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Sk Imdad Alli vs State Of Odisha And Others
2022 Latest Caselaw 6275 Ori

Citation : 2022 Latest Caselaw 6275 Ori
Judgement Date : 2 November, 2022

Orissa High Court
Sk Imdad Alli vs State Of Odisha And Others on 2 November, 2022
                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No. 28464 of 2022

Sk Imdad Alli                              .....                                        Petitioner
                                                                   Mr. D.K.Mohapatra , Advocate
                                           Vs.
State of Odisha and others                 .....                                  Opposite parties
                                                                     Mr. S.Jena, SC S&ME Deptt
                CORAM:
                    DR. JUSTICE B.R. SARANGI

                                                    ORDER

02.11.2022

Order No. This matter is taken up through hybrid mode.

2. Defect pointed out by S.R. be removed and a copy of this writ petition be served on learned Standing Counsel for S&ME Deptt within a week.

3. Heard learned counsel for the parties.

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

5. 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.

6. 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/authenticated copy of this order by the petitioner.

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

8. Issue urgent certified copy as per rules.

Arun                                                 (DR. B.R. SARANGI, J.)



 

 
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