Menaka Rout vs The Govt. Of Odisha & Others
2021 Latest Caselaw 10168 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No. 28909 of 2021

             Menaka Rout                            ....                     Petitioner
                                                             Mr. K.C. Rath, Advocate
                                                 -Versus -
             The Govt. of Odisha & others           ....               Opposite Parties
                                                                       State Counsel

                          CORAM:
                           DR. JUSTICE B.R. SARANGI

ORDER_ 23.09.2021

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

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to admit her in the Old Pension Scheme 1992 Rules and admit her in the GPF Scheme forthwith, as it has been allowed to similarly placed employees.

4. In course of hearing, learned counsel for the petitioner states that the petitioner may be permitted to file a fresh representation before the opposite party no.1, which may be considered within a stipulated time.

5. In view of the aforesaid limited grievance of the petitioner, this Court disposes of the writ petition granting liberty to the petitioner to file a fresh representation before the opposite party no.1 ventilating his grievance within a period of two weeks. If such representation is filed within the time stipulated, the same shall be considered and disposed of by the opposite party no.1 in accordance with law within a period of three months thereafter keeping in view the judgments in Anand Dash v.

State of Odisha, 2014 ILR-CUT-459 which has been upheld by the apex Court in SLP Nos. 35462-35464 of 2014 decided on 09.03.2018.

6. Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge A.K. Rana