Kelu Charan Mohanty vs State Of Odisha & Others
2021 Latest Caselaw 9224 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C). No.26453 of 2021

            Kelu Charan Mohanty                   .....             Petitioner
                                                     Mr. P.K.Behera, Advocate
                                         - Versus-

            State of Odisha & Others              .....        Opposite parties
                                                  Mr.D.Mohapatra, Standing
                                                  Counsel, S & ME Deptt.

                                      CORAM:
                                 JUSTICE BISWANATH RATH
                                        ORDER

02.09.2021

Order No. 1. Mr. Behera, learned counsel for the Petitioner submits that

the case of the Petitioner is covered by the judgment of this Court in W.A. No.509 of 2019 and the same is again confirmed in Supreme Court vide SLP(C) No. 3555-3604 of 2021. The said orders appended to the writ petition as Annexures-3 and 4 respectively.

2. On the selfsame issue there appears the petitioner has made representation vide Annexure-5 is pending with the President, Board of Secondary Education, Odisha, Cuttack, opposite party No.3. However, pendency of the representation on the self same issue, opposite party No.3 is directed to consider the grievance of the petitioner vide Annexure-5 and pass appropriate order granting pensionary benefits up to 60 years of age taking into account the pleadings in the writ application as well as the judicial development made in Annexures-3 and 4. The entire exercise shall be concluded within a period of one and half month from the date of communication of this order along with copy of the writ petition by the Petitioner.

3. With the above observation and direction the Writ Petition is disposed of.

(BISWANATH RATH) JUDGE

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