Premananda Dash vs State Of Odisha & Ors
2022 Latest Caselaw 400 Ori

                                   1




       IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.39954 OF 2021

Premananda Dash                          .....                   Petitioner

                                                    Mr. P.K. Ray, Advocate
                                 Vs.
State of Odisha & Ors.                   .....            Opposite parties

                                                            State Counsel




            CORAM:
                DR. JUSTICE B.R. SARANGI

                                         ORDER

19.01.2022

Order No. This matter is taken up through video conferencing

mode.

2. Heard Mr. P.K. Ray, learned counsel for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to pay him regular pension and other service benefits in view of the judgment and order dated 03.02.2021 passed by this Court in W.P.(C) No.19550 of 2021 and calculate the arrears of pension and financial benefits and pay the same within a stipulated period.

4. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.1 vide Annexure-5 series and the same may be directed to be considered and disposed of within a stipulated time taking

into consideration of the judgment in Chandranandi v. State of Odisha, 2021 (I) OLR 688, to which learned State Counsel has no objection.

5. As agreed by learned counsel for the parties and considering the limited grievance of the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.1 to consider the representation filed by the petitioner vide Annexure-5 series and pass appropriate order in accordance with law taking into consideration of the judgment in Chandranandi (supra) within a period of three months from the date of production of certified copy this order.

6. 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.

Alok (DR. B.R. SARANGI) JUDGE