Ananda Chandra Dash vs State Of Odisha & Ors
2022 Latest Caselaw 6652 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 17167 of 2022

             Ananda Chandra Dash                  .....                  Petitioner
                                                           Mr. S. K. Rath, Advocate
                                            - Versus-

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

                                           ORDER

16.11.2022

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 no.2 & 3 to sanction and release 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.

(DR. B.R. SARANGI) Alok JUDGE