Surendra Kumar Sahu And Ors vs State Of Odisha And Ors
2022 Latest Caselaw 1379 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.1079 of 2022
            Surendra Kumar Sahu and Ors.       ....           Petitioners
                                          Mr. Kunal Kumar Swain, Adv.
                                     -versus-
            State of Odisha and Ors.           ....     Opposite Parties
                                              Mr. Biswajit Mohanty, SC
                                                      (for SME Deptt.)
                        CORAM:
                        MR. JUSTICE S.K. PANIGRAHI
                                    ORDER

Order No. 16.02.2022

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

2. Heard.

3. The present petitioners, who are the teaching and non-teaching staff of Sarat Chandra Panda Memorial (SCPM) High School, Gangapur, in the district of Ganjam, have filed this writ petition seeking for a direction to the opposite parties to grant them the benefit of G.P.F. as per the Orissa Aided Educational Institutions Employees General Provident Fund Rules, 1983, the leave benefit as per the Odisha Education (Leave of Teachers and other Members of the Staff of Aided Educational Institutions) Rules, 1977 and pensionary benefits upon their retirement from service as per the Orissa Aided Educational Institutions Employees Retirement Benefit Rules, 1981.

4. Learned counsel for the petitioners submits that after coming into force of Grant-In-Aid Order of 2017, the petitioners got full grant-in-aid with effect from 01.01.2018. Although the petitioners are employees of an aided educational institution, they are not being provided with the aforesaid benefits. Learned counsel for

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the petitioner relies upon the judgment of this Court passed in the case of Ritanjali [email protected] Paul Vrs. State of Orissa and Ors. 1.

5. In such view of the matter, notice needs to be issued to the opposite parties.

6. Mr. Biswajit Mohanty, learned Standing Counsel for the Department of School and Mass Education waives of notice on behalf of the opposite party nos.1 to 3. Required number of copies of the writ petition be served on him within three working days hence, who shall obtain instructions in the matter.

7. So far as opposite party no.4 is concerned, issue notice to him/ her through Registered Post with A.D./ Speed Post returnable within three weeks. Postal requisites shall be filed within four working days hence.

8. List this matter on 16th of March, 2022.

( S.K. Panigrahi) Judge BJ

2016 (I) ILR-Cut-1162