K. Sitarama Murty vs State Of Odisha And Ors
2022 Latest Caselaw 2214 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No.28627 of 2021
            K. Sitarama Murty                      ....            Petitioner
                                            Mr. Prakash Ranjan Barik, Adv.
                                         -versus-
            State of Odisha and Ors.               ....      Opposite Parties
                                                      Mr. S.S. Rao, Sr. Adv.
                                                                  (for BSE)
                                                  Mr. Biswajit Mohanty, SC
                                                       (for S & ME Deptt. )
                     CORAM:
                     MR. JUSTICE S.K. PANIGRAHI
                                    ORDER

12.04.2022 Order No. W.P.(C) Nos.28627, 25822, 27411, 27414 and 29717 of 2021.

07. 1. These matters are taken up through hybrid arrangement.

2. Heard.

3. In these writ petitions, the petitioners seek direction from this Court to the opposite parties for grant and release of pensionary benefits by calculating their entire qualifying service based on their last pay drawn at the time of their superannuation on completion of 60 years of age and release all consequential benefits including arrears, in view of the judgments dated 20.04.2010 passed by this Court in W.P.(C) Nos.11604 of 2004 and 15855 of 2006, and judgment dated 03.12.2020 passed in W.A. No.509 of 2019. Subsequently, SLP(C) Nos.3555-3604 of 2021 filed by the Board of Secondary Education, Odisha was rejected by the Hon'ble Supreme Court of India.

4. In such view of the matter, let notice be issued to the opposite parties in all the above mentioned writ petitions.

// 2 //

5. Mr. S.S. Rao, learned Senior Advocate has already entered appearance on behalf of the Board of Secondary Education, Odisha, Cuttack in all the writ petitions. Mr. Biswajit Mohanty, learned Standing Counsel waives of notice on behalf of the Department of School and Mass Education in all the writ petitions. Required number of copies of each of the writ petitions be served on each of them within three working days hence, who shall obtain instructions in the matter and file reply.

6. List all these matters on 11th of May, 2022.

( S.K. Panigrahi) Judge BJ