Bharat Chandra Samal vs State Of Odisha And Others
2022 Latest Caselaw 1016 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         W.P. (C) No. 2958 of 2022

            Bharat Chandra Samal               ....                               Petitioner
                                                                Mr. N. Nayak, Advocate
                                                -Versus -
            State of Odisha and others         ....                         Opposite Parties
                                                                            State Counsel
                              CORAM:
                                DR. JUSTICE B.R. SARANGI
                                                ORDER

03.02.2022

Order No. This matter is taken up through video conferencing mode.

2. Heard learned counsel for the parties.

3. The petitioner has filed this application seeking direction to the opposite parties to release the pension and pensionary benefits in the light of the judgment rendered in the case of Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR-CUT 94.

4. As it appears, the issue involved in this case is analogous to W.P. (C) No.22316 of 2018. Therefore, in view of the reasons assigned in the order dated 20.08.2019 passed in W.P.(C) No.22316 of 2018, this writ petition stands disposed of.

5. The petitioner having stood in the same footing is also entitled to the benefits at par with Sarat Chandra Parida (supra). Consequentially, the opposite parties are directed to extend the pensionary and other retiral benefits to the petitioner within a period of four months from the date of communication/production of authenticated/certified copy of

this order.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Arun                                                  (Dr. B.R. Sarangi)
                                                            Judge