Madhusudan Sahoo vs State Of Odisha & Ors
2021 Latest Caselaw 12136 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.36738 OF 2021

Madhusudan Sahoo                         .....                 Petitioner

                                               Mr. M.R. Padhi, 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.4 to consider his grievance to count the service from the initial date of selection as qualifying service for purpose of GPF and Old pension keeping in view of the judgment rendered by this Court in W.P.(C) Nos.9015 of 2014 and 5320 of 2014 and the judgment of the apex Court in Union of India v. Pritilata Nanda, (2010) 11 SCC.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.4 vide Annexure-6 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.4 to consider the representation filed by the petitioner vide Annexure-6 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