012 (Out of judgment dated 31.08.2010 passed in C.W.P. 2371/101 by the High Court of Punjab in reference to Article 141 and 142 of the Constitution of India.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the

petitioner has made representation to opposite party no.1 vide Annexure-9 and the same may be directed to be considered within a stipulated time, to which learned State Counsel has no objection.

5. As agreed by learned counsel for the parties, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-9 and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy this order.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE