Pramod Chandra Nayak vs Board Of Secondary Education
2022 Latest Caselaw 2260 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.6712 of 2022
            Pramod Chandra Nayak               ....          Petitioner
                                          Mr. Sameer Kumar Das, Adv.
                                    -versus-
            Board of Secondary Education,      ....     Opposite Parties
            Odisha, Bhubaneswar and Anr.
                        CORAM:
                        MR. JUSTICE S.K. PANIGRAHI
                                    ORDER

Order No. 18.04.2022

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. In this writ petition, the petitioner seeks a direction from this Court to the opposite parties for grant and release of pensionary benefits by calculating his entire qualifying service based on his last pay drawn at the time of his 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.

5. Issue notice to the opposite parties through Registered Post with A.D./Speed Post returnable by 10th of May, 2022. Postal requisites shall be filed within two working days hence.

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6. List this matter on 11th of May, 2022 along with W.P.(C) No.28627 of 2021.

( S.K. Panigrahi) Judge BJ