Hrusikesh Basantia vs State Of Odisha And Others
2022 Latest Caselaw 1236 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.3844 of 2022
            Hrusikesh Basantia                        ....            Petitioner
                                           Mr. Tushar Kanta Nayak, Advocate
                                         -versus-
            State of Odisha and others                ....     Opposite Parties
                                                    Mr. D. Mund, AGA for State


                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                          ORDER

10.02.2022 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. The Petitioner has filed this application seeking direction to release the pension and pensionary benefits in the light of the judgment rendered in the case of Sarat Chandra Parida vs. State of Odisha, reported in 2015 (II) ILR-CUT 94.

3. 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 order dated 20.08.2019 passed in W.P.(C) No.22316 of 2018, this writ petition stands disposed of.

4. The Petitioner having stood in the same footing is also entitled to the benefits at par with Sarat Chandra Parida (supra). Consequently, 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.

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5. With the aforesaid observation and direction, the writ petition stands disposed of.

6. Issue urgent certified copy on proper application.

(A.K. Mohapatra) Judge U.K.Sahoo