Ramesh Chandra Sahoo vs State Of Odisha & Ors
2022 Latest Caselaw 940 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 3157 of 2022

            Ramesh Chandra Sahoo                  .....                       Petitioner
                                                          Mr. Sabyasachi Mishra, Advocate
                                            - Versus-

            State of Odisha & Ors.                .....                      Opp. Parties
                                                                          State Counsel
                         CORAM:
                            DR. JUSTICE B.R. SARANGI

                                          ORDER

02.02.2022 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 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 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 a certified copy of this order by the petitioner.

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

7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout 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.

                                              (DR. B.R. SARANGI)
Alok                                                JUDGE