Krupasindhu Behera vs State Of Odisha & Ors
2021 Latest Caselaw 11042 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.33172 OF 2021

Krupasindhu Behera                        .....                 Petitioner

                                                Mr. P.K. Nanda, Advocate
                                  Vs.
State of Odisha & Ors.                    .....          Opposite parties

                                                           State Counsel


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                          ORDER

28.10.2021

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 the opposite parties to absorb him in the regular establishment for the purpose of sanction of pension under OCS (Pension) Rule, 1992 in consideration of his prayer made under Annexue-9 within a stipulated time and further seeks direction to the opposite parties to sanction and disburse the arrear pension w.e.f. 14.08.1982 on counting the service period .

4. In course of hearing, learned counsel for the petitioner stated 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 disposed of keeping in view the judgments of the apex Court in Secretary

State of Karnataka and Others v. Umadevi (3) and Others (2006) 4 SCC 1 and State of Karnataka and others v. M.L.Keshari and others, (2010) 9 SCC 247.

5. Considering the limited grievance of the petitioner, this Court 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 keeping in view the ratio decided by the apex Court in Umadevi & M.L. Keshari (supra) as well as Amarkanti Rai v. State of Bihar and others, (2015) 8 SCC 265 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, J.